REGENT COMPUTRONICS PVT. LTD.

Aasif @ Pasha Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

BHAGWAN RAMA SHINDE GOSAI VS. STATE OF GUJARAT [REFERRED TO]
RAMJI PRASAD VS. RATTAN KUMAR JAISWAL [REFERRED TO]
VINAY KUMAR VS. NARENDRA [REFERRED TO]
KISHORILAL VS. RUPA [REFERRED TO]
VASANT TUKARAM PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
GOMTI VS. THAKURDAS [REFERRED TO]
OMPRAKASH SAHNI VS. JAI SHANKAR CHAUDHARY [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The impugned Order is one more from the High Court of Judicature at Allahabad with which we are disappointed.

(3.) This petition arises from the order passed by the High Court of Judicature at Allahabad dtd. 29/5/2025 in Criminal Appeal No.8689/2024 by which the High Court declined to suspend the substantive order of sentence passed by the Trial Court.

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AASIF @ PASHA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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