REGENT COMPUTRONICS PVT. LTD.

Bhawana Verma Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

K P RAGHAVAN VS. M H ABBAS [REFERRED TO]
ALAMOHAN DAS VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
SHIVNARAYAN LAXMINARAYAN JOSHI STATE OF MAHARASHTRA VS. STATE OF MAHARASHTRA:LOONKARAN HANSRAJ [REFERRED TO]
YOGESH ALIAS SACHIN JAGDISH JOSHI VS. STATE OF MAHARASHTRA [REFERRED TO]
P VIJAYAN VS. STATE OF KERALA [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ASIM SHARIFF VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]
BHAWNA BAI VS. GHANSHYAM [REFERRED TO]
KARAN TALWAR VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Learned Counsel for the revisionist, learned A.G.A. for the State and perused the record.

(2.) Pleadings have already been exchanged between the parties.

(3.) The instant criminal revision under Sec. 397 of the Code of Criminal Procedure ,1973 read with Sec. 438 of Bhartiya Nagrik Suraksha Sanhita, 2023 against the order dtd. 6/6/2025 passed by the learned Additional Session Judge/ Special Judge (PC Act), Court no. 7, District Lucknow in Session Trial No. 1226/2024 State versus Devendra Verma and another arising out of Crime no. 446/2023 under Ss. 302/34 IPC and Sec. 3/25 Arms Act, Police Station Krishna Nagar, District Lucknow by which the application No. B-6 under Sec. 227 of the Criminal Procedure Code, 1973 for discharge filed by the revisionist has been rejected.

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BHAWANA VERMA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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