REGENT COMPUTRONICS PVT. LTD.

CHANDER BHAN Appellant

V/S

State And Ors. Respondents

Referred Judgements :-

MOHINDER SINGH S O INDER SINGH VS. STATE [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
STATE OF HARYANA VS. RAM SINGH [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
PANNEERSELVAM V/S. STATE OF TAMILNADU [REFERRED TO]
ATBIR VS. GOVT OF N C T OF DELHI [REFERRED TO]
JUMNI VS. STATE OF HARYANA [REFERRED TO]
UMAKANT VS. STATE OF CHHATISGARH [REFERRED TO]

JUDGEMENT

(1.) This is an application for condonation of 248 days delay in filing the present appeal.

(2.) The prayer made in this application is not opposed. Accordingly, the delay is condoned. Application stands disposed of.

(3.) The present appeal under Sec. 372 of the Code of Criminal Procedure has been filed by the brother of the deceased against the judgment dated 15.02.2012 by which respondent Nos. 2 to 5 have been acquitted.

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CHANDER BHAN Vs. STATE AND ORS.

Referred Judgements :-

JUDGEMENT

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