REGENT COMPUTRONICS PVT. LTD.

LAXMAN S/O KANHAIYALAL Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

HABIBULLAH'S CASE [REFERRED TO]
ONKAR PRASAD'S CASE [REFERRED TO]
TAHALSINGH'S CASE [REFERRED TO]
R.S.NAYAK V. A.R. ANTULAY AND ORS. [REFERRED TO]
RAMESHWAR'S CASE [REFERRED TO]
MADHAV RAO JIWAJI RAO SCINDIA'S CASE [REFERRED TO]
MANGERM'S CASE [REFERRED TO]
VADIALA PANCHAL VS. DATTATRAYA DULAJI GHADIGAONKER [REFERRED TO]
D N BHATTACHARJEE VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
STATE OF BIHAR VS. MURAD ALI KHAN [REFERRED TO]
STREE ATYACHAR VIRODHI PARISHAD STATE OF MAHARASHTRA VS. DILIP NATHUMAL CHORDIA:DILIP NATHUMAL [REFERRED TO]
SHYAM SUNDER BANKA VS. STATE OF MADHYA PRADESH [REFERRED TO]
PUNAMCHAND BHIMAJI MALI VS. CHANDANBAI HIRALALJI MALI [REFERRED TO]
SHERSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
NOBLE MOHANDAS VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THIS is an application under section 482 of the Criminal Procedure Code, 1973 (for short 'the Code') for quashing the proceedings in Criminal Case No. 375 of 1987 pending in the Court of Judicial Magistrate, First Class, Maheshwar.

(2.) CIRCUMSTANCES giving rise to the application are these :

(3.) ACCORDING to the report the petitioner on 13-1-1987 borrowed Rs. 3000/- from the said Advocate and executed a document assuring him that he would repay the loan on receipt of money from Mandleshwar Court. However, despite haying received a cheque from the Court on 9-3-1987 and having withdrawn the amount, the petitioner despite persistent demands, has been evading payment and ultimately on 29-4-1987 when the petitioner had come to the office of the non-applicant he on being told that he should not cheat, he filthily abused him and threatened him with life in case demand for the money is made in future.

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LAXMAN KANHAIYALAL Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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