REGENT COMPUTRONICS PVT. LTD.

Subrata Choudhury Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

JAMUNA SHAH AND ORS. VS. BHUBAN CHANDRA KALITA [REFERRED TO]
PRAMATHA NATH TALUKDAR SURENDRA MOHAN BASU VS. SAROJ RANJAN SARKAR [REFERRED TO]
BINDESHWARI PRASAD SINGH VS. KALI SINGH [REFERRED TO]
H S BAINS DIRECTOR SMALL SAVING CUM DEPUTY SECRETARY FINANCE PUNJAB CHANDIGARH VS. STATE UNION TERRITORY OF CHANDIGARH [REFERRED TO]
MAHESH CHAND VS. B JANARDHAN REDDY [REFERRED TO]
POONAM CHAND JAIN VS. FAZRU [REFERRED TO]
SHIV SHANKAR SINGH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Learned Sr. Counsel, Mr. HRA Choudhury, assisted by Mr. M. Khan, learned advocate for the petitioners and learned Sr. Counsel, Mr. A.M. Bora assisted by Mr. V. Choudhury, learned advocate for the respondent have been heard.

(2.) The question raised in this revision petition is whether after acceptance of final report upon hearing the informant/complainant, a fresh complaint on the same set of fact is maintainable.

(3.) The facts leading to the present revision petition, are as under:

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SUBRATA CHOUDHURY Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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