REGENT COMPUTRONICS PVT. LTD.

Ramasrey @ Fakkad Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

ROMESH THAPPAR VS. STATE OF MADRAS [REFERRED TO]
GOPAL VINAYAK GODSE VS. STATE OF MAHARASHTRA [REFERRED TO]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
KEHAR SINGH VS. UNION OF INDIA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
EPURU SUDHAKAR VS. GOVT OF A P [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [REFERRED TO]
PYARE LAL VS. STATE OF HARYANA [REFERRED TO]
BILKIS YAKUB RASOOL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) These four writ petitions present same or similar questions of law but they arise in different facts and circumstances.

(2.) We have heard Mr. Rishi Malhotra, learned Senior Counsel for the petitioners and Mr. S.V. Raju, Mr. Raja S. Thakare, learned Additional Solicitors General for the respondents. We have also heard Mr. R. Venkataramani, the learned Attorney General for India, whose assistance we requested vide order dtd. 16/10/2025.

(3.) The following questions arise for consideration before this Court:

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RAMASREY @ FAKKAD Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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