REGENT COMPUTRONICS PVT. LTD.

ANISHA DUTTA Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

KESHO MAHENDREA V. STATE OF M.P [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
J. SINGH V. N. SINGH [REFERRED TO]
SANTOSH DE VS. ARCHNA GUHA [REFERRED TO]

JUDGEMENT

(1.) THIS petition has been filed by one of the accused in Session Case No. 9(3)/96 pending in the Court of 5th Additional Sessions Judge, Alipore, against the order No. 1 dated 12.9.96.

(2.) BY the impugned order, the learned Court below framed charges under section 304 (Part -II) read with section 120B, I.P.C., 326/120B, I.P.C. and 427/120B, I.P.C., against the petitioner and all other accused.

(3.) FOUR other accused person have been charged under section 420, I.P.C. also.

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ANISHA DUTTA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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