REGENT COMPUTRONICS PVT. LTD.

JASPAL SINGH Appellant

V/S

KAILASH CHAND JAIN Respondents

Referred Judgements :-

TULSIRAM KANU VS. STATE [REFERRED TO]
SURAJPAL SINGH VS. STATE [REFERRED TO]
AHER RAJA KHIMA VS. STATE OF SAURASHTRA [REFERRED TO]
BALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
M G AGARWAL M K KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
NOOR KHAN VS. STATE OF RAJASTHAN [REFERRED TO]
KHEDU MOHTON VS. STATE OF BIHAR [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
UMEDBHAI JADAVBHAT VS. STATE OF GUJARAT [REFERRED TO]
TOTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
MADAN LAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SAMBASIVAN VS. STATE OF KERALA [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
HARIJANA THIRUPALA VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH HYDERABAD [REFERRED TO]
C ANTONY VS. K G RAGHAVAN NAIR [REFERRED TO]
STATE OF KARNATAKA VS. K GOPALAKRISHNA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]

JUDGEMENT

(1.) CRM -14348 -2015.

(2.) HAVING heard learned counsel for the applicant and in view of grounds mentioned in the application, delay in filing the application for leave to appeal is condoned. Application stands allowed.

(3.) THE instant application has been filed under Section 378(4) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 01.04.2013 passed by learned Judicial Magistrate Ist Class, Chandigarh whereby complaint filed by the applicant under Section 499 read with Section 500 of the Indian Penal Code (in short, 'IPC') has been dismissed and the respondent has been acquitted of the charge framed against him.

Click here to view full judgment.

JASPAL SINGH Vs. KAILASH CHAND JAIN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address