REGENT COMPUTRONICS PVT. LTD.

Sukhchain Chand Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

ROHIT KUMAR VS. STATE OF DELHI [REFERRED TO]
DILBAGH SINGH VS. STATE OF PUNJAB (PANDH) [REFERRED TO]
SONU VS. STATE OF HARYANA [REFERRED TO]
DEVENDRA SINGH NEGI ALIAS DEBU VS. STATE OF UTTAR PRADESH [REFERRED TO]
GURAPPA GUGAL VS. STATE OF MYSORE [REFERRED TO]
PAWAN KUMAR GUPTA VS. STATE OF WEST BENGAL [REFERRED TO]
PAL SINGH SANTA SINGH VS. STATE [REFERRED TO]
BIRAD DAN VS. STATE [REFERRED TO]
BISHUNDAYAL MAHTON VS. EMPEROR [REFERRED TO]
ASHOK KUMAR VS. STATE OF HARYANA [REFERRED TO]
SHOKAT ALI VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This is an application under Sec. 482 Cr.P.C. to place on record the order dtd. 17/7/2015 and 1/8/2015 passed by learned Judicial Magistrate 1st Class as Annexure P-5 and Annexure P-6.

(2.) Allowed as prayed for.

(3.) Annexure P-5 and Annexure P-6 are taken on record. CRM-M-6523-2022:

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SUKHCHAIN CHAND Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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