REGENT COMPUTRONICS PVT. LTD.

Upen Tulsiyan Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

SUTAPA CHAKRABORTY AND OTHERS VS. STATE OF BIHAR [REFERRED TO]
PURUSHOTTAM KUMAR SINHA V. THE STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
S K ALAGH VS. STATE OF U P [REFERRED TO]
R KALYANI VS. JANAK C MEHTA [REFERRED TO]
MURARI LAL GUPTA VS. GOPI SINGH [REFERRED TO]
SATISHCHANDRA RATANLAL SHAH VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for the State of Bihar and learned counsel for the private respondents.

(2.) The petitioners in both the applications have preferred their respective applications for quashing the First Information Report in connection with Fatuha P.S. Case no.189 of 2016 registered under Sec. 420, 406 and 120B of the Indian Penal Code.

(3.) Both the applications arising out of the same F.I.R., are being disposed of by this common order.

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UPEN TULSIYAN Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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