REGENT COMPUTRONICS PVT. LTD.

Pooja Paul Choudhury Appellant

V/S

Arnab Saha Respondents

Referred Judgements :-

RAMGOPAL GANPATRAI RUIA VS. STATE OF BOMBAY [REFERRED TO]
VADIALA PANCHAL VS. DATTATRAYA DULAJI GHADIGAONKER [REFERRED TO]
CHANDRU DEO SINGH VS. PROKASH CHANDRA BOSE ALIAS CHABI BOSE [REFERRED TO]
NIRMALJIT SINGH HOON VS. STATE OF WEST BENGAL [REFERRED TO]
MOHINDER SINGH MOHINDER SINGH VS. GULWANT SINGH:MOHINDER PAL [REFERRED TO]
SHIVJEE SINGH VS. NAGENDRA TIWARY [REFERRED TO]
UDAI SHANKAR AWASTHI VS. STATE OF U.P. [REFERRED TO]
VIJAY DHANUKA ETC. VS. NAJIMA MAMTAJ ETC. [REFERRED TO]

JUDGEMENT

(1.) The Court proceedings have been conducted by means of creating a Virtual Court with the help of technology, so as to maintain distance between the staff, Advocates and the Presiding Judge.

(2.) I have heard Mr. P.J. Saikia, learned counsel for the petitioner and Mr. I.A. Talukdar, learned counsel for the respondent.

(3.) This petition filed under Section 482 of the Code of Criminal Procedure, 1973 seeks quashing of order dated 14th December, 2017 rendered by Judicial Magistrate, First Class, Kokrajhar, in C.R. Case No.1303C of 2017, taking cognizance of offence under Section 420 Cr.P.C. against the petitioner.

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POOJA PAUL CHOUDHURY Vs. ARNAB SAHA

Referred Judgements :-

JUDGEMENT

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