REGENT COMPUTRONICS PVT. LTD.

LEELA Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

SUNIL BATRA V. DELHI ADMINISTRATION AND OTHERS [REFERRED TO]
BANDHUA MUKTI MORCHA VS. UNION OF INDIA [REFERRED TO]
S S AHLUWALIA VS. UNION OF INDIA [REFERRED TO]
D VELUSAMY VS. D PATCHAIAMMAL [REFERRED TO]
MOHAMMED AJMAL MOHAMMAD AMIR KASAB @ ABU MUJAHID VS. STATE OF MAHARASHTRA [REFERRED TO]
JUSTICE K.S. PUTTASWAMY (READ.) VS. UNION OF INDIA & ORS. [REFERRED TO]

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:

(3.) The facts of the present case are that petitioner No.l-Leela Bishnoi is in live-in relationship with petitioner No.2-Farsa Ram Bishnoi, even when she was married with one Sunil Bishnoi.

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LEELA Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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