REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

Tanvir 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. 12713/2010

(2.) THIS is an application seeking condonation of delay of 101 days in filing the leave petition.

(3.) THE petitioner/State has sought leave to appeal against the judgment dated 24th November, 2009 passed by Additional Sessions Judge in S.C No. 29/2009 in FIR No. 412/2008 P.S. Seelampur under Section 328/365/366/343/506/376 of I.P.C. acquitting the respondent of the charges and setting him at liberty.

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STATE Vs. TANVIR

Referred Judgements :-

JUDGEMENT

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