REGENT COMPUTRONICS PVT. LTD.

VEMURI RADHA KRISHNA Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

K.M. MATHEW VS. STATE OF KERALA [REFERRED TO]
STATE OF MAHARASHTRA VS. R B CHOWDHARI [REFERRED TO]
D P MISHRA VS. KAMAL NARAIN SHARMA [REFERRED TO]
HARASINGH CHARAN MOHANTY VS. SURENDRA MOHANTY [REFERRED TO]
HAJI C H MOHAMMAD KOYA T K S M A MUTHUKOYA VS. T K S M A MUTHUKOYA:HAJI C H MOHAMMAD KOYA [REFERRED TO]
HAJI C H MOHAMMAD KOYA T K S M A MUTHUKOYA VS. T K S M A MUTHUKOYA:HAJI C H MOHAMMAD KOYA [REFERRED TO]
T VENKATRAM REDDY VS. M MALLA REDDY [REFERRED TO]
RAVI PRAKASH VS. J C DIWAKAR REDDY [REFERRED TO]
VIVEK GOENKA VS. STATE OF MAHARASHTRA [REFERRED TO]
A K JAIN VS. STATE OF SIKKIM [REFERRED TO]

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. - 482 of the Code of Civil Procedure, 1973, to quash the proceedings in C.C. No.1020 of 2012 (Old C.C. No.275 of 2010) on the file of the Principal Judicial Magistrate of First Class, Adilabad District at Nirmal.

(2.) The petitioner herein is accused No.6. The offence alleged against him is under Sec. - 500 read with 149 of the IPC.

(3.) The allegations against the petitioner herein are as under:

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VEMURI RADHA KRISHNA Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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