REGENT COMPUTRONICS PVT. LTD.

Nisha Saket Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

STATE OF PUNJAB VS. IQBAL SINGH [REFERRED TO]
NEYVELI LIGNITE CORPORATION LIMITED VS. COMMERCIAL TAX OFFICER CUDDALORE [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
SURENDER VS. STATE OF HARYANA [REFERRED TO]
KISHORI LAL VS. STATE OF M P [REFERRED TO]
SONTI RAMA KRISHNA VS. SONTI SHANTI SREE [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]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
PRAVEEN PRADHAN VS. STATE OF UTTRANCHAL [REFERRED TO]

JUDGEMENT

(1.) Case diary is available.

(2.) This Criminal Revision under Sec. 397/401 of Cr.P.C. has been filed against order dtd. 18/07/2022 passed by Sessions Judge, Umaria in S.T. No.42/2022, by which charge under Sec. 306 of IPC has been framed against the applicant.

(3.) It is not out of place to mention here that applicant had also filed M.Cr.C. No.31993/2022 thereby challenging the FIR, which was also listed on 15/03/2024. Since charges have already been framed and present Criminal Revision has been filed against the order framing charges, therefore M.Cr.C No.31993/2022 was dismissed as withdrawn with liberty to pursue this Revision.

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NISHA SAKET Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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