REGENT COMPUTRONICS PVT. LTD.

Suparna MandalAnd Others Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

GIAN SINGH V. STATE OF PUNJAB AND ANOTHER [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

(2.) Heard learned counsel for the petitioners, State/opposite party No.1, and informant/opposite party No.2 who are present in Court today through physical mode.

(3.) In this application under Sec. 482 of the CrPC, the Petitionershave prayed for quashing the order of cognizance dtd. 4/12/2012 at Annexure-1 series passed by the learned J.M.F.C., Motu in GR Case No. 93 of 2012 arising out of MotuPS Case No. 17 of 2012.

Click here to view full judgment.

SUPARNA MANDAL& OTHERS Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address