REGENT COMPUTRONICS PVT. LTD.

Satish Choudhary Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
V Y JOSE VS. STATE OF GUJARAT [REFERRED TO]
SHEILA SEBASTIAN VS. R. JAWAHARAJ & ANR. ETC. [REFERRED TO]
PROF R K VIJAYASARATHY & ANR VS. SUDHA SEETHARAM & ANR [REFERRED TO]
VIJAY KUMAR GHAI VS. STATE OF WEST BENGAL [REFERRED TO]
DEEPAK GABA VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioners have challenged in the instant revision the proceedings in G.R. Case No. 887 of 2014, now pending in the Court of the Chief Judicial Magistrate, Howrah, in connection with the Howrah Police Station Case No. 124 of 2014 dtd. 3/3/2014. The petitioners are the first three accused persons in the FIR as above, filed by the opposite party No. 2. The Howrah Police Station Case No. 124 of 2014 dtd. 3/3/2014, has been registered under Sec. 406, 420, 467, 468, 469, 120B and 34 of the Indian Penal Code.

(2.) Chronology of events leading to filing of the FIR as above, may be narrated in a nutshell, as follows:-

(3.) Further facts which may bear some relevance in this case are as follows:-

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SATISH CHOUDHARY Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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