REGENT COMPUTRONICS PVT. LTD.

Kumar Raghavendra Singh Appellant

V/S

GANESH CHANDRA JEW Respondents

Referred Judgements :-

PANCHAM LAL V. DADAN SINGH [REFERRED TO]
PRAHALLAD DORA V. KISHORE CHANDRA DAS [REFERRED TO]
ABANI CH. BISWAL V. STATE OF ORISSA [REFERRED TO]
BISHNU PRASAD MOHAPATRA V. RAMESH SAHU [REFERRED TO]
SAMIR CHANDRA GUHA K. PRADHAN [REFERRED TO]
T.P. REDDY V. DEVARAJ PANIGRAHI [REFERRED TO]
D.P. JOSHI V. STATE OF ORISSA [REFERRED TO]
HARIHAR BHATA MISHRA V. SOMANATH DAKUA [REFERRED TO]
PREMJIT MAHANANDA V. MOHANBENI KARUA [REFERRED TO]
MATAJOG DOBEY NAND RAM AGARWALA VS. H C BHARI:H C BHARI [REFERRED TO]
BHAGWAN PRASAD SRIVASTAVA VS. N P MISHRA [REFERRED TO]
PUKHRAJ VS. STATE OF RAJASTHAN [REFERRED TO]
B S SAMBHU VS. T S KRISHNASWAMY [REFERRED TO]
DIRECTOR OF INSPECTION AND AUDIT VS. C L SUBRAMANIAM [REFERRED TO]

JUDGEMENT

(1.) The petitioners by filing this case under section 482, Cr.P.C. have invoked the inherent jurisdiction of the Court to quash the order of the learned S.D.J.M, Baripada, taking cognizance of the offence under sections 341, 323, 325, 506 and 386 read with section 34, I.P.C. in a case arising out of complaint filed by the opposite party.

(2.) The facts adumbrated in the complaint petition may be stated thus:

(3.) Counsel appearing for the parties advanced their arguments and cited a number of decisions in support of their contention. The learned Magistrate on consideration of the same rejected the petitioners' prayer. Hence the present petition.

Click here to view full judgment.

KUMAR RAGHAVENDRA SINGH Vs. GANESH CHANDRA JEW

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address