REGENT COMPUTRONICS PVT. LTD.

Abdul Hayee Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SANJAY VS. STATE [REFERRED TO]
STATE OF NCT OF DELHI VS. SANJAY [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR SHARMA [REFERRED TO]
JAYANT ETC VS. STATE OF MADHYA PRADESH [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Mushir Khan, learned counsel for the petitioners and Shri Manish Goyal, learned Additional Advocate General assisted by Shri A.K. Sand, learned A.G.A.-I appearing on behalf of the State.

(2.) During the course of argument Shri A.K. Sand, learned A.G.A.-I submits that during investigation Sec. 216 I.P.C. has been added.

(3.) Learned counsel for the petitioners submits that he may be permitted to amend the prayer clause. He may do so during the course of the day.

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ABDUL HAYEE Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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