REGENT COMPUTRONICS PVT. LTD.

PINAKI SAMANTA Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. N VENUGOPAL [REFERRED TO]
PRITAM SINGH VS. STATE OF HARYANA [REFERRED TO]
PUBLIC PROSECUTOR MADRAS VS. R RAJU [REFERRED TO]
TULSIRAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE GUNTUR VS. RAMDEV TOBACCO COMPANY [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
JASBIR SINGH VS. VIPIN KUMAR JAGGI [REFERRED TO]
KARI CHOUDHARY VS. SITA DEVI [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
RAMESHCHANDRA NANDLAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
RELIANCE INDUSTRIES LTD VS. DESIGNATED AUTHORITY [REFERRED TO]
STATE OF KARNATAKA VS. AMEER JAN [REFERRED TO]
PANDURANG CHANDRAKANT MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. Somik Deb and Mr. A. Paul, learned counsel, appearing for the petitioner. Also heard Mr. A. Ghosh, learned Addl. Public Prosecutor, appearing for the State-respondents.

(2.) THE petitioner, invoking the jurisdiction of this Court, under Article 226 and 227 of the Constitution of India, read with Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), has prayed for quashing the proceedings, initiated against the petitioner, in connection with G.R. Case No.79/2007, arising out of Champahowar P.S. Case No.10/2007, under Sections 302/34 IPC, lodged by Sri Rabindra Debbarma.

(3.) THE investigation, in both the aforesaid cases, were handed over to the CID department. At the close of investigation, the Investigating Officer submitted separate charge sheets in both the cases.

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PINAKI SAMANTA Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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