REGENT COMPUTRONICS PVT. LTD.

PRITHVI PAL SINGH Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

RAM BABU GUPTA VS. STATE OF U.P. AND OTHERS [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJ KAPOOR VS. STATE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
RAJINDER PRASAD VS. BASHIR [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
R KALYANI VS. JANAK C MEHTA [REFERRED TO]
VINODAN VS. VISHWANATHAN [REFERRED TO]
HARSHENDRA KUMAR D VS. REBATILATA KOLEY [REFERRED TO]
ARVIND KUMAR TEWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the revisionists, learned counsel appearing for opposite party no.3, learned A.G.A. and perused the record.

(2.) All these petitions relate to the same controversy between the same parties, hence they are taken together for decision.

(3.) This criminal revision has been filed against orders dated 4.3.2010 and 9.7.2010 passed by A.C.J.M.-II, Jaunpur in Case No.854 of 2010 "State Vs. Ram Singh" arising out of Crime No.1163 of 2009, whereby the revisionists have been summoned to face the trial for the offences punishable under Sections 419, 420, 467, 468, 471 I.P.C. and non-bailable warrant has been issued against the revisionists.

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PRITHVI PAL SINGH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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