REGENT COMPUTRONICS PVT. LTD.

Ganivada Peddi Naidu S/O Simmanna Appellant

V/S

Koppaka Venkata Rao S/O Chinna Sanyasayya And; State Of Andhra Pradesh Rep By Its Public Prosecutor Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED]
V D ROY VS. STATE OF KERALA [REFERRED]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED]

JUDGEMENT

(1.) While admitting the matter on 14.12.2009, this Court ordered notice in Criminal M.P. No. 10219 of 2009 and directed that the matter be listed after eight weeks.

(2.) Notice had been served on the first respondent-complainant and Sri C. Praveen Kumar, the learned Counsel entered the appearance on behalf of the first respondent-complainant.

(3.) Heard Sri K. Subrahmanyam, the learned counsel representing the petitioner-accused, Sri C. Praveen Kumar, representing the first respondent-complainant and the learned Additional Public Prosecutor representing the second respondent-State.

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GANIVADA PEDDI NAIDU S/O SIMMANNA Vs. KOPPAKA VENKATA RAO S/O CHINNA SANYASAYYA AND; STATE OF ANDHRA PRADESH REP BY ITS PUBLIC PROSECUTOR

Referred Judgements :-

JUDGEMENT

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