REGENT COMPUTRONICS PVT. LTD.

Santosh Haldankar Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

THERMAX LTD. AND ORS VS. K.M. JOHNY AND ORS SINCE [REFERRED TO]
STATE OF MADHYA PRADESH VS. KUNWAR SINGH SINCE [REFERRED TO]
KAMALADEVI AGARWAL VS. STATE OF WEST BENGAL [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED TO]
S K ALAGH VS. STATE OF U P [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]
RAVINDRANATHA BAJPE VS. MANGALORE SPECIAL ECONOMIC ZONE LTD. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition under Sec. 482 of the Cr.P.C has been filed for quashing the order dtd. 10/1/2019 passed in Complaint Case No. 1077 (C) of 2018, passed by learned ACJM-III, Patna, by which learned Magistrate has taken cognizance of offences under Sec. 199 and 200 of IPC and issued processes against the petitioners for their appearance to face the trial.

(3.) Briefly stated, the facts of the case is that Opposite Party No. 2 filed complaint case before the learned CJM, Patna with following allegations:-

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SANTOSH HALDANKAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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