REGENT COMPUTRONICS PVT. LTD.

STATE OF MADHYA PRADESH Appellant

V/S

KAILASH CHANDRA VERMA Respondents

Referred Judgements :-

VALIA AMBU PODUVAL V. EMPEROR [REFERRED TO]
VALIA AMBU PODUVAL V. EMPEROR [REFERRED TO]
NARAYANDAS DAGA V. STATE OF MAHARASHTRA [REFERRED TO]
D.C VERMA V. BHAGWANJI VIRJI [REFERRED TO]
PUBLIC PROSECUTOR V. SADANANDA PATNAIK [REFERRED TO]
STATE OF HARYANA V. SHRI RAM NIWAS BIRLA [REFERRED TO]
DIWAN SINGH V. EMPEROR [REFERRED TO]
RAHIM POONAM V. ABDUL RAHIM [REFERRED TO]
SHORT LAI V. STATE [REFERRED TO]
HIRA LAI V. EMPEROR [REFERRED TO]
T S BAJPAI VS. K K GANGULY [REFERRED TO]

JUDGEMENT

(1.) BY this order the references made in Criminal Revision No. 1] of 1976, Basudeosingh v. State of M. P. , Criminal Revision No. 12 of 1976, Basudeosingh v. State of M. P. and Criminal Revision No. 13 of 1976, Basudeosingh v. State of M. P. , are also answered.

(2.) THE following questions have been referred to the Division Bench for consideration:

(3.) IF the State Government and the High Court are so empowered to issue notifications, then what should be the forum of appeal against the judgments and orders passed by such Magistrate?

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STATE OF MADHYA PRADESH Vs. KAILASH CHANDRA VERMA

Referred Judgements :-

JUDGEMENT

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