REGENT COMPUTRONICS PVT. LTD.

VIJAI KUMAR Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

BHUPENDRA NATH PRASAD V. THE STATE OF BIHAR [REFERRED TO]
KAUSHAL SINGH AND ORS. V. STATE OF BIHAR [REFERRED TO]
BHAGIRATH AND ORS. V. STATE [REFERRED TO]
VIMLA DEVI AND ORS. V. STATE OF U.P. AND ORS. [REFERRED TO]
ATUL GUPTA V. STATE [REFERRED TO]
HARISHCHANDRA PRASAD MANI VS. STATE OF JHARKHAND [REFERRED TO]
ARJUN NAIK VS. STATE OF ORISSA [REFERRED TO]
DARBARA SINGH VS. STATE OF PUNJAB [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.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioners submits that vide the impugned order passed by the learned court below, charges were framed against the petitioners for the offences under Ss. 498A and 302/34 I.P.C.

Click here to view full judgment.

VIJAI KUMAR Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address