REGENT COMPUTRONICS PVT. LTD.

Nadimuddin Appellant

V/S

The State of Madhya Pradesh Respondents

Referred Judgements :-

MAQBOOL HUSSAIN VS. STATE OF BOMBAY [REFERRED TO]
S A VENKATARANAN PETITIONER VS. UNION OF INDIA [REFERRED TO]
CORPORATION OF CALCUTTA VS. MULCHAND AGARWALA [REFERRED TO]
STATE OF MADHYA PRADESH VS. VEERESHWAR RAO AGNIHOTRI [REFERRED TO]
THOMAS DANA LEO ROY FREY VS. STATE OF PUNJAB [REFERRED TO]
STATE OF BOMBAY VS. S L APTE [REFERRED TO]
MANIPUR ADMINISTRATION MANIPUR VS. THOKCHOM BIRA SINGH [REFERRED TO]
STATE OF BIHAR VS. MURAD ALI KHAN [REFERRED TO]
STATE VS. NALINI [REFERRED TO]
STATE N C T OF DELHI VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED TO]
JITENDRA PANCHAL VS. INTELLIGENCE OFFICER NCB [REFERRED TO]
MONICA BEDI VS. STATE OF AP [REFERRED TO]
SANGEETABEN MAHENDRABHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
STATE OF NCT OF DELHI VS. SANJAY [REFERRED TO]
UNION OF INDIA VS. PURUSHOTTAM [REFERRED TO]

JUDGEMENT

(1.) The inherent powers of this Court are invoked u/S 482 Cr.P.C. for quashing of the interlocutory order dated 19.12.2013 passed in Criminal Case No. 2730/2012 by learned J.M.F.C., Morena.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) Legal question involved herein is whether the protection under Article 20(2) of Constitution of India and Section 300 Cr.P.C. against 'double jeopardy' is relateable to the one particular offence or to all the offences which arise out of the same act/incident.

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NADIMUDDIN Vs. THE STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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