REGENT COMPUTRONICS PVT. LTD.

STATE OF M P Appellant

V/S

JYOTIRADITYA SCINDIA Respondents

Referred Judgements :-

BASIR UL HUQ VS. STATE OF WEST BENGAL ON COMPLAINT OF DHIRENDRA NATH BERA [REFERRED TO]
DURGACHARAN NAIK VS. STATE OF ORISSA [REFERRED TO]
PATEL LALJIBHAI SOMABHAI VS. STATE OF GUJARAT [REFERRED TO]
GOVIND MEHTA VS. STATE OF BIHAR [REFERRED TO]
SURJIT SINGH VS. BALBIR SINGH [REFERRED TO]
STATE OF PUNJAB VS. RAJ SINGH [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
K VENGADACHALAM VS. K C PALANISAMY [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
JIEWAN KUAMAR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) This writ appeal has been filed under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 aggrieved of the order dated 19.11.2012 passed by the learned Single Judge in W.P.No.7984/2011 allowing the petition filed by the respondent/petitioner.

(2.) According to the learned counsel for the appellants, the judgment is not sustainable. It has been submitted that the writ Court has misconstrued the provisions of Section 195(1) of Cr.P.C. as bar to take cognizance of offence under Section 188 of IPC while registering the FIR.

(3.) We have gone through the order passed by the learned Single Judge, wherein it has been held as under:-

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STATE OF M P Vs. JYOTIRADITYA SCINDIA

Referred Judgements :-

JUDGEMENT

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