REGENT COMPUTRONICS PVT. LTD.

Pankaj Pal Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

NALLAM VEERA STAYANANDAM VS. PUBLIC PROSECUTOR HIGH COURT OF A P [REFERRED TO]
LEELA SRINIVASA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HEERALAL VS. STATE OF M P [REFERRED TO]
BHADRAGIRI VENKATA RAVI VS. PUBLIC PROSECUTOR HIGH COURT OF A.P., HYDERABAD [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) Counter affidavit filed by the learned counsel for the applicant today in the Court, is taken on record.

(2.) Heard Sri Gaurav Kakkar, learned counsel for the applicant, Sri Piyush Kumar Shukla, learned counsel for the complainant, Sri Pankaj Srivastava, learned A.G.A. for the State.

(3.) Perused the material on record.

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PANKAJ PAL Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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