REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

Anjum Khanna Respondents

Referred Judgements :-

STATE OF BIHAR V. RAMESH SINGH [REFERRED TO]
RANJIT SINGH V. STATE OF MADHYA PRADESH JT [REFERRED TO]
SHEORAJ SINGH AHLAWAT V. STATE OF U.P. [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
ROTASH VS. STATE OF RAJASTHAN [REFERRED TO]

(1.) For the reasons stated in the application, 26 days' delay in filing the revision petition is condoned.

(2.) Application is disposed of.Crl.Rev.P.No.504/2017

(3.) The State has invoked the revisional jurisdiction of this Court under Sec. 397/401