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JUDGMENTS Acts Acts Act And Section Act And Section Hon'ble Judges Hon'ble Judges Court Court Bench Strength Bench Strength Primary Petitioner Primary Petitioner Primary Respondent Primary Respondent Publication Year Publication Year Year of Decision Year of Decision
1. Judgment Chhattisgarh High Court Hon'ble Judge(s): Ram Prasanna Sharma , J Full Judgment View Instance In Judgment Text: or documentary evidence. As per the version of Kailash Agrawal (PW-1), the respondent borrowed sum of Rs.2 lakh 7. The appellant side adduced evidence of Kailash Agrawal (PW-1) and produced documents Ex-P/1 to P/8. The respondent side did not adduce oral 2. Judgment Chhattisgarh High Court Hon'ble Judge(s): Anil Kumar Shukla , J Full Judgment View Instance In Judgment Text: Sessions Judge (FTC) Ambikapur in Criminal Revision No. 184/2004, Kailash Agrawal Vs. Rajkumar Gupta - Respondent No.1/ complainant Kailash Agrawal lodged a written report to Police Station Ambikapur. That some that the report lodged by Kailash Agrawal regarding stolen cheque was without any base, therefore, the trial Court 4. The Respondent N.1 (Kailash Agrawal) aggrieved Previous Page Go of 1 Next