REGENT COMPUTRONICS PVT. LTD.

NIREN MOITRA Appellant

V/S

PROTAP KUMAR GHOSH Respondents

Referred Judgements :-

NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
NARENDRAKUMAR J MODI VS. COMMISSIONER OF INCOME TAX GUJARAT II AHMEDABAD [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. G LAKSHMAN REDDY [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
LALMUNI DEVI VS. STATE OF BIHAR [REFERRED TO]
KAMALADEVI AGARWAL VS. STATE OF WEST BENGAL [REFERRED TO]
PANCHDEO SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF KARNATAKA VS. M DEVENDRAPPA [REFERRED TO]
K G PREMSHNKER VS. INSPECTOR OF POLICE [REFERRED TO]
M NARAYANDAS VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF HARYANA VS. JAGBIR SINGH [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
STATE OF M P VS. DAYAL SAHU [REFERRED TO]
SHIVA NATH PRASAD VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) THE revlsional application under Section 482 read with Section 401 of the Code of Criminal Procedure is directed for quashing the proceeding being Complaint case No. 56/2004 under Sec. 420/120-B of Indian Penal Code now pending before the court of learned 5th Judicial Magistrate at Barrackpore.

(2.) PETITIONERS herein are arrayed as accused in connection with the said case, as mentioned above.

(3.) THE petitioners are facing trial for commission of offence punishable under Section 420/120-B of the Indian Penal Code and from the certified copies of the order annexed along with the application, it appears that the case is now pending at a stage for evidence before charge.

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NIREN MOLHTRA Vs. PROTAP KUMAR GHOSH

Referred Judgements :-

JUDGEMENT

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