REGENT COMPUTRONICS PVT. LTD.

SHYAMAL KR.CHOUDHURY Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
DEPOT MANAGER A P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD YOUSUF MIYA [REFERRED TO]
TRISUNS CHEMICAL INDUSTRY VS. RAJESH AGARWAL [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
AJAY MITRA VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. AWADH KISHORE GUPTA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. AKHILESH SINGH [REFERRED TO]
SOM MITTAL VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. K M SHARAN [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. A. K. Goswami, learned counsel for the petitioner and Mr. B. B. Gogoi, learned Additional Public Prosecutor for the State of Assam.

(2.) This application has been presented under Section 482 of the Criminal Procedure Code, 1973 for quashing the proceedings in Digboi PS Case No. 102/2002 corresponding to GR Case No. 307/2002 under Section 420 of the IPC, which was registered on the basis of the FIR lodged by the Chairman, Oil Valley School, Digboi and the charge-sheet No. 84/2002, which is pending before the learned Judicial Magistrate, First Class, Margherita.

(3.) The material facts for the purpose of disposal of this application may be stated thus:

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SHYAMAL KR CHOUDHURY Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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