REGENT COMPUTRONICS PVT. LTD.

PRABHU NATH Appellant

V/S

STATE Respondents

Referred Judgements :-

JAGDISH V. STATE [REFERRED TO]
RE. ROCK [REFERRED TO]
EDIGA ANAMMA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
VIRENDER NANDA ALIAS DIMPLE VS. STATE OF DELHI [REFERRED TO]

JUDGEMENT

(1.) APPLICATION seeking suspension of sentence is listed today for hearing. Learned counsel for the appellant states that if the appeal itself is heard he does not press the application seeking bail.

(2.) BOTH counsel agree that the appeal be heard right now.

(3.) APPLICATION for bail is disposed of as infructuous. Criminal Appeal No. 335/2005

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PRABHU NATH Vs. STATE

Referred Judgements :-

JUDGEMENT

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