REGENT COMPUTRONICS PVT. LTD.

RAM SINGH MEENA Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

DHARMENDRA CHOUDHARY V. STATE OF RAJASTHAN [REFERRED TO]
STATE OF M P VS. SALEEM alias CHAMARU [REFERRED TO]
STATE OF M.P. VS. MOHAN [REFERRED TO]
SMT. SUGANI AND ORS. VS. STATE OF RAJASTHAN AND ANR. [REFERRED TO]
CHAMPA LAL DHAKAR VS. NAVAL SINGH RAJPUT [REFERRED TO]
SANJAY KUMAR RAI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, has been filed against the order dtd. 5/3/2020 passed by the Additional Sessions Judge No.l, Hindaun City, District Karauli in Sessions Case No.27/2020, whereby, the charges have been ordered to be framed against the petitioners for offences under Ss. 341, 323, 364 and 307 read with 34 of IPC.

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RAM SINGH MEENA Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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