REGENT COMPUTRONICS PVT. LTD.

RAJENDRA KUMAR BEHERA Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

FAZLE GAFFAR KHAN V. STATE OF WEST BENGAL [REFERRED TO]
GAURIRANI DAS V. STATE OF ORISSA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
RAM LAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SURENDRA NATH MOHANTY VS. STATE OF ORISSA [REFERRED TO]
ARUN SHANKAR SHUKLA VS. STATE OF UTTAR PRADESH [REFERRED TO]
ARNIT DAS VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) This case is taken out of turn from the weekly admission list on the request of learned counsel for the petitioner on the ground of urgency and on consent of learned Standing Counsel.

(2.) Learned counsel for the petitioner files certified copy of the F.I.R. That be kept on record.

(3.) Heard.

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RAJENDRA KUMAR BEHERA Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

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