REGENT COMPUTRONICS PVT. LTD.

SANDEEP YADAV Appellant

V/S

SATISH Respondents

Referred Judgements :-

TOWN INVESTMENTS LTD. V. DEPTT. OF THE ENVIRONMENT [REFERRED TO]
AJAY KUMAR GHOSHAL AND OTHERS VS. STATE OF BIHAR AND ANOTHER [REFERRED TO]
WILLIE WILLIAM SLANEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
UKHA KOLHE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHAMNSAHEB M MULTTANI VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHOORAJI [REFERRED TO]
KAMALANANTHA VS. STATE OF TAMIL NADU [REFERRED TO]
DINESH SETH VS. STATE OF NCT [REFERRED TO]
MAIN PAL VS. STATE OF HARYANA [REFERRED TO]
RAFIQ AHMED ALIAS RAFI VS. STATE OF U P [REFERRED TO]
NASIB SINGH VS. STATE OF PUNJAB [REFERRED TO]
SOUNDARAJAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present Criminal Appeal arises out of the order dtd. 18/2/2025 passed by the High Court of Judicature at Allahabad [Hereinafter referred to as "the High Court"] in an application under Sec. 482 of the Code of Criminal Procedure, 1973 [For short, "Cr.P.C"], being Application No. 39342 of 2024. By the impugned order, the High Court allowed the application filed by Respondents 1 to 5 (accused persons), set aside the order dtd. 7/10/2024 passed by the Additional District and Sessions Judge, Court No. 5 Aligarh [Hereinafter referred to as "the trial Court"] in Sessions Trial No. 21 of 2008, and directed that the trial be proceeded afresh in accordance with the mandate of Ss. 241 and 242 Cr.P.C.

(3.) Briefly stated, the facts giving rise to the present appeal are as follows:

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SANDEEP YADAV Vs. SATISH

Referred Judgements :-

JUDGEMENT

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