REGENT COMPUTRONICS PVT. LTD.

Pradip Patangia Appellant

V/S

Tarulata Saikia Respondents

Referred Judgements :-

CHETANBHAI VASANTBHAI MISTARY VS. STATE OF GUJARAT [REFERRED TO]
TARSEM SINGH VS. SUKHMINDER SINGH [REFERRED TO]
K N BEENA VS. MUNIYAPPAN [REFERRED TO]
ICDS LIMITED VS. BEENA SHABEER [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
MANDVI CO OP BANK LTD VS. NIMESH B THAKORE [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
SANGEETABEN MAHENDRABHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
HMT WATCHES LTD. VS. M.A. ABIDA [REFERRED TO]
KISHAN RAO VS. SHANKARGOUDA [REFERRED TO]
RAJESHBHAI MULJIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard Mr D C Kath Hazarika, learned counsel appearing on behalf of both the petitioners and Mr P K Singha, learned counsel appearing on behalf of the respondent

(2.) Both the criminal petitions have been taken up together as they relate to the same set of incidents.

(3.) The criminal petitions, being Criminal Petition No. 156 of 2018 and Criminal Petition No. 242 of 2018, are being filed under Sec. 482 CrPC, 1973, for quashing of Negotiable Instrument proceeding, vide NI Case No. 6 of 2017 and NI Case No. 7 of 2017, pending in the Court of learned Additional CJM, Sonitpur, Tezpur, to avoid the abuse of process of law and to secure ends of justice.

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PRADIP PATANGIA Vs. TARULATA SAIKIA

Referred Judgements :-

JUDGEMENT

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