REGENT COMPUTRONICS PVT. LTD.

Sri. Sanjib Sarkar Appellant

V/S

State Of Tripura, Represented By Its Secretary -Cum -Commissioner, Department Of Home, Sri. Debashish Das And Sri. Utpal Datta, Vice Chairman, Adis Marketing Pvt. Ltd. Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
RAVINDRA KUMAR MADHANLAL GOENKA VS. RUGMINI RAM RAGHAV SPINNERS P LTD [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INCORPORATED [REFERRED TO]
B FINE ART AUCTIONEERS PVT LTD VS. CBI [REFERRED TO]
VIJAYANDER KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) BY this intra -court appeal, the judgment and order dated 29.05.2012 by the learned Single Judge delivered in W.P.(Crl.) No. 01/2012 has been called in question.

(2.) IN short, the facts that would be required for consideration of the challenge may be introduced at the outset.

(3.) HAVING perused the impugned order dated 17.01.2012, it appeared to the learned single judge that on the materials the chargesheet has been filed or cognizance has been taken it would not be appropriate to scuttle the trial. On such basis the writ petition filed by the appellant has been dismissed.

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SRI. SANJIB SARKAR Vs. THE STATE OF TRIPURA, REPRESENTED BY ITS SECRETARY-CUM-COMMISSIONER, DEPARTMENT OF HOME, SRI. DEBASHISH DAS AND SRI. UTPAL DATTA, VICE CHAIRMAN, ADIS MARKETING PVT. LTD.

Referred Judgements :-

JUDGEMENT

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