REGENT COMPUTRONICS PVT. LTD.

Rajender Singh Thakur Appellant

V/S

STATE Respondents

Referred Judgements :-

NAMDEO VS. STATE OF MAHARASHTRA [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
PARAS YADAV VS. STATE OF BIHAR [REFERRED TO]
STATE OF KERALA MANAGING DIRECTOR WESTERN INDIA PLYWOODS VS. PUTTUMANA ILLATH JATHAVEDAN NAMBOODIRI:PUTHUMANA ILLATH JATHAVEDAN NAMBOODIRI [REFERRED TO]
RAM BALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
KUNJU ALIAS BALACHANDRAN VS. STATE OF TAMIL NADU [REFERRED TO]
SANJAYSINH RAMRAO CHAVAN VS. DATTATRAY GULABRAO PHALKE [REFERRED TO]

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. is directed against the judgment dtd. 4/3/2022 of the learned Additional Sessions Judge-5 (ASJ), South East District, Saket Courts, Delhi, whereby the conviction and sentence passed by the learned Metropolitan Magistrate (Mahila Court), South East District, Saket Courts, Delhi, dtd. 28/7/2016 and 17/8/2016 were upheld.

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RAJENDER SINGH THAKUR Vs. STATE

Referred Judgements :-

JUDGEMENT

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