REGENT COMPUTRONICS PVT. LTD.

Girish Pandey Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
RAMANAND CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
MAHENDRA LAL DAS VS. STATE OF BIHAR [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
PANKAJ KUMAR VS. STATE OF MAHARASHTRA [REFERRED TO]
MADAN MOHAN SAXENA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) These applications are being disposed of by a common order as these applications are being pressed on sole ground of infringement of fundamental right of speedy trial of the applicants.

(2.) Heard Sri Vijit Saxena, leaned counsel for applicants and Dr. S.B. Maurya, learned AGA-I for the State.

(3.) Applicants made following prayers:-

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GIRISH PANDEY Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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