REGENT COMPUTRONICS PVT. LTD.

Keshuram Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

PHULA SINGH VS. STATE OF RAJASTHAN AND ANR. [REFERRED TO]
PYARE LAL AND ORS. VS. STATE OF RAJASTHAN [REFERRED TO]
YUSUF CHIMPA AND ORS. VS. STATE OF RAJASTHAN AND ANR. [REFERRED TO]
VISHAMBHAR VS. STATE OF RAJASTHAN [REFERRED TO]
SARABJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
BRIJENDRA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
S. MOHAMMED ISPAHANI VS. YOGENDRA CHANDAK [REFERRED TO]
MANJEET SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) In the 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 the Court, for the safety of all concerned.

(2.) These criminal revision petitions under Sec. 397 read with Sec. 401 Cr.P.C. have been preferred claiming the following reliefs:

(3.) The limited issue in the present petitions, which falls for consideration before this Court, is whether the learned Trial Court vide the impugned order dtd. 17/1/2022, has erred in allowing the application under Sec. 319 Cr.P.C., preferred by the complainant before it.

Click here to view full judgment.

KESHURAM Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address