REGENT COMPUTRONICS PVT. LTD.

Ghulam Mohi Appellant

V/S

STATE AND OTHERS Respondents

Referred Judgements :-

JASWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE VS. KRISHANCHAND KHUSHALCHAND JAGTIANI [REFERRED TO]
STATE OF MADHYA PRADESH VS. KRISHNA CHANDRA SAKSENA [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. MOHAMMED IQBAL BHATTI [REFERRED TO]
HDFC BANK LTD VS. J J MANNAN ALIAS J M JOHN PAUL [REFERRED TO]
SATYAVIR SINGH RATHI VS. STATE THR C B I [REFERRED TO]
DINESH KUMAR VS. CHAIRMAN AIRPORT AUTHORITY OF INDIA [REFERRED TO]
GOKULCHAND DWARKADAS MORARKA VS. KING [REFERRED TO]
STATE OF MAHARASHTRA THROUGH C.B.I. VS. MAHESH G. JAIN [REFERRED TO]
C.B.I. VS. ASHOK KUMAR AGGARWAL [REFERRED TO]

JUDGEMENT

(1.) Three petitions - one under section 561-A Cr.PC, the other under the nomenclature of "Other Writ Petition (OWP)", seeking quashing of the order of the sanction for the prosecution of the petitioner/accused and the third one for enlarging the accused on bail, require to be determined and decided by this order.

(2.) On the 22nd November 2012, one Ghulam Mohi-ud-din Najar S/O Abdul Aziz Najar R/O Khanabal, Anantnag, filed a petition under section 561-A, Cr.PC, wherein he sought the indulgence of this Court in quashing the order dated the 25th October, 2012, passed by learned CJM, Anantnag.

(3.) In order to understand the nature of controversy in its proper perspective, the facts, germane to the issue, need elaboration and these are as under:

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GHULAM MOHI Vs. STATE AND OTHERS

Referred Judgements :-

JUDGEMENT

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