REGENT COMPUTRONICS PVT. LTD.

Abhyuday Singh Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. INDRAJIT KUNDU [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
KISHORI LAL VS. STATE OF M P [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
PRAVEEN PRADHAN VS. STATE OF UTTRANCHAL [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
KAPIL AGARWAL VS. SANJAY SHARMA [REFERRED TO]

JUDGEMENT

(1.) Petitioner, who is facing criminal trial in S.T. No.546/2022 pending in the Court of 10th Additional Sessions Judge, Bhopal arising out of Crime No.108/2022 registered at Police Station Misrod, District Bhopal for the offence punishable under Sec. 306 of IPC, has approached this Court seeking quashment of entire charge-sheet and subsequent proceeding of S.T. No.546/2022.

(2.) With the consent of the parties, arguments are heard for final disposal of the matter.

(3.) BRIEF FACTS OF THE CASE:

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ABHYUDAY SINGH Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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