REGENT COMPUTRONICS PVT. LTD.

Roopan Xalxo Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

LAXMAN NASKAR VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. JAGDISH [REFERRED TO]
SANGEET VS. STATE OF HARYANA [REFERRED TO]
MOHINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [REFERRED TO]
RAM CHANDER VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Vivek Kumar Agrawal, learned counsel for the petitioner as well as Mr. Avinash K. Mishra, learned Government Advocate, appearing for the State/respondents.

(2.) The present writ petition has been filed by the petitioner with the following prayers:

(3.) The petitioner's application for remission under Sec. 432(2) of the CrPC has been rejected by order dtd. 12/7/2023 passed by the State Government (Annexure P/1).

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ROOPAN XALXO Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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