REGENT COMPUTRONICS PVT. LTD.

SHIV KUMAR AGARWAL Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
NEELU CHOPRA VS. BHARTI [REFERRED TO]
UDAI SHANKAR AWASTHI VS. STATE OF U.P. [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]
VIJAY DHANUKA ETC. VS. NAJIMA MAMTAJ ETC. [REFERRED TO]
INTERNATIONAL ADVANCED RESEARCH CENTRE FOR POWDER METALLURGY AND NEW MATERIALS (ARCI) AND ORS. VS. NIMRA CERGLASS TECHNICS (P) LTD. AND ORS. [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
VIJAY KUMAR GHAI VS. STATE OF WEST BENGAL [REFERRED TO]
SARABJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]
KUNTI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. R.K. Jain, learned counsel for the petitioner; Mr. B. Sharma, learned Additional Public Prosecutor for the State respondent No. 1; and Mr. A.T. Sarkar, learned counsel for the respondent No. 2.

(2.) In this petition, under Sec. 482 of the Cr.P.C., the petitioner, namely, Shri Shiv Kumar Agarwal has put to challenge the correctness or otherwise of the order, dtd. 22/2/2023, passed by the learned Addl. Chief Judicial Magistrate, South Salmara Mankachar in C.R. Case No. 06/2023. It is to be noted here that vide impugned order dtd. 22/2/2023, the learned Addl. Chief Judicial Magistrate, South Salmara Mankachar, took cognizance of the offences under Ss. 448/420/406/506 of the IPC, against the present petitioner and issued process to him to appear before the court and to stand trial.

(3.) The background facts leading to filing of the present petition are adumbrated as under:-

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SHIV KUMAR AGARWAL Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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