REGENT COMPUTRONICS PVT. LTD.

Lalit Kumar Singh Appellant

V/S

STATE OF ARUNACHAL PRADESH Respondents

Referred Judgements :-

ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]
MD. AKRAM SIDDIQUI VS. STATE OF BIHAR [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. ARVIND KHANNA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. G. Taloh, learned counsel for the petitioner and also heard Ms. L. Hage, learned Additional P.P. for the State respondent.

(2.) This application, under Sec. 482 of the Code of Criminal Procedure, is preferred by the petitioner, Shri Lalit Kumar Singh, for quashing the Criminal Proceeding in Basar P.S. Case No. 01/2009, under sec. 409 IPC, pending before the Court of learned Chief Judicial Magistrate, Aalo.

(3.) The factual background, leading to filing of the present petition, is briefly stated as under:

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LALIT KUMAR SINGH Vs. STATE OF ARUNACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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