REGENT COMPUTRONICS PVT. LTD.

FARID KHAN Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

ALL INDIA INSTITUTE OF MEDICAL SCIENCES EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
FEDERAL BANK LIMITED VS. SAGAR THOMAS [REFERRED TO]
GANGADHAR JANARDAN MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH KUMARI VS. STATE N C T OF DELHI [REFERRED TO]
HARI SINGH VS. STATE OF U P [REFERRED TO]
LALLAN CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
R K TIMBER VS. ICICI BANK LTD [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(2.) This Court on 28.01.2019 had passed the following order:-

(3.) Thus, it is clear that the relief sought against the respondents No. 4 to 7 for registration of FIR has already been rejected. So far as the relief seeking direction to the respondents No. 4 to 7 to release the vehicle after taking two installments from the petitioner is concerned, admittedly the respondents No. 4 to 7 are private persons and they are not the State within the meaning of Article 12 of the Constitution of India.

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FARID KHAN Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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