REGENT COMPUTRONICS PVT. LTD.

Caetaninho Julio Barreto Appellant

V/S

State And Ors. Respondents

Referred Judgements :-

STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
K PREMA S RAO VS. YADLA SRINIVASA RAO [REFERRED TO]
YOGESH ALIAS SACHIN JAGDISH JOSHI VS. STATE OF MAHARASHTRA [REFERRED TO]
P VIJAYAN VS. STATE OF KERALA [REFERRED TO]
L. KRISHNA REDDY VS. STATE BY STATION HOUSE OFFICER [REFERRED TO]
RAMAIAH @ RAMA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) ADMIT .

(2.) THE learned Additional Public Prosecutor waives notice on behalf of the respondents.

(3.) BY this Criminal Revision Application, the original accused is challenging the order dated 01/12/2014, by which, the learned Additional Sessions Judge, Panaji has directed a charge under Sections 306, 304 -B and 498 -A of Indian Penal Code (I.P.C., for short) to be framed against the applicant.

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CAETANINHO JULIO BARRETO Vs. STATE AND ORS.

Referred Judgements :-

JUDGEMENT

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