REGENT COMPUTRONICS PVT. LTD.

Syed Taruj Ahmed Appellant

V/S

STATE OF A P Respondents

Referred Judgements :-

KESHAVAN MADHAVA MENON VS. STATE OF BOMBAY [REFERRED TO]
ARJAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
K C ARORA EX CAPT A S PARMAR VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAMESHWAR RATHOD [REFERRED TO]
GOURISHETTY PRABHAKAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KANCHI RAJU VENKATA RAMANA VS. STATE OF AP [REFERRED TO]

JUDGEMENT

(1.) This revision is preferred against the Order in Crl. M.P. No. 349 of 2005 in C.C. No. 6 of 2004 on the file of the Metropolitan Sessions Judge, Hyderabad, wherein the discharge petition filed by the revision petitioner herein was dismissed.

(2.) On a consideration of contentions and rival contentions of both parties, the learned Metropolitan Sessions Judge dismissed the petition and aggrieved by the same, the present revision is preferred.

(3.) Heard both sides.

Click here to view full judgment.

SYED TARUJ AHMED Vs. STATE OF A P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address