REGENT COMPUTRONICS PVT. LTD.

Kamal Kishor And Ors. Appellant

V/S

STATE OF MP Respondents

Referred Judgements :-

JANKINATH SARANGI VS. STATE OF ORISSA [REFERRED TO]
BHAGWAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
MEGHA SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SHATRUGHAN LAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. THAKKIDIRAM REDDY:STATE OF ANDHRA PRADESH [REFERRED TO]
DEBOTOSH PAL CHOUDHARY VS. PUNJAB NATIONAL BANK [REFERRED TO]
S JEEVANANTHAM VS. STATE [REFERRED TO]
JEETSINGH VS. STATE OF M P [REFERRED TO]
VINOD KUMAR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Regard being had to the similitude in the questions involved in these cases, these petitions were analogously heard on the joint request and decided by this common order.

(2.) Facts are taken from M.Cr.C.No. 3850/12.

(3.) The petitioners, feeling aggrieved with the order dated 30.12.2010 filed four criminal revisions before Additional Sessions Judge, Karera. The said court by common order dated 27.4.2012 dismissed the said revisions.

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KAMAL KISHOR AND ORS. Vs. STATE OF MP

Referred Judgements :-

JUDGEMENT

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