REGENT COMPUTRONICS PVT. LTD.

Rahul Asati Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

PUNJABI V. JITENDRA BHIMRAJ BIJJAYA [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
SOMA CHAKRAVARTY VS. STATE [REFERRED TO]
ONKAR NATH MISHRA VS. STATE NCT OF DELHI [REFERRED TO]
RUMI DHAR VS. STATE OF WEST BENGAL [REFERRED TO]
P VIJAYAN VS. STATE OF KERALA [REFERRED TO]
STATE OF ORISSA VS. UJJAL KUMAR BURDHAN [REFERRED TO]
SANGEETABEN MAHENDRABHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
SHEORAJ SINGH AHLAWAT VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
PRASHANT BHARTI VS. STATE OF NCT OF DELHI [REFERRED TO]
N. SOUNDARAM VS. P.K. POUNRAJ [REFERRED TO]
HMT WATCHES LTD. VS. M.A. ABIDA [REFERRED TO]

JUDGEMENT

(1.) This application under section 482 of the Code of Criminal Procedure, 1973 has been filed challenging the order dated 12.01.2015 passed by First Additional Sessions Judge, Narsinghpur in Sessions Trial No. 10/2015 by which the charge under Sections 420 and 422 of IPC has been framed.

(2.) Initially this petition was filed as a criminal revision under Section 397 and 401 of CrPC, however, subsequently, the revision was converted into a petition under section 482 of CrPC, 1973.

(3.) The necessary facts for disposal of the present application, in short, are that on 14.09.2014 report bearing crime No. 566/2014 was lodged by the complainant against the applicant on the allegation that the applicant had given post dated cheques of the bank account having insufficient funds after receiving goods from the complainant and thus committed offence under Section 406, 409 and 420 of IPC.

Click here to view full judgment.

RAHUL ASATI Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address