GHANSHYAM SHARMA Vs. SURENDRA KUMAR SHARMA
LAWS(SC)-2014-8-59
SUPREME COURT OF INDIA
Decided on
August 26,2014
GHANSHYAM SHARMA
Appellant
VERSUS
SURENDRA KUMAR SHARMA
Respondents
Cited Judgements :-
Y. S. VIJAYALAXMI VS. STATE OF TELANGANA [LAWS(TLNG)-2021-3-18] [REFERRED TO]V VS. STATE NCT OF DELHI [LAWS(DLH)-2022-8-7] [REFERRED TO]
S P KOHLI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2018-5-41] [REFERRED TO]
MUNNA IBRAHIM MIR VS. STATE OF GUJARAT [LAWS(GJH)-2023-8-740] [REFERRED TO]
YADWINDER SINGH & OTHERS VS. STATE OF H P & OTHERS [LAWS(HPH)-2018-8-147] [REFERRED TO]
PONTY ROY VS. STATE OF WEST BENGAL [LAWS(CAL)-2024-4-60] [REFERRED TO]
KISHORE KUMAR SINGH VS. STATE OF WEST BENGAL [LAWS(CAL)-2023-9-90] [REFERRED TO]
MOHAN WASVANI VS. STATE OF M P [LAWS(MPH)-2016-5-131] [REFERRED]
JUDGEMENT
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(1.)Leave granted.
(2.)Aggrieved by the judgment and order dated 12th September, 2012 in Criminal Misc. Application No.34280 of 2011, the defacto complainant in case No.1743/IX/2009, arising out of Case Crime No.246 of 2009 on the file of the 1st Additional Chief Judicial Magistrate, Mathura, preferred this appeal.
(3.)The respondents are the accused in the abovementioned case. By the impugned order, the High Court quashed the proceedings in the abovementioned criminal case on the file of the trial Court.
(2.)Aggrieved by the judgment and order dated 12th September, 2012 in Criminal Misc. Application No.34280 of 2011, the defacto complainant in case No.1743/IX/2009, arising out of Case Crime No.246 of 2009 on the file of the 1st Additional Chief Judicial Magistrate, Mathura, preferred this appeal.
(3.)The respondents are the accused in the abovementioned case. By the impugned order, the High Court quashed the proceedings in the abovementioned criminal case on the file of the trial Court.
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