REGENT COMPUTRONICS PVT. LTD.

Arati Singha Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

CONNELLY V. DPP [REFERRED TO]
DPP V. HUMPHRYS [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
CHANDRAPAL SINGH VS. MAHARAJ SINGH [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
V D ROY VS. STATE OF KERALA [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) The present revision has been preferred against an Order dtd. 7/8/2019 passed by the learned Additional Chief Judicial Magistrate at Arambagh, Hooghly in M.P. Case No.139 of 2019 by rejecting the petition filed by the petitioner under Sec. 156(3) of the Code of Criminal Procedure, 1973.

(2.) The petitioner's case is that he is the owner of a pond namely Talpukur measuring an area 2.39 acre, J. L. No.45, Khatian No.594, Dag No.877, Mouza-Khanakul within Police Station-Khanakul, District-Hooghly.

(3.) By virtue of a deed of partition executed on 26/6/1978 between the family members, the petitioner got the pond namely 'Talpukur' measuring an area of 2.39 acres in her share.

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ARATI SINGHA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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