REGENT COMPUTRONICS PVT. LTD.

Vijay Kumar Chhaparia Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

STATE OF GUJARAT VS. JASWANTLAL NATHALAL [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
VEER PRAKASH SHARMA VS. ANIL KUMAR AGARWAL [REFERRED TO]
VESA HOLDINGS P. LTD. AND ORS. VS. STATE OF KERALA AND ORS. [REFERRED TO]
UMA SHANKAR GOPALIKA VS. STATE OF BIHAR [REFERRED TO]
VIJAY KUMAR GHAI VS. STATE OF WEST BENGAL [REFERRED TO]
SARABJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Heard the parties.

(2.) This interlocutory application has been filed with a prayer for early hearing of this criminal miscellaneous petition.

(3.) Since, hearing of this criminal miscellaneous petition is taken up today, hence, this interlocutory application is disposed of being infructuous.

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VIJAY KUMAR CHHAPARIA Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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