REGENT COMPUTRONICS PVT. LTD.

Millo Lalyang Appellant

V/S

STATE OF ARUNACHAL PRADESH Respondents

Referred Judgements :-

STATE OF HIMACHAL PRADESH VS. M P GUPTA [REFERRED TO]
STATE OF ORISSA VS. GANESH CHADRA [REFERRED TO]
SANKARAN MOITRA VS. SADHNA DAS [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
SUNIL MEHTA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF GUJARAT VS. GIRISH RADHAKRISHNAN VARDE [REFERRED TO]
D T VIRUPAKSHAPPA VS. C SUBASH [REFERRED TO]
SUSHIL KUMAR BARUA VS. GOLOK CHANDRA KALITA [REFERRED TO]
VISHNU KUMAR TIWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
D. DEVARAJA VS. OWAIS SABEER HUSSAIN [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. D. Laji, the learned counsel for the petitioner. Also heard Mr. T. Ete, the learned Additional Public Prosecutor for the State of Arunachal Pradesh and Mr. M. K. Singh, the learned counsel for the private respondent.

(2.) This application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner, namely, Millo Lalyang, praying for quashing of the CR Case No. 08/2020 under Sec. 330 of the Indian Penal Code, which was registered against the petitioner on the basis of an order dt. 9/11/2020 passed in G. R. Case No. 54/2020 passed by learned Judicial Magistrate, 1st Class, Hawai, Anjaw, Arunachal Pradesh.

(3.) The facts relevant for consideration of the instant criminal petition, in brief, are as follow: -

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MILLO LALYANG Vs. STATE OF ARUNACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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