REGENT COMPUTRONICS PVT. LTD.

Dhyanesh Narayan Guha Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

LAVESH VS. STATE NCT OF DELHI [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRADEEP SHARMA [REFERRED TO]
STATE OF TELANGANA VS. HABIB ABDULLAH JEELANI & ORS. [REFERRED TO]
BIMAL GURUNG VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Learned Advocate General has made detailed submissions.

(2.) Interim protection to the writ petitioner against coercive action by the State is sought at this stage.

(3.) The facts that appear from the pleadings are that between 14th May, 2021 and 18th June, 2021 the following 13 FIRs have been registered against the petitioner based on complaints received from 13 different persons.

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DHYANESH NARAYAN GUHA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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