REGENT COMPUTRONICS PVT. LTD.

DEEPAK KUMAR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

NEEHARIKA INFRASTRUCTURE PVT. LTD. VS. STATE OF MAHARASHTRA [REFERRED TO]
GULAM MUSTAFA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
RAMESHCHANDRA NANDLAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
KAMAL SHIVAJI POKARNEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner and learned A.P.P. for the State.

(2.) The present application has been preferred for quashing of order taking cognizance dtd. 22/6/2009 passed in connection with Kotwali Complaint Case No. 2065(C) of 2008 by the learned Judicial Magistrate - 1st Class, Bhagalpur, by which cognizance has been taken against the petitioner and others for the offfences under Sec. 323/379/34 of the Indian Penal Code (in short the 'I.P.C.').

(3.) A Notice was issued to opposite party no. 2/ complainant namely, Prabhash Chandra Sah, which was duly served upon him and was represented before this Court through advocate of his choice.

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DEEPAK KUMAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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