REGENT COMPUTRONICS PVT. LTD.

Narayan Chandra Kar Appellant

V/S

ARUN KUMAR DAS Respondents

Referred Judgements :-

SARAT CHANDRA V. BIBHABATI DEBI [REFERRED TO]
KING EMPEROR V. BARENDRA KUMAR GHOSH [REFERRED TO]
MADHUSUDAN V. CHANDRABATI [REFERRED TO]
R.V. MELLOR [REFERRED TO]
SOMASUNDARAN V. SUBRAMANIAN [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
STATE OF MAHARASHTRA VS. ADMANE ANITA MOTI [REFERRED TO]

JUDGEMENT

(1.) (Oral)- Mr. B. Das, learned Senior Advocate appears independently without junior for the petitioner in the Criminal Original Petition No. 51 and 52 of 1994 and Mr. S. Das, learned Public Prosecutor appears in both the matters.

(2.) Criminal petition No. 51 and 52 of 1994 are being disposed of by a common judgment and order.

(3.) Heard Mr. B. Das, learned Senior Counsel for the petitioner and Mr. S. Das, learned Public Prosecutor for the respondent.

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NARAYAN CHANDRA KAR Vs. ARUN KUMAR DAS

Referred Judgements :-

JUDGEMENT

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