GUPTA CHEMICALS PVT LIMITED Vs. STATE OF RAJASTHAN
LAWS(SC)-2002-4-105
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on April 18,2002

GUPTA CHEMICALS PRIVATE LIMITED Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) In these appeals filed by the accused against the judgment of the Rajasthan High court dated 1/5/2001, declining to interfere with the criminal proceeding instituted against the appellant in exercise of the power under section 482 of the Criminal procedure Code is under challenge.;


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