REGENT COMPUTRONICS PVT. LTD.

MEHTA KRISHI KENDRA Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

TARSEM SINGH VS. UNION OF INDIA [REFERRED TO]
BABU RAM VS. C C JACOB [REFERRED TO]
BELSUND SUGAR COMPANY LIMITED VS. STATE OF BIHAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. NURPUR PRIVATE BUS OPERATORS UNION [REFERRED TO]
RAYMOND LIMITED VS. MADHYA PRADESH ELECTRICITY BOARD [REFERRED TO]
GANGA RAM MOOLCHANDANI VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) THESE two criminal misc. petitions which have been filed by the petitioners under Sec. 482 Cr. P. C. are being decided by a common order as common questions of law and facts are involved in these misc. petition.

(2.) I am taking first the facts of criminal Misc. Petition No. 450/99. Misc. Petition No. 450/99

(3.) I have heard both.

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MEHTA KRISHI KENDRA Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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