REGENT COMPUTRONICS PVT. LTD.

SAYEED AHMAD Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

HARI NARAIN VS. BADRI DAS [REFERRED TO]
RAJIV BHATIA VS. GOVERNMENT OF NCT OF DELHI [REFERRED TO]
AMBICA INDUSTRIES VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
BHASKAR LAXMAN JADHAV VS. KARAMVEER KAKASAHEB WAGH EDUCATION SOCIETY [REFERRED TO]
MOTI LAL SONGARA VS. PREM PRAKASH @ PAPPU [REFERRED TO]
UNION OF INDIA VS. CIPLA LTD. [REFERRED TO]
K. JAYARAM VS. BANGALORE DEVELOPMENT AUTHORITY [REFERRED TO]
VIJAY KUMAR GHAI VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) The present two applications under Sec. 482 Cr.P.C. are connected together as they are of the same accused in the same case and as such are being decided together by a common judgement.

(2.) The applicant Sayeed Ahmad initially filed a Criminal Misc. Application U/S 482 Cr.P.C. No. 13494 of 2021 (Sayeed Ahmad Vs. State of U.P. and another) with the following prayers :-

(3.) The applicant Sayeed Ahmad also filed another Criminal Misc. Application U/S 482 Cr.P.C. No. 23735 of 2022 (Sayeed Ahmad Vs. State of U.P. and another) with the following prayers :-

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SAYEED AHMAD Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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