REGENT COMPUTRONICS PVT. LTD.

Rahul Siddhartha Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA AGRAWALLA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel representing opposite party no. 2.

(2.) In Cr. Misc. No. 49848 of 2018 the petitioner has moved this Court for quashing of the order taking cognizance dated 17.09.2016 and issuance of summons to the petitioner by learned A.C.J.M., Patna in Complaint Case No. 3495 ( c) of 2015 for the offnece under Section 406 of the Indian Penal Code.

(3.) In Cr. Misc. No. 30534 of 2018 the petitioner seems to have challenged the order dated 20.01.2018 passed by learned Ist Additional Sessions Judge, Patna in revision case giving rise to Cr.

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RAHUL SIDDHARTHA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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