REGENT COMPUTRONICS PVT. LTD.

RINA DATTA Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
K CHANDRASEKHAR MARIAM RASHEEDA S K SHARMA S NAMBI NARAYANAN D SASI KUMARAN 1 THE DIRECTOR CENTRAL BUREAU OF INVESTIGATION VS. STATE OF KERALA [REFERRED TO]
MUNSHI SINGH GAUTAM VS. STATE OF M P [REFERRED TO]
RAMACHANDRAN VS. UDHAYAKUMAR [REFERRED TO]
VIRENDER PRASAD SINGH VS. RAJESH BHARDWAJ [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. KISHORE SINGH [REFERRED TO]
HARICHARAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
MEHBOOB BATCHA VS. STATE BY SUPDT OF POLICE [REFERRED TO]
PRITHIPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
SRI RANA SINHA ALIAS SUJIT SINHA VS. STATE OF TRIPURA [REFERRED TO]

JUDGEMENT

(1.) By this revisional application, filed under Section 397 read with Section 401of CrPC, the petitioner challenged order, dated 25.04.2008, passed by learned Addl. Sessions Judge, Belonia, South Tripura, in Case No. S.T. 49(ST/B)/2007, whereby learned Addl. Sessions Judge rejected the petition filed by the petitioner seeking further investigation in connection with the Sessions Trial case.

(2.) Heard learned counsel, Mr. Alik Das for the petitioner and learned P.P., Mr. D. Sarkar for the respondent No.1 and learned counsel, Miss R. Guha for respondent Nos.2 to 14. Also heard learned counsel, Mr. Samarjit Bhattacharjee, who was appointed as Amicus Curiae to conduct the case.

(3.) Facts, necessary for disposal of the present revisional application, in short, noted thus:

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RINA DATTA Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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