REGENT COMPUTRONICS PVT. LTD.

Devesh Golhani Appellant

V/S

Ravi Kumar Sahu Respondents

Referred Judgements :-

MATAJOG DOBEY NAND RAM AGARWALA VS. H C BHARI:H C BHARI [REFERRED TO]
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
P P UNNIKRISHNAN VS. PUTTIYOTTIL ALIKUTTY [REFERRED TO]
FIONA SHRIKHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
MEHMOOD UL REHMAN AND ORS. VS. KHAZIR MOHAMMAD TUNDA AND ORS. [REFERRED TO]
BIRLA CORPORATION LIMITED VS. ADVENTZ INVESTMENTS AND HOLDINGS LIMITED [REFERRED TO]
D. DEVARAJA VS. OWAIS SABEER HUSSAIN [REFERRED TO]
DEEPAK GABA VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. read with Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 is filed assailing the order dtd. 31/7/2024 passed by learned Special Railway Magistrate, Indore in unregistered criminal case No. 1993/2024, whereby the learned Special Railway Magistrate took cognisance of offence punishable under Ss. 323, 330, 166 and 166A of IPC against the petitioner and registered criminal case at RCT No. 5331/2024.

(2.) The exposition of facts, in brief, giving rise to present petition, is as under:-

(3.) The order dtd. 31/7/2024 is assailed in the present petition on following grounds:-

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DEVESH GOLHANI Vs. RAVI KUMAR SAHU

Referred Judgements :-

JUDGEMENT

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