(1.) Shri Rajiv Jiwan, learned counsel for the petitioner states that he has no instructions in this case and he may be permitted to withdraw from the case. The request is allowed. However, taking into consideration that the instant is a criminal case and cannot be dismissed for want of prosecution, I requested Shri Rajiv Jiwan, Advocate, to assist this Court as Amicus Curiae to which he readily agreed.
(2.) This criminal revision petition has been filed against the judgment passed by the learned Sessions Judge, Bilaspur, District Bilaspur, on 28.11.2008, whereby he affirmed the judgment passed by the learned Chief Judicial Magistrate, Bilaspur, District Bilaspur, on 07.05.2007.
(3.) The brief facts giving rise to the present case are that the petitioner was charged for the offences punishable under Sections 279, 338, 201 of the Indian Penal Code (for short 'I.P.C.') and Section 184 of the Motor Vehicles Act (for short 'M.V. Act').
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN