REGENT COMPUTRONICS PVT. LTD.

Nilanjan Indu Appellant

V/S

Madhab Chandra Mitra Respondents

Referred Judgements :-

RAKESH RANJAN GUPTA VS. STATE OF UP AND ANR. [REFERRED TO]
DR. SURESH GUPTA VS. GOVERNMENT OF NCT OF DELHI [REFERRED TO]
MALAY KR. GANGULY VS. SUKUMAR MUKHERJEE AND ORS [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
A.S.V.NARAYANAN RAO VS. RATNAMALA [REFERRED TO]
DR. SOU JAYSHREE UJWAL INGOLE VS. STATE OF MAHARASHTRA [REFERRED TO]
ALKA BAPU GUND VS. PRAKASH KANHAIYALAL KANKARIYA AND OTHERS. [REFERRED TO]

JUDGEMENT

(1.) This is an application u/s 428 of the Code of Criminal Procedure for quashing the proceeding of a complaint case No. C-33 of 2015 corresponding to TOR 113 of 2015 u/s 304A of the IPC, pending before the Learned Judicial Magistrate, 6th Court Sealdah.

(2.) Factual Matrix:

(3.) The specific allegation against the present petition has been mentioned in the paragraph 4 to Paragraph 9 for the said complaint as follows.

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NILANJAN INDU Vs. MADHAB CHANDRA MITRA

Referred Judgements :-

JUDGEMENT

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