REGENT COMPUTRONICS PVT. LTD.

ARVIND KEJRIWAL Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
BHASKAR INDUSTRIES LIMITED VS. BHIWANI DENIM AND APPARELS LIMITED [REFERRED TO]
POPULAR MUTHIAH VS. STATE [REFERRED TO]
HAMIDA VS. RASHID ALIAS RASHEED [REFERRED TO]
MONICA KUMAR VS. STATE OF U P [REFERRED TO]
LAL KAMLENDRA PRATAP SINGH VS. STATE OF U P [REFERRED TO]
M N OJHA VS. ALOK KUMAR SRIVASTAV [REFERRED TO]
STATE OF AP VS. GOURISHETTY MAHESH [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INCORPORATED [REFERRED TO]
AMARAWATI VS. STATE OF U P [REFERRED TO]
SANTOSH CHAUHAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Heard Sri H.G.S. Parihar, learned Senior Advocate, assisted by Sri Nadeem Murtaza, Sri Mahmood Alam, Sri Man Mohan Singh, learned counsel for the petitioner and Sri Alok Saran along with Sri Rajesh Kumar Singh, learned Additional Government Advocates for the State.

(2.) By means of this application, the applicant has made following main prayers:-

(3.) Precisely, the applicant has assailed the judgment and order dtd. 21/10/2022 passed by the learned Sessions Judge, Sultanpur in criminal revision rejecting the revision filed by the present applicant upholding the order dtd. 4/8/2022 passed by the learned trial Court i.e. Additional Chief Judicial Magistrate, Court No.18/Special Judge, MP/MLA/Sultanpur, who has rejected the discharge application of the present applicant.

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ARVIND KEJRIWAL Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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