REGENT COMPUTRONICS PVT. LTD.

Amanullah And Anr. Appellant

V/S

STATE OF BIHAR AND ORS. Respondents

Referred Judgements :-

P S R SADHANANTHAM VS. ARUNACHALAM [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
JK INTERNATIONAL VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
RAMAKANT RAI VS. MADAN RAI [REFERRED TO]
ESHER SINGH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAMA KANT VERMA VS. STATE OF U P [REFERRED TO]
ASHISH CHADHA VS. ASHA KUMARI [REFERRED TO]
HDFC BANK LTD VS. NAGPUR DISTRICT SECURITY GUARD BOARD [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This criminal appeal by special leave is directed against the impugned judgment and order dated 08.12.2010 in Crl. Misc. No. 5777 of 2009 passed by the High Court of Judicature at Patna whereby it allowed the said criminal miscellaneous petition filed by the respondent nos.2 to 9 herein, by setting aside the cognizance order dated 10.11.2008 passed by the learned Addl. Chief Judicial Magistrate, Rosera, Bihar in Singhia Police Case No.37/2008 and quashed the criminal prosecution.

(3.) Brief facts of the case are stated hereunder to appreciate the rival legal contentions urged on behalf of the parties:

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AMANULLAH AND ANR. Vs. STATE OF BIHAR AND ORS.

Referred Judgements :-

JUDGEMENT

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