REGENT COMPUTRONICS PVT. LTD.

ANANDI LAL Appellant

V/S

STATE Respondents

Referred Judgements :-

RADHACHARAN DAS VS. PADMA CHARAN PATNAIK [REFERRED TO]
HEMARAM VS. GANGA RAM & STATE OF RAJASTHAN [REFERRED TO]
PADMA CHANDRIAH VS. PAMJWOMI [REFERRED TO]
STATE BANK OF INDIA VS. RAJENDRA KUMAR SINGH [REFERRED TO]
MUTHIAH MUTHIRIAN VS. VAIRAPERUMAL MUTHIRIAN [REFERRED TO]
RAJ KISHORE MAHAPATRA VS. NARASINGH MISHRA [REFERRED TO]
HARIHAR SINGH VS. NILKANTH SINGH [REFERRED TO]
RAM KISHAN ALIAS KISHAN VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The appeal has been preferred claiming the following reliefs:

(3.) Learned counsel for the appellant submits that the recovery has been wrongfully shown to have effected in the police station, which is evident from the contradictory and inconsistent depositions made by certain other witnesses, who have categorically deposed that the recovery in question had happened at Nagar Palika.

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ANANDI LAL Vs. STATE

Referred Judgements :-

JUDGEMENT

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