REGENT COMPUTRONICS PVT. LTD.

Phireram Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

HARI V. STATE OF U.P. [REFERRED TO]
IMRAN V. MOHD. BHAVA [REFERRED TO]
P V. STATE OF M.P. [REFERRED TO]
STATE VS. CAPTAIN JAGJIT SINGH [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
STATE DELHI ADMINISTRATION VS. SANJAY GANDHI [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
NATIONAL HUMAN RIGHTS COMMISSION VS. STATE OF GUJARAT [REFERRED TO]
RAMESH AND OTHERS VS. STATE OF HARYANA [REFERRED TO]
X VS. STATE OF TELANGANA AND ANR [REFERRED TO]
MAHENDER CHAWLA VS. UNION OF INDIA [REFERRED TO]
VIPAN KUMAR DHIR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the order passed by the High Court of Judicature at Allahabad dtd. 11/4/2025 in Criminal Miscellaneous Bail Cancellation Application No.93 of 2025 (for short, the "Impugned Order"), by which the application filed by the appellant herein-the original complainant seeking to get the bail of the accused persons cancelled on the ground that they are administering threats to the witnesses came to be finally disposed of with some directions.

(3.) The Impugned Order being very short, we quote it as under: -

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PHIRERAM Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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