REGENT COMPUTRONICS PVT. LTD.

VEER SINGH Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

RAJ KISHORE PRASAD V. STATE OF BIHAR AND ANOTHER [REFERRED TO]
RUKVENDRA SINGH AND ORS. V. STATE OF M.P.AND ANOTHER [REFERRED TO]
RAGHUBANS DUBEY VS. STATE OF BIHAR [REFERRED TO]
RANJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
KISHORI SINGH VS. STATE OF BIHAR [REFERRED TO]
RAJINDER PRASAD VS. BASHIR [REFERRED TO]
N DILLIP REDDY VS. STATE OF ORISSA [REFERRED TO]
DHARAM PAL VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) PETITIONERS by Shri N. P. Dwivedi, Advocate. Respondent/state by shri A. S. Yadav, P. L. Complainant by Shri a. K. Barua, Senior Advocate with Shri Arun barua, Advocate.

(2.) HEARD finally at motion stage.

(3.) THE instant petition is for invoking the inherent powers of this Court under section 482 of Cr. P. C. impugning the order dated 8th April, 2006 passed by the Chief judicial Magistrate, Datia in Criminal Case no. 760/04, by which the learned Magistrate has taken cognizance against the petitioners for the offence punishable under sections 302 and 323 read with Section 34 pf I. P. C.

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VEER SINGH Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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