REGENT COMPUTRONICS PVT. LTD.

PRADEEP KUMAR ALIAS PRADEEP KUMAR VERMA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

BHIMRAO V. STATE OF MAHARASHTRA [REFERRED TO]
JAYANTI RANI PANDA V. STATE OF WB [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. MANGO RAM [REFERRED TO]
UDAY VS. STATE OF KARNATAKA [REFERRED TO]
DEELIP SINGH VS. STATE OF BIHAR [REFERRED TO]
ANTHONY ALIAS BAKTHAVATSALU VS. STATE [REFERRED TO]
PARSHOTTAM MAHADEV PATHARPHOD VS. STATE OF MAHARASHTRA [REFERRED TO]
VIJAYAN PILIAI BABU VS. STATE KERALA [REFERRED TO]
RAO HARNARAIN SINGH SHEOJI SINGH VS. STATE [REFERRED TO]
GOPI SHANKER VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Patna High Court calling in question correctness of the judgment of the Additional Sessions Judge, Fast Track Court No.III, Buxar, in Sessions Trial No.280 of 2004, whereby the application filed by the appellant for discharge was rejected.

(3.) A brief reference to the factual aspects would suffice.

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PRADEEP KUMAR ALIAS PRADEEP KUMAR VERMA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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