REGENT COMPUTRONICS PVT. LTD.

KESHAVPRASAD BHATT Appellant

V/S

RAMESCHANDRA Respondents

Referred Judgements :-

RATANLAL V. VIJAYSINGH [REFERRED TO]
RAM NARAIN SONS LIMITED VS. ASST COMMISSIONER OF SALES TAX [REFERRED TO]
ISHVERLAL THAKORELAL ALMAULA DECEASED AFTER HIM HIS HEIRS AND LEGAL REPRESENTATIVES VS. MOTIBHAI NAGJIBHAI [REFERRED TO]
PARMESHWARI DEVI VS. STATE [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
AVTAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURESHCHANDRA BHAGIRATH VS. SITABAI [REFERRED TO]
HASMUKH J JHAVERI VS. SHELLA DADLANI [REFERRED TO]

JUDGEMENT

(1.) ON a reference made by one of us sitting singly the following question has arisen for the decision of this Bench:-

(2.) THE occasion for this reference is provided by conflicting views of two judges of this Court on the question aforesaid. In Gajadhar v. Harbanshlal Awasthy, short noted in 1978 Cri LJ (Madh Pra) 324 at P. 341, the view taken was that an order passed under Section 146 (1), Cr. P. C. was an order of interlocutory nature and it was observed as follows :-

(3.) THE other view was expressed in Suresh Chandra v. Sitabai, 1983 M. P. LJ 119, in following terms :-

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KESHAVPRASAD BHATT Vs. RAMESCHANDRA

Referred Judgements :-

JUDGEMENT

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