REGENT COMPUTRONICS PVT. LTD.

AJAY MALIK Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

NARINDER SINGH V. STATE OF PUNJAB [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
M C MEHTA II VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
VISHAKA VS. STATE OF RAJASTHAN [REFERRED TO]
VINEETNARAIN VS. UNION OF INDIA [REFERRED TO]
STATE OF KERALA VS. P SUGATHAN [REFERRED TO]
VISHWA JAGRIT MISSION VS. CENTRAL GOVERNMENT [REFERRED TO]
RAM NARAIN POPLY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ARUNA RAMCHANDRA SHANBAUG VS. UNION OF INDIA [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeals arise out of the common First Information Report No. 60/2017 (Case Crime No. 94/2017) (FIR), which inter alia contains allegations of wrongful confinement and trafficking of a female domestic worker-the Complainant.

(3.) To further clarify, SLP (Crl.) No. 8777/2022, has been preferred by the accused Ajay Malik in the FIR, as against the judgment dtd. 1/9/2022 of the High Court of Uttarakhand at Nainital (High Court), whereby Criminal Miscellaneous Application No. 96 of 2018 (CMA), seeking the compounding and quashing of the criminal proceedings initiated against him, was rejected (Ajay Malik's case). SLP (Crl.) No. 15131/2024, on the other hand, has been filed by the State of Uttarakhand, challenging the judgment dtd. 12/1/2021, in Criminal Revision No. 173 of 2019, whereby the co-accused Ashok Kumar's Revision Application seeking discharge was allowed by the High Court (Ashok Kumar's case).

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AJAY MALIK Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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