REGENT COMPUTRONICS PVT. LTD.

MUNSHI PRASAD Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

BEHARI LAL V. JAMES MAC LEAN DEAN [REFERRED TO]
VASANT MANGA NIKUMBA VS. BABURAO BHIKANNA NAIDU [REFERRED TO]
STATE OF MADHYA PRADESH VS. KEDIA LEATHER AND LIQUOR LIMITED [REFERRED TO]
KACHRULAL BHAGIRATH AGRAWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
BABULAL SHIVLAL UPADHYE VS. YADAV ATMARAM JOSHI [REFERRED TO]
DULICHAND VS. EMPEROR [REFERRED TO]
BABU SAHEB RAUT VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned APP for the State.

(2.) The present petition has been preferred for setting aside the order dtd. 2/12/2022 passed by the learned Additional Sessions Judge, VIIIth, Saran at Chapra in Cr. Revision No.105 of 2022 by the opposite party no.2, by which the order dtd. 30/3/2022 passed by the learned Sub-Divisional Magistrate, Sadar, Saran at Chapra in Case No.996 of 2021 under Sec. 133 of the Cr.P.C. was interfered with.

(3.) The facts of the case is/are as follows:

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MUNSHI PRASAD Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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