REGENT COMPUTRONICS PVT. LTD.

RAKESH KUMAR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
ANJU CHAUDHARY VS. STATE OF U.P. [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
P.SREEKUMAR VS. STATE OF KERALA [REFERRED TO]
MD. ABDUL HALIM VS. THE STATE OF BIHAR [REFERRED TO]
ANIL KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) The sole petitioner and the contesting respondent no. 5 are same in both the writ applications. On the request of learned counsel for the parties, both the matters have been taken up together for consideration. Cr. W.J.C. No. 371 of 2017

(2.) In this case the petitioner is seeking quashing of the first information report being Danapur P.S. Case No. 514 of 2016 dtd. 12/12/2016 registered for the offences punishable under Ss. 406 and 420 of the Indian Penal Code.

(3.) The brief facts of the case as per the informant- respondent no. 5 are as under:-

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RAKESH KUMAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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