REGENT COMPUTRONICS PVT. LTD.

Matadeen Singh Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

ASHA VS. STATE OF UTTARAKHAND [REFERRED TO]
SURINDER KAUR VS. STATE OF HARYANA [REFERRED TO]
PHULEL SINGH VS. STATE OF HARYANA [REFERRED TO]
YASHPAL VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
RAJEEV KUMAR VS. STATE OF HARYANA [REFERRED TO]
K PREMA S RAO VS. YADLA SRINIVASA RAO [REFERRED TO]
K PREMA S RAO VS. YADLA SRINIVASA RAO [REFERRED TO]
MAJOR SINGH AND ORS. VS. STATE OF PUNJAB [REFERRED TO]
COMMISSIONER OF CUSTOMS (IMPORT), MUMBAI VS. DILIP KUMAR AND COMPANY [REFERRED TO]

JUDGEMENT

(1.) Vide order dtd. 14/3/2023, the Co-ordinate Bench of this Court directed the learned Public Prosecutor to call for the whereabouts and present status of the accused appellants from the concerned Police Station.

(2.) In compliance of the order dtd. 14/3/2023, the learned Public Prosecutor submitted the death certificates of accused appellant No.2- Mool Singh s/o Bachan Singh and the accused appellant No.4- Smt. Inder Kanwar w/o Mool Singh.

(3.) Accordingly, the criminal appeal qua accused appellant No.2 Mool Singh s/o Bachan Singh and the accused appellant No.4- Smt. Inder Kanwar w/o Mool Singh stands abated.

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MATADEEN SINGH Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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