REGENT COMPUTRONICS PVT. LTD.

Akshay Kumar Actor Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

GOVERNMENT ADVOCATE VS. GOPAL BANDU DAS [REFERRED TO]
SHAH RUKH KHAN VS. STATE OF RAJSTHAN [REFERRED TO]
G NARASIMHAN G KASTURI AND K GOPALAN FRANK MORSES AND M KRISHNASWAMI A M SWARAMAN AND M KRISHNASWAMI VS. T V GHOKKAPPA :T V GHOKKAPPA :T V CHOKKAPPA [REFERRED TO]
RAJ KAPOOR VS. LAXMAN [REFERRED TO]
STATE OF BIHAR VS. MURAD ALI KHAN [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
JAGDISH RAM VS. STATE OF RAJASTHAN [REFERRED TO]
S KHUSHBOO VS. KANNIAMMAL [REFERRED TO]
PRAKASH JHA PRODUCTIONS VS. UNION OF INDIA [REFERRED TO]
NAROTTAMDAS L SHAH VS. PATEL MAGANBHAI REVABHAI [REFERRED TO]
ANANDA BAZAR PATRIKA PVT LTD VS. STATE OF W B [REFERRED TO]
ASHA PAREKH VS. STATE OF BIHAR [REFERRED TO]
FIONA SHRIKHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
ARUNA ASAF ALI VS. PURNA NARAYAN SINHA [REFERRED TO]
MAHENDRA SINGH DHONI VS. YERRAGUNTLA SHYAMSUNDAR [REFERRED TO]

JUDGEMENT

(1.) This Petition has been filed under Sec. 482 Cr.P.C. against the order dtd. 6/2/2017 in Cr. Case No.661/2017, passed by Additional Chief Metropolitan Magistrate No.20, Jaipur Metropolitan Sanganer whereby cognizance has been taken under Sec. 500 IPC against the present petitioner on the basis of trailer of film Jolly LLB 2.

(2.) Though the present petition under Sec. 482 Cr.P.C. challenging the order of cognizance has been directly filed before availing the remedy of Revision, however, since this court had entertained the petition and interim order was also passed way back on 4/12/2017, therefore, this petition is being disposed of on hearing learned counsel for both the parties on merits.

(3.) Heard learned counsel appearing on behalf of both the sides and perused the material made available on record.

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AKSHAY KUMAR ACTOR Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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