REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

Dharmender @ Tittu And Ors. Respondents

Referred Judgements :-

STATE OF HARYANA VS. INDER SINGH [REFERRED TO]
JOSEPH VS. STATE OF KERALA [REFERRED TO]
YAKUB ISMAILBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
PREM KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
RAMNARESH VS. STATE OF CHHATTISGARH [REFERRED TO]
MRITUNJOY BISWAS VS. PRANAB [REFERRED TO]

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act read with Section 482 of the Code of Criminal Procedure seeking condonation of 50 days in filing the present leave to appeal petition.

(2.) Heard. Delay in filing the present leave to appeal petition is condoned.

(3.) Application stands disposed of.

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STATE Vs. DHARMENDER @ TITTU & ORS.

Referred Judgements :-

JUDGEMENT

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