(1.) CRM-W-556-2025 is preferred under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking recalling/reviewing/modification of the order dtd. 16/1/2024 passed by this Court in CRWP-2705-2023 in view of the liberty granted by the Hon'ble Supreme Court vide order dtd. 24/3/2025.
(2.) CRWP-11354-2024 has been filed under Article 226 of the Constitution of India seeking issuance of a writ in the nature of certiorari seeking quashing of order dtd. 30/10/2024 (Annexure P-3) passed by respondent No.l, vide which case of the petitioner for premature release has been rejected. FACTUAL BACKGROUND
(3.) Briefly, the facts are that the petitioner was convicted by learned Sessions Court, Hoshiarpur vide judgment dtd. 11/8/2014 in the case stemming from FIR No.80 dtd. 10/8/2013 under Sec. 302 of the Indian Penal Code, 1860, registered at Police Station Garhshankar, District Hoshiarpur. Aggrieved by the same, he preferred an appeal before this Court, which was dismissed vide judgment dtd. 3/10/2019. A Special Leave Petition was also moved by him before the Hon'ble Supreme Court, which was dismissed vide order dtd. 22/11/2019.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN