REGENT COMPUTRONICS PVT. LTD.

Rana Rahul Ranjan Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

KASHMERI DEVI VS. DELHI ADMINISTRATION [REFERRED TO]
R S SODHI ADVOCATE STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH:R S SODHI [REFERRED TO]
R S SODHI ADVOCATE STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH:R S SODHI [REFERRED TO]
MOHAMMAD ANIS VS. UNION OF INDIA [REFERRED TO]
RAMESH KUMARI VS. STATE N C T OF DELHI [REFERRED TO]
RUBABBUDDIN SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
NARMADA BAI VS. STATE OF GUJARAT [REFERRED TO]
SUBRATA CHATTORAJ VS. UNION OF INDIA [REFERRED TO]
MITHILESH KUMAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
POOJA PAL VS. UNION OF INDIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the Central Bureau of Investigation (C.B.I.).

(2.) In this case, the petitioner has prayed for the following reliefs: -

(3.) The present criminal writ petition emanates from an incident which is alleged to have taken place on the night of 27/12/2024 at about 10:00 P.M., in which the younger brother of the present petitioner was killed at the hands of the police officials.

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RANA RAHUL RANJAN Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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