REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

Ram Niwas And Ors. Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH BABULAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SYED PEDA AOWLIA VS. PUBLIC PROSECUTOR HIGH COURT OF A P [REFERRED TO]
PREM KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
NEELAM SATIJA VS. GOVT OF NCT DELHI [REFERRED TO]

JUDGEMENT

(1.) Crl.M.A No. 12716/2010.

(2.) THIS is an application seeking condonation of delay of 155 days in filing the petition to leave to appeal.

(3.) THE petitioner has sought leave to appeal against the order dated 31st August, 2009 passed in SC No. 25th January, 2008 arising out of FIR 26/2005, PS J.P. Kalan under Section 498 -A/304 -B of IPC acquitting the accused/respondents Ram Niwas, Smt. Pinki and Smt. Bimla and Sh. Dharamvir.

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STATE Vs. RAM NIWAS AND ORS.

Referred Judgements :-

JUDGEMENT

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