REGENT COMPUTRONICS PVT. LTD.

Subir Sarkar Appellant

V/S

Sk. Anisur Rahaman Respondents

Referred Judgements :-

SEAFORD COURT ESTATES LTD. V. ASHER [REFERRED TO]
KANWAR SINGH VS. DELHI ADMINISTRATION [REFERRED TO]
SWANTRAJ VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF TAMIL NADU VS. M K KANDASWAMI [REFERRED TO]
ELECTRONICS TRADE AND TECHNOLOGY DEVELOPMENT CORPORATION LIMITED SECUNDERABAD VS. INDIAN TECHNOLOGISTS AND ENGINEERS ELECTRONICS PRIVATE LIMITED [REFERRED TO]
K K SIDHARTHAN VS. T P PRAVEENA CHANDRAN [REFERRED TO]
MODI CEMENTS LIMITED VS. KUCHIL KUMAR NANDI [REFERRED TO]
NEPC MICON LIMITED VS. MAGMA LEASING LIMITED [REFERRED TO]
VINOD TANNA VS. ZAHEER SIDDIQUI [REFERRED TO]
MMTC LIMITED VS. MEDCHI CHEMICALS AND PHARMA PRIVATE LIMITED [REFERRED TO]
GOAPLAST PRIVATE LIMITED VS. CHICO URSILA DSOUZA [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
LAXMI DYECHEM VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding in C.R. Case No. 990 of 2018 under Sec. 138 of the Negotiable Instrument Act pending before the learned Judicial Magistrate, 4th Court, Purba Bardhaman.

(2.) The petitioner's case is that the opposite party herein lodged a written complaint under Sec. 200 of the Code of Criminal Procedure before the Chief Judicial Magistrate, Burdwan alleging, inter alia, the following facts :-

(3.) The petition of complaint was filed under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as the 'said Act') before the Learned Chief Judicial Magistrate, Burdwan. The said case was transferred to the learned Judicial Magistrate, 4th Court, Burdwan.

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SUBIR SARKAR Vs. SK. ANISUR RAHAMAN

Referred Judgements :-

JUDGEMENT

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