REGENT COMPUTRONICS PVT. LTD.

Manoj Kumar Bhuyan Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

RAJEEV KUMAR VS STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTARANCHAL VS. RAJESH KUMAR GUPTA [REFERRED TO]
AMRIK SINGH VS. STATE OF PUNJAB [REFERRED TO]
MD SAHABUDDIN VS. STATE OF ASSAM [REFERRED TO]
UNION OF INDIA VS. SANJEEV V. DESHPANDE [REFERRED TO]
TOFAN SINGH VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) These matters were heard through video conferencing mode.

(2.) Justice Indira Bannerji in her dissenting opinion in the case of Tofan Singh vs. State of Tamil Nadu reported in (2021) 4 SCC 1 has observed as follows:

(3.) In the words of Krishna Iyer, J.,

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MANOJ KUMAR BHUYAN Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

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