REGENT COMPUTRONICS PVT. LTD.

Nawlesh Kumar Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
CHIRAG M. PATHAK & ORS. VS. DOLLYBEN KANTILAL & ORS. [REFERRED TO]
ARNAB RANJAN GOSWAMI VS. UNION OF INDIA [REFERRED TO]
KAPIL AGARWAL VS. SANJAY SHARMA [REFERRED TO]

JUDGEMENT

(1.) Heard the rival submissions of learned Counsels of parties and perused the record.

(2.) All the above Cr.M.P.s are related to petitioner Nawlesh Kumar pertaining to same cause of actions therefore, all are disposed of with the common order.

(3.) In Cr.M.P.No. 3740 of 2017 the petitioner Nawlesh Kumar has sought to quash the F.I.R.(Annexure-1) in connection with Koderma P.S. Case No. 0194 of 2016 dtd. 4/9/2016 corresponding to G.R.No. 936 of 2016, pending before the Court of the learned Chief Judicial Magistrate, Koderma.

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NAWLESH KUMAR Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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