REGENT COMPUTRONICS PVT. LTD.

GURPREET SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

STATE REP VS. ANIL SHARMA [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
D K GANESH BABU VS. P T MANOKARAN [REFERRED TO]
STATE OF MAHARASHTRA VS. MOHD SAJID HUSAIN [REFERRED TO]
UNION OF INDIA VS. PADAM NARAIN AGGARWAL ETC [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing. CRM-14457-2020

(2.) The prayer in the application filed under Section 482 of the Code of Criminal Procedure, 1973 is for grant of permission to place on record amended CRM-M-16233-2020 alongwith documents Annexures P-l to P-6 and for grant of exemption from filing certified copies of the abovesaid documents.

(3.) Learned State Counsel has no objection if the application is allowed.

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GURPREET SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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