REGENT COMPUTRONICS PVT. LTD.

KAILASH NARAYAN Appellant

V/S

STATE OF M P Respondents

Referred Judgements :-

H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
HIRA LAL JAIN VS. DELHI ADMINISTRATION [REFERRED TO]
USHABEN VS. KISHORBHAI CHUNILAL TALPADA [REFERRED TO]
UNION OF INDIA (UOI) VS. T. NATHAMUNI [REFERRED TO]

JUDGEMENT

(1.) Heard on the question of admission.

(2.) During the investigation, it was found, that the applicant, who was working as Notary had notarized the said "Will", and accordingly, he too has been made an accused.

(3.) The police after completing the investigation, has filed the charge sheet for the above mentioned offence.

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KAILASH NARAYAN Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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