SESAMI CHEMICALS PVT. LTD. Vs. STATE OF MEGHALAYA

LAWS(SC)-2014-9-178

SUPREME COURT OF INDIA

Decided on September 26,2014

Sesami Chemicals Pvt. Ltd. Appellant

VERSUS

STATE OF MEGHALAYA Respondents

Cited Judgements :-

ABDULSALAM JESHMOHMMAD CHAUDHARI VS. STATE OF GUJARAT [LAWS(GJH)-2016-7-282] [REFERRED TO]
KANSAI NEROLAC PAINTS LIMITED VS. A M SONI GOVERNMENT LABOUR OFFICER [LAWS(GJH)-2016-12-9] [REFERRED TO]
SHYAM HARLALKA VS. DEEPAK JAIN AND ANR. [LAWS(GAU)-2016-4-79] [REFERRED TO]
JAGDISH VALECHA VS. STATE OF M P & ORS [LAWS(MPH)-2017-4-85] [REFERRED TO]
HASMUKH TARACHAND SHETH & ORS VS. STATE OF MAHARASHTRA & ANR [LAWS(BOM)-2018-4-39] [REFERRED TO]
INDUSIND MEDIA & COMMUNICATIONS LIMITED VS. STATE OF GUJARAT & 1 OTHER [LAWS(GJH)-2017-4-316] [REFERRED TO]
JAGDISH VALECHA VS. STATE OF MP & OTHERS [LAWS(MPH)-2018-7-78] [REFERRED TO]
VINOD DUTT & ANR VS. STATE OF MADHYA PRADESH & ANR [LAWS(MPH)-2018-8-157] [REFERRED TO]
KEHAR SINGH KHACHI VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2020-11-20] [REFERRED TO]

JUDGEMENT

- (1.)Leave granted in both the SLPs.
Criminal Appeal arising out of SLP (Criminal) No. 9348 of 2013

(2.)Aggrieved by the judgment and order of the High Court of Meghalaya dated 21.5.2013 in Criminal Petition (SH) No. 68 of 2011, the fourth Respondent therein has preferred the instant appeal.
(3.)The abovementioned criminal petition was filed by Respondents No. 2 and 3 herein (for short "contesting Respondents/accused") praying in substance to quash the First Information Report (FIR) dated 12.10.2011 in Umiam Police Station Case No. 43(10) of 2011 (G.R. No. 185 of 2011) Under Sections 120-B/418/520 Indian Penal Code.

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