REGENT COMPUTRONICS PVT. LTD.

Ankush Tiwari Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

DAMODAR S. PRAHHU VS. SAYED BABALAL [REFERRED TO]
ARVIND BARSAUL VS. STATE OF MADHYA PRADESH [REFERRED TO]
KAUSHALYA DEVI MASSAND VS. ROOPKISHORE [REFERRED TO]
CHHOTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
LAL CHAND VS. STATE OF HARYANA [REFERRED TO]
SUBE SINGH VS. STATE OF HARYANA [REFERRED TO]
BAGHEL SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) CRM-8845-2020 in CRA-S-2427-2019, CRM-8947-2020 in CRA-S-2521-2019, and CRM-38472-2021 in CRA-S-3244-2019

(2.) These applications under Sec. 482 Cr.P.C. are for impleading the complainant Jodhvir Singh @ Yodhvir Singh son of Rajpal as respondent no.2 in the present appeals.

(3.) Notice in the applications.

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ANKUSH TIWARI Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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