REGENT COMPUTRONICS PVT. LTD.

RAN VIJAY SINGH Appellant

V/S

STATE OF U.P Respondents

Referred Judgements :-

MOHAN LAL V. STATE OF U.P [REFERRED TO]
SIYA NAND TYAGI V. STATE OF U.P [REFERRED TO]
MADHU LIMAYE MADHU LIMAYE VS. SUB DIVISIONAL MAGISTRATE MONGHYR:VED MURTI [REFERRED TO]
TAVINDER KUMAR VS. STATE [REFERRED TO]
SIYA NAND TYAGI VS. STATE OF UTTAR PRADESH [REFERRED TO]
HAR CHARAN VS. STATE OF U P [REFERRED TO]
MAHESH PRASAD KANNAUJIYA VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State as well as perused the record.

(2.) This application under Sec. 528 of BNSS, 2023 has been filed for the following main relief:-

(3.) It is stated that on account of apprehension that the applicants may cause breach of peace, a report was submitted by the S.H.O., Police Station - Shivgarh, District - Raebareli in the light of provisions indicated under Sec. 126/135 of BNSS.

Click here to view full judgment.

RAN VIJAY SINGH Vs. STATE OF U.P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address