REGENT COMPUTRONICS PVT. LTD.

ARJUN KUMAR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

GAGAN THAKUR VS. STATE OF JHARKHAND AND OTHERS [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SALAUDDIN ABDULSAMAD SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
LAVESH VS. STATE NCT OF DELHI [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]
PREM SHANKAR PRASAD VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) The learned counsel for the petitioner is directed to remove all the defects pointed out by the office within one month.

(2.) I have already heard the learned counsel for the petitioner as well as the learned counsel for the informant and also the learned counsel for the State.

(3.) The petitioner apprehends his arrest in connection with Muzaffarpur Mahila P.S. Case No. 61 of 2020, registered for offence punishable under Sec. 341, 493, 376, 323, 506/34 of the Indian Penal Code.

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ARJUN KUMAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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