REGENT COMPUTRONICS PVT. LTD.

RAJOL Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

BRINDABAN DAS AND OTHERS V. STATE OF WEST BENGAL [REFERRED TO]
SARABJIT SINGH AND ANOTHER V. STATE OF PUNJAB AND ANOTHER [REFERRED TO]
JOOINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
MICHAEL MACHADO VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
RAKESH VS. STATE OF HARYANA [REFERRED TO]
KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
MOHD SHAFI VS. MOHD RAFIQ [REFERRED TO]
Y SARABA REDDY VS. PUTHUR RAMI REDDY [REFERRED TO]
UTTAR HARYANA BIJLI VITRAN NIGAM LTD VS. SURJI DEVI [REFERRED TO]
HARBHAJAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned AGA for the respondent No. 1 and perused the impugned judgment and order.

(2.) With the consent of the learned Counsel for the parties, this petition is being disposed of finally at the stage of admission.

(3.) It appears that the petitioners Rajol, Chote Bhaiya and Ajai have been summoned under Section 319 CrPC to face trial in regard to the offences under Sections 302/34 IPC in S.T. No. 166/2008 State v. Vijay; Crime No. 1234/2007 police station Bangarmau, district Unnao, vide the order dated 15.5.2010 passed by the Additional Sessions Judge/Special Judge (E.C. Act) Unnao.

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RAJOL Vs. STATE OF UP

Referred Judgements :-

JUDGEMENT

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