REGENT COMPUTRONICS PVT. LTD.

Nenavath Bujji Etc. Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

KESHAV TALPADE V. KING EMPEROR [REFERRED TO]
STATE OF BOMBAY V. ATMA RAM SHRIDHAR VAIDYA [REFERRED TO]
SHIBBAN LAL SAKSENA V. STATE OF UTTAR PRADESH [REFERRED TO]
MALLADA K. SRI RAM V. STATE OF TELANGANA [REFERRED TO]
PUSHKAR MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
HARADHAN SAHA MADAN LAL AGARWALA VS. STATE OF WEST BENGAL [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
UNION OF INDIA VS. AMRIT LAL MANCHANDA [REFERRED TO]
KHAJA BILAL AHMED VS. STATE OF TELANGANA [REFERRED TO]
SHAIK NAZNEEN VS. STATE OF TELANGANA [REFERRED TO]
AMEENA BEGUM VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) Leave granted in both the captioned appeals.

(2.) Since, the issues raised in both the captioned appeals are the same; both the appellants are co-detenus and the challenge is also to the self-same judgment and order passed by the High Court those were taken up for hearing analogously and are being disposed of by this common judgment and order.

(3.) For the sake of convenience, the Criminal Appeal No of 2024 @ SLP (Cri) No. 3390 of 2024 is treated as the lead matter.

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NENAVATH BUJJI ETC. Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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