REGENT COMPUTRONICS PVT. LTD.

SOHAN SINGH Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

RUBEN AND LADENBERG VS. GREAT FINGALL CONSOLIDATED CO. [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
OM PRAKASH SRIVASTAVA VS. UNION OF INDIA [REFERRED TO]
SARDAR ASSOCIATES VS. PUNJAB AND SIND BANK [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]
M R F LTD VS. MANOHAR PARRIKAR [REFERRED TO]
GUNMALA SALES PRIVATE LTD. VS. ANU MEHTA [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
RUPALI DEVI VS. STATE OF UTTAR PRADESH AND OTHERS [REFERRED TO]
KAMAL SHIVAJI POKARNEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
KAUSHIK CHATTERJEE VS. STATE OF HARYANA [REFERRED TO]
V G JAGDISHAN VS. INDOFOS INDUSTRIES LIMITED [REFERRED TO]

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, (for short, 'the Cr.P.C.) by the petitioners/accused Nos.4 and 5 seeking to quash the proceedings in C.C.No.13010 of 2020 on the file of the XII Additional Chief Metropolitan Magistrate, Hyderabad, for the offences under Ss. 406, 420, 463, 465, 468, 471 and 409 read with 34 of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Brief facts of the case:

(3.) Heard Mr. Deepak Bhattacharya, learned Senior Counsel, representing Mr. Ch. Venu Kumar, learned counsel for the petitioners, Mr. P. Raja Sripathi Rao, learned Senior Counsel, representing Mr. G. Adithya Goud, learned counsel for respondent No.2, and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing for respondent No.1 State.

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SOHAN SINGH Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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