REGENT COMPUTRONICS PVT. LTD.

PAL SINGH Appellant

V/S

Daler Singh And Others Respondents

Referred Judgements :-

ASHOK KUMAR VS. STATE OF RAJASTHAN [REFERRED]
ALLARAKHA K MANSURI VS. STATE OF GUJARAT [REFERRED]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED]
STATE OF RAJASTHAN VS. SHERA RAM ALIAS VISHNU DUTTA [REFERRED]
STATE OF PUNJAB VS. HANSA SINGH [REFERRED]

JUDGEMENT

(1.) Crm No. 23389 of 2012

(2.) The instant application has been filed under Section 378(4) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 07.12.2010 passed by the learned Judicial Magistrate 1st Class, Malerkotla, whereby criminal complaint filed by the petitioner has been dismissed and respondents have been acquitted of the charges framed against them.

(3.) Brief facts of the case as mentioned in the impugned judgment are as under:-

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PAL SINGH Vs. DALER SINGH AND OTHERS

Referred Judgements :-

JUDGEMENT

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