REGENT COMPUTRONICS PVT. LTD.

RAVINDER KUMAR Appellant

V/S

STATE OF NCT OF DELHI Respondents

Referred Judgements :-

HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
TUFAIL ALIAS SIMMI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM GOPAL VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This appeal arises against the judgment and order passed by the Division Bench of the High Court of Delhi at New Delhi on 12/10/2015 in Criminal Appeal No.287 of 2015, thereby dismissing the appeal filed by the appellant herein.

(2.) The facts in brief leading to the filing of the present appeal are as under:

(3.) We have heard Ms. Neha Kapoor, learned counsel for the appellant and Mr. Rajan Kumar Chourasia, learned counsel for the respondent.

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RAVINDER KUMAR Vs. STATE OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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