REGENT COMPUTRONICS PVT. LTD.

Gauri Shankar Bhandari Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

STATE OF PUNJAB VS. MADAN LAL [REFERRED TO]
AMMAVASAI VS. INSPECTOR OF POLICE VALLIYANUR [REFERRED TO]
V.K. BANSAL VS. STATE OF HARYANA [REFERRED TO]
ARJUN RAM AND ORS. VS. STATE OF RAJ. AND ORS. [REFERRED TO]
SHYAM PAL VS. DAYAWATI BESOYA & ANR. [REFERRED TO]

(1.) Issue notice.

(2.) Learned Public Prosecutor is directed to accept notice on behalf of the respondent, which he accepts. Hence, service is complete.

(3.) With the consent of learned counsel for the parties, the matter has been heard finally.