REGENT COMPUTRONICS PVT. LTD.

SHRIKRISHNA Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

JOHNSON V. SARGENT [REFERRED TO]
NAWAB JAM KHAMBULKHAN V. EMPEROR [REFERRED TO]
UNION COMMERIAL BANK LIMITED VS. THEIR WORKMEN [REFERRED TO]
EARLA V. THE STATE OF RAJASTHAN [REFERRED TO]
RAM CHANDRA PRASAD VS. STATE OF BIHAR [REFERRED TO]
SUDERSHAN TRANSPORT SERVICES PRIVATE VS. STATE TRANSPORT APPELLATE AUTHORITY [REFERRED TO]
PARMESHWAR PRASAD CHAUDHURY VS. STATE [REFERRED TO]
JHAKAR ABIR VS. PROVINCE OF BIHAR [REFERRED TO]
BALKRISHNA ANANT HIRLELCAR VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) THIS order, shall also govern Criminal Appeals Nos. 364 and 395,both of 1966,and Nos. 25, 114, 115, 120 and 165, all of 1967, These appeals have been heard on a preliminary point relating to jurisdiction It would be convenient to deal with it by this common order.

(2.) ON 7th May, 1966, the State Government issued the following notification under section 6 (1) of the Criminal law Amendment Act, 1952 (hereinafter referred to as "the Act") :-

(3.) THE proceedings of the learned Special Judge of 26th May, 1966, mention that on that day he took cognizance of these offences as a Special judge. The order sheet of that day reads,-

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SHRIKRISHNA Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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