REGENT COMPUTRONICS PVT. LTD.

ABDUL SATTAR Appellant

V/S

STATE Respondents

Referred Judgements :-

JOGINDER SINGH V. STATE OF PUNJAB [REFERRED TO]
BRIJ LAL V. STATE OF RAJASTHAN [REFERRED TO]
SUPERINTENDENT CENTRAL EXCISE BANGALORE VS. BAHUBAU [REFERRED TO]
DALBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
MOHD. HASHIM VS. STATE OF UP [REFERRED TO]
LAKHVIR SINGH ETC. 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 Appeal has been preferred under Sec. 374 Cr.P.C. praying for the following reliefs:-

(3.) The matter pertains to an incident that occurred in the year 1990 and the present appeal has been pending since 1995.

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ABDUL SATTAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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