REGENT COMPUTRONICS PVT. LTD.

Md. Miri Ali Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

SATVINDER KAUR VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
STATE OF ORISSA VS. SAROJ KUMAR SAHOO [REFERRED TO]
SYED ASKARI HADI ALI AUGUSTINE VS. STATE [REFERRED TO]
HARSHENDRA KUMAR D VS. REBATILATA KOLEY [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
SKODA AUTO VOLKSWAGEN INDIA PRIVATE LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M. K. Choudhury, learned Senior Counsel assisted by Mr. P. Bhardwaj, learned counsel for the petitioner. Also heard Mr. K. K. Parashar, learned Additional Public Prosecutor for the State of Assam and Mr. B. Kaushik, learned counsel for the respondent No. 2.

(2.) The challenges:

(3.) The FIR in Kampur PS Case No. 225/2020:

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MD. MIRI ALI Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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