REGENT COMPUTRONICS PVT. LTD.

STATE OF HARYANA Appellant

V/S

DHARAMRAJ Respondents

Referred Judgements :-

PREM SHANKAR PRASAD V. STATE OF BIHAR [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
KASHMIRA SINGH VS. DUMAN SINGH [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
LAVESH VS. STATE NCT OF DELHI [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRADEEP SHARMA [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
X VS. STATE OF TELANGANA AND ANR [REFERRED TO]
MAHIPAL VS. RAJESH KUMAR @ POLIA [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]
JAGJEET SINGH VS. ASHISH MISHRA @ MONU [REFERRED TO]
ABHISHEK VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Leave granted.

(3.) The present appeal filed by the State of Haryana seeks cancellation of anticipatory bail granted to the sole respondent vide Order dtd. 3/12/2021 (hereinafter referred to as the "Impugned Order") passed in CRM-M No.49115/2021 by a learned Single Judge of the High Court of Punjab and Haryana at Chandigarh. The respondent is accused in First Information Report No.0239 dtd. 31/7/2020 at Police Station Badshahpur, Gurugram lodged under Ss. 147, 148, 149, 323, 325, 341, 342 and 427 of the Indian Penal Code, 1860 (hereinafter referred to as the "IPC"). Later, Ss. 186, 353 and 364 of the IPC were also included.

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STATE OF HARYANA Vs. DHARAMRAJ

Referred Judgements :-

JUDGEMENT

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