LAWS(ALL)-2022-9-53

SALLAHUDDIN Vs. STATE OF U.P.

Decided On September 26, 2022

Sallahuddin Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

S M PURTADO AND VS. DEPUTY S P C B I COCHIN AND [REFERRED TO]
SURESH KUMAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL AZEEZ VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]
ACHPAL @ RAMSWAROOP & ANOTHER VS. STATE OF RAJASTHAN [REFERRED TO]
TARLOK AND ORS VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Counter affidavit filed by the State is taken on record.

(2.) Heard Sri Arsh R. Shaikh, learned counsel for the applicant, Sri Shiv Nath Tilhari, learned A.G.A. for the State and perused the entire record.

(3.) The instant application under Sec. 482 Cr.P.C. has been filed praying inter alia following reliefs:-

Click here to view full judgment.

ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

Read More

QUick Links

Get in Touch

Email

Sales: sales@the-laws.com
Support: info@the-laws.com

Contact Numbers

8000853936
9376168072

Address

27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.

Copyright © 2025 Regent Computronics Private Limited.