REGENT COMPUTRONICS PVT. LTD.

Pramod Shankar Dayal Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
SAROJ KUMAR PODDAR VS. STATE OF NCT DELHI [REFERRED TO]
RAGHU LAKSHMINARAYANAN VS. FINE TUBES [REFERRED TO]
EVEREST ADVERTISING PRIVATE LIMITED VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
DCM FINANCIAL SERVICES LTD VS. J N SAREEN [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]
HARSHENDRA KUMAR D VS. REBATILATA KOLEY [REFERRED TO]
ANITA MALHOTRA VS. APPAREL EXPORT PROMOTION COUNCIL [REFERRED TO]
GUNMALA SALES PRIVATE LTD. VS. ANU MEHTA [REFERRED TO]
SUNITA PALITA VS. PANCHAMI STONE QUARRY [REFERRED TO]

JUDGEMENT

(1.) Since in both the cases common question of law are involved and common complaint case as well as cognizance order are under challenge, hence both the petitions are heard together with the consent of the parties.

(2.) Heard Mr. A.K. Kashyap, learned senior counsel assisted by Mr. Praveen Shankar Dayal, learned counsel for the petitioners, Mrs. Priya Shrestha, learned counsel for the State and Mr. Rajeev Kr. Sinha, learned counsel for the O.P. No.2.

(3.) Both these petitions have been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 11/6/2012 passed in Complaint Case No. C-327 of 2011, pending in the Court of learned Judicial Magistrate, Ranchi

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PRAMOD SHANKAR DAYAL Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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