REGENT COMPUTRONICS PVT. LTD.

ANUPAM GUPTA Appellant

V/S

State Of Ut, Chandigarh Respondents

Referred Judgements :-

STATE VS. CAPTAIN JAGJIT SINGH [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
LAVESH VS. STATE NCT OF DELHI [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRADEEP SHARMA [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
BHADRESH BIPINBHAI SHETH VS. STATE OF GUJARAT AND ORS. [REFERRED TO]
MAHENDER KUMAR VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) Vide this common order, 17 petitions i.e. CRM-M-680-2023, CRM-M-715-2023, CRM-M-771-2023, CRM-M-2787-2023, CRM-M-28202023, CRM-M-2849-2023, CRM-M-2851-2023, CRM-M-2853-2023, CRM-M-2857-2023, CRM-M-2861-2023, CRM-M-2871-2023, CRM-M-2873-2023, CRM-M-2877-2023, CRM-M-2900-2023, CRM-M-29112023, CRM-M-2913-2023 and CRM-M-2967-2023 shall be disposed of as all these petitions have been filed by Anupam Gupta and are based on similar facts and circumstances.

(2.) The brief particulars of all the afore-mentioned 17 cases are as under :-

(3.) For the sake of convenience, facts are being taken from CRM-M-715- 2023.

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ANUPAM GUPTA Vs. STATE OF UT, CHANDIGARH

Referred Judgements :-

JUDGEMENT

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