REGENT COMPUTRONICS PVT. LTD.

Irshadhussain Ahmed Jabar Appellant

V/S

Sajedabanu Respondents

Referred Judgements :-

RAJATHI VS. C. GANESHAN REPORTED IN [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
GANESH NARAYAN HEGDE VS. S BANGARAPPA [REFERRED TO]
KHIMJI VIDHU VS. PREMIER HIGH SCHOOL [REFERRED TO]
STATE OF HARYANA VS. MANOJ KUMAR [REFERRED TO]
MUKHDUM ALI VS. NARGIS BANO [REFERRED TO]
AKSHAR SHARE SERVICES PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]
JAGATSINH N SODA AND 5 VS. INDRAVADAN RAMNIKLAL MEHTA [REFERRED TO]
ROSHANLAL VS. STATE OF RAJASTHAN [REFERRED TO]
VANITA MARU VS. MANAK CHANDRA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The present petition is preferred by Irshadhussain Ahmed Jabar under Section 482 of the Code of Criminal Procedure and Articles 226 and 227 of the Constitution of India urging inter alia to set aside the order passed by the Additional Sessions Judge, Fast Track Court No. 3 dated 15.12.2007 at Panchmahals at Godhra.

(2.) Brief facts are as follows:-

(3.) The petitioner, therefore, moved an application for condonation of delay by filing Criminal Revision Application challenging the said order of enhancement. The learned Sessions Court, not having been satisfied with the grounds of delay, had rejected the same vide its order dated 31.1.2006.

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IRSHADHUSSAIN AHMED JABAR Vs. SAJEDABANU

Referred Judgements :-

JUDGEMENT

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