REGENT COMPUTRONICS PVT. LTD.

AJAY KUMAR SINGH Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
RUMI DHAR VS. STATE OF WEST BENGAL [REFERRED TO]
SHEORAJ SINGH AHLAWAT VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present quashing petition has been preferred to quash the order dtd. 27/6/2016 passed in connection with Kargahar P.S. Case No. 170 of 2014 arising out of Trial No. 590 of 2016, where learned Additional Chief Judicial Magistrate-X, Sasaram, Rohtas rejected petition dtd. 25/1/2016 filed under Sec. 239 of the Cr.P.C. to discharge petitioner.

(3.) Opposite Party No. 2 join the present proceedings.

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AJAY KUMAR SINGH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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