REGENT COMPUTRONICS PVT. LTD.

ASHIF Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PANKAJ BANSAL V. UNION OF INDIA [REFERRED TO]
ALI K @ RAGAM ALI V. UNION OF INDIA [REFERRED TO]
SERIOUS FRAUD INVESTIGATION OFFICE V. RAHUL MODI AND ORS. [REFERRED TO]
SHOMA KANTI SEN V. STATE OF MAHARASHTRA [REFERRED TO]
PRABIR PURKAYASTHA V. STATE(NCT OF DELHI) [REFERRED TO]
ATHAR PARWEZ V. UNION OF INDIA [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
ACHPAL @ RAMSWAROOP & ANOTHER VS. STATE OF RAJASTHAN [REFERRED TO]
NATIONAL INVESTIGATION AGENCY VS. ZAHOOR AHMAD SHAH WATALI [REFERRED TO]
P.GOPALKRISHNAN VS. STATE OF KERALA [REFERRED TO]
UNION OF INDIA VS. K.A.NAJEEB [REFERRED TO]
MOHD MUSLIM @ HUSSAIN VS. STATE (NCT OF DELHI) [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. KAPIL WADHAWAN [REFERRED TO]
GURWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
MAZHAR KHAN VS. N.I.A. NEW DELHI [REFERRED TO]

JUDGEMENT

(1.) All these appeals have been filed by the first accused in SC No.1/2024 (arising out of RC No.2/2023/NIA/KOC) on the files of the Special Court for the trial of NIA cases, Ernakulam.

(2.) Criminal Appeal No.259/2024 is filed challenging the order dtd. 11/1/2024 in Crl.M.P.No.8/2024, Criminal Appeal 275/2024 is filed challenging the order dtd. 19/1/2024 in Crl.M.P.No.34/2024 and Criminal Appeal No.2271/2024 is filed challenging the order dtd. 20/9/2024 in Crl.M.P.No.219/2024 passed by the Special Court for the trial of NIA cases, Ernakulam.

(3.) Criminal M.P.No.8/2024 is an application filed by the prosecution seeking permission for providing digital copies of documents instead of paper copies along with the charge sheet. The said application was allowed by the trial court as per order dtd. 11/1/2024.

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ASHIF Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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