REGENT COMPUTRONICS PVT. LTD.

Duddilla Sridhar Babu Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
DIPAKBHAI JAGDISHCHANDRA PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
MAHENDRA KUMAR SONKER VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF UTTAR PRADESH VS. MATA BHIKH [REFERRED TO]
STATE OF TAMIL NADU VS. N.SURESH RAJAN [REFERRED TO]
STATE VS. R. SOUNDIRARASU [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Dharmesh D.K. Jaiswal, learned counsel for the petitioner - accused No.1 and Mr. Palle Nageswar Rao, learned Public Prosecutor appearing on behalf of the respondent - State.

(2.) This Criminal Revision Case is filed challenging the order dtd. 22/11/2024 in Crl.M.P. No.3803 of 2018 in C.C. No.26 of 2023 (Old C.C. No.675 of 2017) passed by the Special Judicial Magistrate of First Class for Excise Cases at Hyderabad.

(3.) The petitioner herein is arraigned as accused No.1 in C.C. No.26 of 2023 (Old C.C. No.675 of 2017). The offences alleged against him are under Ss. - 147, 186, 427 read with 149 of IPC.

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DUDDILLA SRIDHAR BABU Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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