REGENT COMPUTRONICS PVT. LTD.

RAM NARAIN Appellant

V/S

SURENDER KUMAR Respondents

Referred Judgements :-

C. SANTHI VERSUS MARY SHERLY [REFERRED]
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]
NANDA DHARAM NANDANWAR VS. NANDKISHOR TALAKRAM THAOKAR [REFERRED]
STATE OF PUNJAB VS. HANSA SINGH [REFERRED]

JUDGEMENT

(1.) Crm No. 47662 of 2012 For the reasons indicated in the Criminal Misc. application, the same is allowed. Delay of 204 days in filing the appeal is condoned.

(2.) The instant application has been filed under Section 378(4) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 14.11.2011 passed by the learned Judicial Magistrate 1st Class, Sirsa, whereby criminal complaint filed by the petitioner has been dismissed and respondent has been acquitted of the charges framed against him.

(3.) Brief facts of the case as mentioned in the impugned judgment are as under:-

Click here to view full judgment.

RAM NARAIN Vs. SURENDER KUMAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address