REGENT COMPUTRONICS PVT. LTD.

Chetak Enterprises Ltd. Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

CHANDRA DEO SINGH VS. PROKASH CHANDRA BOSE ALIAS CHABI BOSE AND ANOTHER [REFERRED TO]
PUNJAB NATIONAL BANK VS. SURENDRA PRASAD SINHA [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
JAGDISH RAM VS. STATE OF RAJASTHAN [REFERRED TO]
S K SINHA VS. VIDEOCON INTERNATIONAL LTD [REFERRED TO]
BHUSHAN KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
NATIONAL BANK OF OMAN VS. BARAKARA ABDUL AZIZ [REFERRED TO]
UDAI SHANKAR AWASTHI VS. STATE OF U.P. [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]
VIJAY DHANUKA ETC. VS. NAJIMA MAMTAJ ETC. [REFERRED TO]
MEHMOOD UL REHMAN AND ORS. VS. KHAZIR MOHAMMAD TUNDA AND ORS. [REFERRED TO]
ABHIJIT PAWAR VS. HEMANT MADHUKAR NIMBALKAR & ANR. [REFERRED TO]

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceedings being CNS No. 195 of 2018 registered for offence punishable under Sec. 420/120B of the Indian Penal Code, 1860, now pending before the Court of the Learned Metropolitan Magistrate, 19th Court at Calcutta.

(2.) By the petition of complaint before the learned Magistrate the complainant herein initiated the proceedings against the accused persons herein who admittedly reside outside the jurisdiction of the trial Court.

(3.) The complainant/opposite party in spite of being served has failed to appear during the hearing of the present case.

Click here to view full judgment.

CHETAK ENTERPRISES LTD. Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address