REGENT COMPUTRONICS PVT. LTD.

INDRARAJ Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

RAMGOPAL & ANR. V. THE STATE OF MADHYA PRADESH [REFERRED TO]
GIMPEX PRIVATE LIMITED V. MANOJ GOEL [REFERRED TO]
STATE OF MAHARASHTRA VS. BALRAM BAMA PATIL [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SUDERSHAN CHAKKAR [REFERRED TO]
ISHWAR SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF M.P. VS. MOHAN [REFERRED TO]
JAGE RAM VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. KANHA @ OMPRAKASH [REFERRED TO]
M.E. SHIVALINGAMURTHY VS. CENTRAL BUREAU OF INVESTIGATION, BENGALURU [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal has been preferred claiming the following reliefs:-

(2.) Learned counsel for the parties jointly submit that a compromise has been arrived at between the parties.

(3.) Learned counsel for the parties submit that the parties are neighbors and due to land dispute an altercation happened between the parties, which resulted into the present incident.

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INDRARAJ Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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