REGENT COMPUTRONICS PVT. LTD.

Shuvendu Saha Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
CBI HYDERABAD VS. SUBRAMANI GOPALAKRISHNAN [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. & ANR [REFERRED TO]
X VS. STATE OF TELANGANA AND ANR [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Issue notice.

(3.) Mr. Kunal Mimani, learned counsel appearing for the State of West Bengal, accepts notice on advance service. Mr. Rohit Dutta, learned counsel, appears via video conferencing on behalf of respondent No.2[Hereinafter, referred to as the "respondent No.2-complainant".] on caveat.

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SHUVENDU SAHA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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