REGENT COMPUTRONICS PVT. LTD.

State (Nct Of Delhi) Appellant

V/S

Harpreet Singh Khalsa Respondents

Referred Judgements :-

QUEEN V. GOBIN TEWARI [REFERRED TO]
EMPRESS OF INDIA V. MANGU [REFERRED TO]
QUEEN-EMPRESS V. GOBARDHAN [REFERRED TO]
STATE V. BADAPALL ADI [REFERRED TO]
STATE VS. CAPTAIN JAGJIT SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. POOSU:1 NAGAU 2 RAMESHWAR PRASAD [REFERRED TO]
SHREECHAMUNDIMOPEDSLTD VS. CHURCH OF SOUTH INDIA TRUST ASSOCIATION CSICINOD SECRETARIAT MADRAS [REFERRED TO]
BIHARI PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
KISHORE KUMAR KHAITAN VS. PRAVEEN KUMAR [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SOMA CHAKRAVARTY VS. STATE [REFERRED TO]
AMIN KHAN VS. STATE OF RAJASTHAN [REFERRED TO]
AKBAR HUSSAIN VS. STATE OF JAMMU AND KASHMIR AND ANR. [REFERRED TO]
HAMMAD AHMED VS. ABDUL MAJEED [REFERRED TO]
BHAWNA BAI VS. GHANSHYAM [REFERRED TO]
STATE OF NCT OF DELHI VS. SHIV CHARAN BANSAL [REFERRED TO]
STATE OF RAJASTHAN VS. ASHOK KUMAR KASHYAP [REFERRED TO]
SARANYA VS. BHARATHI [REFERRED TO]
STATE OF MAHARASHTRA VS. MAHESH KARIMAN TIRKI [REFERRED TO]
HIGH COURT BAR ASSOCIATION, ALLAHABAD VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) This application has been filed under Sec. 390 read with Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') on behalf of the petitioner, seeking the surrender to judicial custody of accused/ respondent No.4 Sudershan Singh Wazir, pursuant to stay of the discharge order by this Court, on 21/10/2023.

(2.) The accused were implicated in FIR 557 /2021, P.S. Moti Nagar, investigated by the Economic Offences Wing ('EOW').

(3.) Vide order dtd. 26/10/2023, passed by the ADJ, West District, Tis Hazari Courts, accused Balbir Singh, Rajinder Chaudhary and Sudershan Singh Wazir stood discharged from all the offences; accused Harmeet Singh was charged for offences under Sec. 302 of the Indian Penal Code, 1860 ('IPC'); and accused Harpreet Singh Khalsa was charged for offences under Sec. 201 IPC and Sec. 174A IPC, but was discharged from the offence under Sec. 302 read with Sec. 120-B IPC.

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STATE (NCT OF DELHI) Vs. HARPREET SINGH KHALSA

Referred Judgements :-

JUDGEMENT

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