REGENT COMPUTRONICS PVT. LTD.

SHAMSHAD Appellant

V/S

THE STATE OF BIHAR AND ORS. Respondents

Referred Judgements :-

INCOME TAX OFFICER CANNANORE VS. M K MOHAMMAD KUNHI [REFERRED TO]
JAYENDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
SAVITRI VS. GOVIND SINGH RAWAT [REFERRED TO]
BHOOP RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. PARAS LAMINATES PRIVATE LIMITED [REFERRED TO]
PRADEEP KUMAR KRISHAN KANT JAGDISH VS. STATE OF UTTAR PRADESH [REFERRED TO]
J K SYNTHETICS LIMITED VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
CHEF EXECUTIVE OFFICER AND VICE CHAIRMAN GUJARAT MARITIME BOARD VS. HAJI DAUD HAJI HARUN ABU [REFERRED TO]
BHOLABHAGAT PRABHUNATH PRASAD CHANDRA SEN PRASAD VS. STATE OF BIHAR [REFERRED TO]
UPENDRA KUMAR VS. STATE OF BIHAR [REFERRED TO]
GURPREET SINGH VS. STATE OF PUNJAB [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
SATISH ALIAS DHANNA VS. STATE OF M P [REFERRED TO]
HARI RAM VS. STATE OF RAJASTHAN [REFERRED TO]
DHARAMBIR VS. STATE NCT OF DELHI [REFERRED TO]
DAYA NAND VS. STATE OF HARYANA [REFERRED TO]
VIJAY SINGH VS. STATE OF DELHI [REFERRED TO]
ASHWANI KUMAR SAXENA VS. STATE OF M.P. [REFERRED TO]
JITENDRA SINGH @ BABBOO SINGH VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) "You know, when I go to the juvenile detention centers and prisons, I see people, who can't read now. And I know that when they leave those prisons and those detention centers, they're not going to be able to make it in our society."

(2.) WALTER Dean Myers, American Writer on children issues.

(3.) THOUGH the co -appellant, admittedly, went, in appeal, to the Supreme Court, the present petitioner did not prefer any appeal and continued to suffer imprisonment pursuant to the sentences passed against him. The appeal, which the co -convicts of tee present petitioner, has preferred in the Supreme Court, came to be, eventually, dismissed. The conviction of the present petitioner and his co -convicts as well as the sentences passed against them, thus, attained finality.

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SHAMSHAD Vs. THE STATE OF BIHAR AND ORS.

Referred Judgements :-

JUDGEMENT

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