REGENT COMPUTRONICS PVT. LTD.

PANJAB SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF TAMIL NADU VS. A. JAGANATHAN [REFERRED TO]
AFZAL ANSARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMA NARANG VS. RAMESH NARANG [REFERRED TO]
STATE OF TAMIL NADU VS. A JAGANATHAN [REFERRED TO]
K C SAREEN VS. C B I CHANDIGARH [REFERRED TO]
B R KAPUR VS. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. ATAR SINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. GAJANAN [REFERRED TO]
RAVIKANT S PATIL VS. SARVABHOUMA S BAGALI [REFERRED TO]

JUDGEMENT

(1.) Order on Criminal Misc. Application No. 09/2021.

(2.) Heard Sri Hemendra Pratap Singh, learned counsel for appellant and Ms. Manju Thakur, learned AGA-Ist appearing on behalf of State.

(3.) The above noted application has been filed on behalf of the appellant praying that the conviction and sentence awarded to the appellant vide judgment and order dtd. 11/1/2019 passed by Addl. Sessions Judge (FTC), Amroha, in S.T. No. 216 of 2014, State Vs. Punjab Singh and others, under Sec. 498 A, 304 B, 120B and Sec. 3/4 D.P. Act, P.S.- Amroha, Dehat, District Amroha, may be stayed during the pendency of above noted criminal appeal.

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PANJAB SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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