REGENT COMPUTRONICS PVT. LTD.

TARUN SHARMA Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

PAULMELI V. STATE OF T.N. [REFERRED TO]
ANOKHILAL V. STATE OF MADHYA PRADESH [REFERRED TO]
RAJA NAYKAR VS. STATE OF CHHATTISGARH [REFERRED TO]
NEERAJ DUTTA VS. STATE (GOVT. OF N.C.T. OF DELHI) [REFERRED TO]
BALU SONBA SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAMESH PRASAD MISRA [REFERRED TO]
IMTIYAZ RAMZAN KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SUKUR ALI VS. STATE OF ASSAM [REFERRED TO]
CHALUVEGOWDA VS. STATE BY CIRCLE INSPECTOR OF POLICE [REFERRED TO]
ATBIR VS. GOVT OF N C T OF DELHI [REFERRED TO]
GAGAN KANOJIA VS. STATE OF PUNJAB [REFERRED TO]
RAMESH HARIJAN VS. STATE OF UP [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) This appeal by special leave takes exception to the judgment dtd. 24/9/2024 passed by the Division Bench of High Court of Punjab and Haryana [Hereinafter being referred to as the "High Court"] in CRA-D-1161-DB-2013 whereby the appeal preferred by the appellant under Sec. 374(2) of the Code of Criminal Procedure, 1973 [For short, "CrPC"] was dismissed and the judgment and order dtd. 26/8/2013 passed by the Additional Sessions Judge, Ambala [Hereinafter being referred to as the "trial Court"] in Sessions Case No. 11-SC of 2012 was affirmed.

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TARUN SHARMA Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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