REGENT COMPUTRONICS PVT. LTD.

NEERAJ KUMAR Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

RAJASTHAN V. CHATRA 2025 [REFERRED TO]
KOLI CHUNILAL SAVJI VS. STATE OF GUJARAT [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
KULWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
LOK RAM VS. NIHAL SINGH [REFERRED TO]
UTTAR HARYANA BIJLI VITRAN NIGAM LTD VS. SURJI DEVI [REFERRED TO]
AMAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
S. MOHAMMED ISPAHANI VS. YOGENDRA CHANDAK [REFERRED TO]
PRADEEP BISOI @ RANJIT BISOI VS. STATE OF ODISHA [REFERRED TO]
JAGBIR SINGH VS. STATE (NCT OF DELHI) [REFERRED TO]
AMISH DEVGAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]
OMI @ OMKAR RATHORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. BALVEER SINGH [REFERRED TO]

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal arises out of the impugned judgment and order dtd. 22/4/2024 passed by the High Court of Judicature at Allahabad in Criminal Revision No. 4729 of 2023, which affirmed the order dtd. 3/8/2023 passed by the Court of Additional District and Sessions Judge, Bulandshahar[ Hereinafter referred to as the 'Trial Court'.] whereby the application filed by the prosecution under Sec. 319 of the Code of Criminal Procedure, 1973[ Hereinafter referred to as 'CrPC'], praying for summoning additional accused (Respondent Nos.2 to 4 herein)[Collectively referred to as 'the respondents'.] in Sessions Trial No.1151 of 2021 arising out of Case Crime No.187 of 2021, was dismissed.

(3.) The facts in brief, shorn of unnecessary details, are as under:

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NEERAJ KUMAR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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