REGENT COMPUTRONICS PVT. LTD.

ZILE SINGH Appellant

V/S

NEETA AND ANOTHER Respondents

Referred Judgements :-

ASHOK KUMAR VS. STATE OF RAJASTHAN [REFERRED]
ALLARAKHA K MANSURI VS. STATE OF GUJARAT [REFERRED]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED]
STATE OF RAJASTHAN VS. SHERA RAM ALIAS VISHNU DUTTA [REFERRED]
STATE OF PUNJAB VS. HANSA SINGH [REFERRED]

JUDGEMENT

(1.) After hearing counsel for the applicant, application is allowed. Delay of 48 days in filing the appeal stands condoned.

(2.) This application has been filed under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 16.12.2011 acquitting both the respondents of the charges framed against them.

(3.) The process of law was initiated on a criminal complaint made by the applicant/complainant against the respondents and one Raj Bala, qua whom the complaint was dismissed at the time of summoning, vide order dated 9.9.2006.

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ZILE SINGH Vs. NEETA AND ANOTHER

Referred Judgements :-

JUDGEMENT

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