REGENT COMPUTRONICS PVT. LTD.

BANWARI Appellant

V/S

STATE OF M.P Respondents

Referred Judgements :-

TALAB HAJI HUSSAIN VS. MADHUKAR PURSHOTTAM MONDKAR [REFERRED TO]
HARI SINGH MANN VS. HARBHAJAN SINGH BAJWA [REFERRED TO]
CANARA BANK VS. V K AWASTHY [REFERRED TO]
ALL BENGAL EXCISE LICENSEES ASSOCIATION VS. RAGHAVENDRA SINGH [REFERRED TO]
R RAJESHWARI VS. H N JAGADISH [REFERRED TO]
RAM SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
VISHNU AGARWAL VS. STATE OF U P [REFERRED TO]
HABU VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure 1973 has been preferred by the petitioners for recalling of the order dated 9/4/12 passed by this court in Misc. Cri. Case No. 8065/2011.

(2.) VIDE aforesaid order dated 9/4/12, this court made the following observations: -

(3.) BY way of preferring the instant petition, learned counsel for the petitioners raised mainly three of the grounds: -

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BANWARI Vs. STATE OF M.P

Referred Judgements :-

JUDGEMENT

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