REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

SIDDARTH VASHISTH @ MANU SHARMA Respondents

Referred Judgements :-

CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. STATE OF MAHARASHTRA [REFERRED]
MALKHAN SINGH VS. STATE OF UTTAR PRADESH [RELIED ]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED]
STATE OF BIHAR VS. RAMESH SINGH [RELIED]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED ]
OM PRAKASH BHAGWAN DASS VS. STATE OF HARYANA [REFERRED]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [RELIED]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED]
STREE ATYACHAR VIRODHI PARISHAD STATE OF MAHARASHTRA VS. DILIP NATHUMAL CHORDIA:DILIP NATHUMAL [REFERRED]
RAMBILAS SINGH VS. STATE OF BIHAR [RELIED]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED ]
AJAY AGGARWAL VS. UNION OF INDIA [REFERRED]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED ]
SATISH MEHRA VS. DELHI ADMINISTRATION [RELIED]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED ]
SANJIV KUMAR KAMLESH TYAGI LEKH RAJ GUPTA VS. STATE OF HIMACHAL PRADESH [REFERRED ]
VIJAYAN ALIAS RAJAN K V SADANANDAN VS. STATE OF KERALA [REFERRED]
STATE VS. NALINI [RELIED]
SUMITRA BANIK VS. STATE OF WEST BENGAL [RELIED]
RAJESH GOVIND JAGESHA VS. STATE OF MAHARASHTRA [RELIED]
HARDEO SINGH VS. STATE OF BIHAR [REFERRED ]
SAJU VS. STATE OF KERALA [REFERRED]
L K ADVANI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED ]
JOGTA KIKLA VS. STATE OF GUJARAT [REFERRED]
HARBANS LAL VS. STATE [RELIED]
JIT SINGH VS. STATE [REFERRED ]
CHANDER GIANI VS. STATE [RELIED]

JUDGEMENT

(1.) This order shall dispose of Criminal Revision Petition Nos. 596/2000, 619/2000, 46/2001 and 47/2001, which are directed against order dated 23.11.2000 passed by learned Additional Sessions Judge in Case FIR No. 287/99 registered with P.S. Mehrauli, commonly known as "Jessica Lal Murder Case".

(2.) In Crl.R. 596/2000, the State prays to set aside the discharge of accused No. 1 Manu Sharma, accused No. 2 Vikas Yadav, accused No. 3 Amardeep Singh Gill, accused No. 4 Alok Khanna and accused No. 5 Amit Jhingan under Section 120-B read with Section 302, Indian Penal Code as well as the discharge of A-2 to A-5 for offence under Section 302/34, Indian Penal Code. A further prayer is to set aside the discharge of accused A-4, A-5 and A-6 Shyam Sunder Sharma, who have not been charged for commission or any of the offence. Crl. R. 47/2001 has been filed by accused No. 2 Vikas Yadav with a prayer to discharge him of the offences under Sections 201,120-B and 34, Indian Penal Code. Revision Petition No. 46/2001 has been filed by accused No. 3 Amardeep Singh Gill @ Tony Gill with a prayer to discharge him of the offences under Sections 201 and 120-B, Indian Penal Code. Revision Petition No. 619/200 has been filed by accused No. 12 Raja Chopra with a prayer to discharge him for the offence under Section 212, Indian Penal Code.

(3.) I have heard learned Counsel for the parties and perused to records.

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STATE Vs. SIDDARTH VASHISTH ALIAS MANU SHARMA

Referred Judgements :-

JUDGEMENT

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