REGENT COMPUTRONICS PVT. LTD.

SURAJ KUMAR Appellant

V/S

STATE NCT OF DELHI Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
STATE OF TAMIL NADU VS. N.SURESH RAJAN [REFERRED TO]
CHELLAPPA VS. STATE [REFERRED TO]
KRISHNAMURTHY @ GUNODU VS. STATE OF KARNATAKA [REFERRED TO]

(1.) Allowed, subject to all just exceptions. CRL.M.A. 6212/2024

(2.) For the reasons stated in the application, the delay of 150 days in filing the petition is condoned.

(3.) The application stands disposed of. CRL.REV.P. 278/2024