REGENT COMPUTRONICS PVT. LTD.

TAKHAT SINGH Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

RAMGOPAL AND ANR. VS. THE STATE OF MADHYA PRADESH [REFERRED TO]
GIMPEX PRIVATE LIMITED VS. MANOJ GOEL [REFERRED TO]
RAJ KAPOOR VS. STATE [REFERRED TO]
STATE OF M P VS. SALEEM alias CHAMARU [REFERRED TO]
BANWARI LAL VS. STATE OF RAJASTHAN [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [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.) 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 appeal under Sec. 374(2) Cr.P.C. has been preferred claiming the following reliefs:

(3.) Learned counsel for the parties jointly submit that the matter is covered by the judgment rendered by this Court in Sohan Puri & Ors. Vs. State (S.B. Criminal Appeal No.894/2005, decided on 23/3/2022), which reads as under:

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TAKHAT SINGH Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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