REGENT COMPUTRONICS PVT. LTD.

Ashok Kumar Diwedi Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

NUPUR TALWAR VS. CBI [REFERRED TO]
BHUSHAN KUMAR VS. STATE OF NCT OF DELHI [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
KANTI BHADRA SHAH VS. STATE OF WEST BENGAL [REFERRED TO]
DEPUTY CHIEF CONTROLLER OF IMPORTS AND EXPORTS VS. ROSHANLAL AGARWAL [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. BHUPENDRA KUMAR MODI [REFERRED TO]
FIONA SHRIKHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
SONU GUPTA VS. DEEPAK GUPTA [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Dharmendra Kumar Srivastava, learned counsel for the applicant, Sri Vivek Mishra, learned counsel for the opposite party no. 2, Ms. Arti Agarwal, learned counsel for the State and perused the record.

(2.) Sri Vivek Mishra states that he has filed his vakalatnama on behalf of the opposite party no. 2 today in the office. The same is not on record. Office to restore the same in the file and make a note about it in the order sheet.

(3.) The present application under Sec. 482 Cr.P.C. has been filed by the applicant- Ashok Kumar Diwedi with the following prayers :-

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ASHOK KUMAR DIWEDI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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