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LAWS(PAT)-2007-1-165

ABU QUAISER Vs. STATE OF BIHAR

Decided On January 10, 2007
Abu Quaiser Appellant
V/S
STATE OF BIHAR Respondents

Referred Judgements :-

<RC>LAWSUIT(PAT) 2007 0 1624;BBCJ 2007 2 299;PCCR 2007 1 305;</RC> HIGH COURT OF PATNA <JGN>MRIDULA MISHRA</JGN> ABU QUAISER STATE OF BIHAR <AT>CRIMINAL MISCELLANEOUS 41129 OF 2005</AT> 10.01.2007 <SUBJECT>CRIMINAL</SUBJECT><SI> INDIAN PENAL CODE,1860 SEC 34;INDIAN PENAL CODE,1860 SEC 420;INDIAN PENAL CODE,1860 SEC 506; <ACT>INDIAN PENAL CODE,1860</ACT> <S>S.34</S><ACT>INDIAN PENAL CODE,1860</ACT> <S>S.420</S><ACT>INDIAN PENAL CODE,1860</ACT> <S>S.506</S> </SI> <FV>APPLICATION ALLOWED</FV> <ADV>WALIUR RAHMAN [REFERRED TO]
M L DALMIIA AND COMPANY LTD VS. STATE OF BIHAR [REFERRED]

JUDGEMENT

(1.) Heard the counsel for the petitioner.

(2.) No one appears on behalf of the opposite parties.

(3.) Since 4.9.2006, this matter was being adjourned at the prayer of the parties as some talk of compromise was going on between the parties. It seems that it has failed.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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