REGENT COMPUTRONICS PVT. LTD.

SHEW KISHAN AGARWALLA Appellant

V/S

STATE Respondents

Referred Judgements :-

JHAKAR ABIR V. PROVINCE OF BIHAR [REFERRED TO]
SARDOOL SINGH V. SMT. NASIB KAUR [REFERRED TO]
S DUTT VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
KARAM CHAND GANGA PRASAD VS. UNION OF INDIA [REFERRED TO]
SATYA PRAKASH VS. STATE OF UTTAR PRADESH [REFERRED TO]
TUKARAM ANNABA CHAVAN VS. MACHINDRA YASHWANT PATIL [REFERRED TO]
COMMISSIONER OF INCOME TAX MUMBAI VS. BHUPEN CHAMPAK LAL DALAL [REFERRED TO]
BIJOYANAND PATNAIK VS. K A A BRINNAND [REFERRED TO]
GODREJ SOAP LIMITED VS. STATE OF W B [REFERRED TO]
ABHAY LALAN VS. YOGENDRA MADHAVLAL [REFERRED TO]
MAHI PAL VS. STATE OF HARYANA [REFERRED TO]
RAMNATH SARDAR VS. REKHARANI SARDAR [REFERRED TO]

JUDGEMENT

(1.) Four applications under Sections 401 and 482 of the Code of Criminal Procedure, 1973 have been filed being numbered as CRR 1110 of 2002, CRR 1111 of 2002, CRR 1112 of 2002 and CRR 1114 of 2002.

(2.) In all the said applications prayer has been made on behalf of the respective petitioners for quashing of proceeding in case No. 63 of 2000 (T.R. No. 33 of 2002) pending before the learned Metropolitan Magistrate, 14th Court, at Calcutta and all orders passed therein including the order dated 19th April, 2002 whereby the petitioner's application for dismissal of the complaint for lack of Territorial jurisdiction was dismissed.

(3.) Similar points of facts and laws being involved and as all the said applications are directed against the same impugned order of the learned Metropolitan Magistrate, 14th Court, Calcutta, the said applications have been heard at a time.

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SHEW KISHAN AGARWALLA AND Vs. STATE

Referred Judgements :-

JUDGEMENT

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