REGENT COMPUTRONICS PVT. LTD.

Syed Taruj Ahmed Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

STATE OF M.P. VS. RAMESH C. SHARMA [REFERRED TO]
K R MUDGAL VS. R P SINGH [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
GOPAL CHAUHAN VS. SATYA [REFERRED TO]
JAMUNA VS. S PANJA [REFERRED TO]
BATA ALIAS BATAKRUSHNA BEHERA VS. ANAMA BEHERA [REFERRED TO]
CICILY KALLARACKAL VS. VEHICAL FACTORY [REFERRED TO]
LONDHE PRAKASH BHAGWAN VS. DATTATRAYA EKNATH MANE [REFERRED TO]
R.A.H. SIGURAN VS. SHANKARE GOWDA @ SHANKARA [REFERRED TO]

JUDGEMENT

(1.) This Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings in C.C. No.6 of 2004 on the file of Metropolitan Sessions Judge, Nampally, Hyderabad.

(2.) The petitioner herein is accused in C.C. No.6 of 2004. The offences alleged against him are under Sections - 409 and 420 of IPC and Section - 5 of the Telangana Protection of Depositors of Financial Establishments Act, 1999 (Act, 1999') and Section - 45S read with 58B (5) (a) of the Reserve Bank of India Act, 1934 (for short 'Act, 1934').

(3.) Heard Mr. Mahesh Raje, learned counsel for the petitioner and learned Public Prosecutor appearing on behalf of respondent No.1 - State. Despite sending the notice to respondent No.2, it was returned undelivered.

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SYED TARUJ AHMED Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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