REGENT COMPUTRONICS PVT. LTD.

KARNAL SINGH Appellant

V/S

SAMIMA KAUSAR WDO MOHMMED SHAMIM RAZA Respondents

Referred Judgements :-

A.R. ANTULAY V. R.S. NAYAK AND ANR. [REFERRED TO]
SHEIKH HASIB ALIAS TABARAK VS. STATE OF BIHAR [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
RAMESHCHANDRA NANDLAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
RUBABBUDDIN SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) IN order to see that the points, which arise for consideration can finally be put to an end in view of development of the investigation and change in circumstances, it would be relevant to refer to some important factual aspects arising by the judgement of this Court dated 12.8.2010 in Special Criminal Application No.822 of 2004 and allied matters and the subsequent development in the matter.

(2.) THIS Court, in its judgement dated 12.8.2010 at paragraphs 2 to 4, had narrated the incident, as under: -

(3.) THIS Court further passed the order issuing directions, the relevant of which is at paragraph 79(b) as under : -

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SIT Vs. SAMIMA KAUSAR

Referred Judgements :-

JUDGEMENT

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