REGENT COMPUTRONICS PVT. LTD.

Macharla Ramesh Appellant

V/S

State Of Telengana Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. BHUP RAM [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAMANCHA LAXMA REDDY [REFERRED TO]
DEVARLA MURALI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AGHNOO NAGESIA VS. STATE OF BIHAR [REFERRED TO]
PALVINDER KAURRUP SINGH FATHER OF JASPAL SINGH DECEASED CAVEATOR VS. STATE OF PUNJAB [REFERRED TO]
SAHOO VS. STATE OF UTTAR PRADESH [REFERRED TO]
AGHNOO NAGESIA VS. STATE OF BIHAR [REFERRED TO]
SAHADEVAN VS. STATE OF TAMIL NADU [REFERRED TO]
PULUKURI KOTTAYA VS. EMPEROR [REFERRED TO]
RUMI BORA DUTTA VS. STATE OF ASSAM [REFERRED TO]
DHARAM DEO YADAV VS. STATE OF U.P. [REFERRED TO]
LALIT KUMAR YADAV @ KURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
KALIDINDI PATIYYA VS. THE STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This revision is filed challenging the order dtd. 28/3/2022 in Crl.M.P.No.148 of 2022 in SC/ST SC.No.131 of 2019, passed by the Special Sessions Judge, for Trial of Cases in SCs & STs (POA) Actcum-VII Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar.

(2.) Heard Mr.Koka Srinivas Kumar, learned counsel for the petitioner/Accused No.1 and the learned Public Prosecutor.

(3.) The Petitioner herein is Accused No.1. The offences alleged against the petitioner herein are under Ss. 302, 201, 414, 498-A, 109, 120-B of IPC and Sec.3(1)(r)(s) and Sec.3(2)(5) of SC/ST (POA) Act, 2015 (for short 'the Act').

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MACHARLA RAMESH Vs. STATE OF TELENGANA

Referred Judgements :-

JUDGEMENT

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