REGENT COMPUTRONICS PVT. LTD.

SANDEEP SHUKLA Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

B. V. SECY. OF STATE FOR WORK AND PENSIONS [REFERRED TO]
DAYLE DE'SOUZA V. UNION OF INDIA [REFERRED TO]
STATE OF MADRAS VS. G V PAREKH [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]
GUNMALA SALES PRIVATE LTD. VS. ANU MEHTA [REFERRED TO]
POOJA RAVINDER DEVIDASANI VS. STATE OF MAHARASHTRA [REFERRED TO]
SHAILENDRA SWARUP VS. DEPUTY DIRECTOR, ENFORCEMENT DIRECTORATE [REFERRED TO]

JUDGEMENT

(1.) This Criminal Revision under Sec. 397/401 of the Code of Criminal Procedure, 1973 (for brevity "the Code"), is filed assailing the order dtd. 26/4/2024 passed in Sessions Trial No. 67 of 2022 by the VII Additional Sessions Judge, Bhind (M.P.) whereby, the application under Sec. 319 of the Code was allowed and cognizance of offence punishable under Sec. 409 of IPC and Sec. 7 of Essential Commodities Act, 1955 (hereinafter referred to as the "Act") was taken against revision/petitioner Sandeep Shukla.

(2.) The exposition of facts giving rise to this revision-petition is as under:-

(3.) Feeling aggrieved by the order dtd. 26/4/2024, this revision-petition is filed assailing the impugned order on following grounds:

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SANDEEP SHUKLA Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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