REGENT COMPUTRONICS PVT. LTD.

Afjal Ansari Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

PUBLIC INTEREST FOUNDATION AND OTHERS V. UNION OF INDIA AND ANOTHER [REFERRED TO]
ASHISH SHELAR V. MAHARASHTRA LEGISLATIVE ASSEMBLY [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
RAMA NARANG VS. RAMESH NARANG [REFERRED TO]
K C SAREEN VS. C B I CHANDIGARH [REFERRED TO]
K PRABHAKARAN VS. P JAYARAJAN [REFERRED TO]
RAVIKANT S PATIL VS. SARVABHOUMA S BAGALI [REFERRED TO]
NAVJOT SINGH SIDHU VS. STATE OF PUNJAB [REFERRED TO]
LALSAI KUNTE VS. NIRMAL SINHA [REFERRED TO]
SANJAY DUTT VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. BALAKRISHNA DATTATRYA KUMBHAR [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
SHYAM NARAIN PANDEY VS. STATE OF U P [REFERRED TO]
LOK PRAHARI, THROUGH ITS GENERAL SECRETARY S N SHUKLA VS. ELECTION COMMISSION OF INDIA & ORS [REFERRED TO]
PRADEEP KUMAR SONTHALIA VS. DHIRAJ PRASAD SAHU @ DHIRAJ SAHU AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dtd. 24/7/2023, passed by the High Court of Judicature at Allahabad (hereinafter, 'High Court'), partially allowing the application filed by the Appellant under Sec. 389(1) of the Code of Criminal Procedure, 1973 (hereinafter, 'CrPC'), for the stay on the sentence and conviction, awarded by the Learned Additional Sessions Judge, MP/MLA Court, Ghazipur (hereinafter, 'Trial Court') vide judgement and order dtd. 29/4/2023. The High Court, has through the impugned order, suspended the Appellant's sentence and granted him bail but the stay on conviction has been declined.

(3.) At this juncture, it is imperative to delve into the factual matrix to set out the context of the present proceedings.

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AFJAL ANSARI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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