REGENT COMPUTRONICS PVT. LTD.

Lal Muni Devi Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
CHAMAN LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
MASROOR VS. STATE OF U P [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. [REFERRED TO]
ANIL KUMAR YADAV VS. STATE (NCT) OF DELHI & ANR. [REFERRED TO]
MAHIPAL VS. RAJESH KUMAR @ POLIA [REFERRED TO]
MS. P VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Exemption Applications are allowed.

(2.) Leave granted.

(3.) This appeal is at the instance of the original complainant (mother of the deceased), seeking to challenge the legality and validity of the Order passed by the High Court dtd. 16/1/2026, releasing the Respondent No.2 - original accused (husband of the deceased), on bail in connection with the First Information Report dtd. 1/9/2024 registered with the Gopalpur Police station, State of Bihar for the offence punishable under Ss. 103(1) and 80 of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS,2023) respectively.

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LAL MUNI DEVI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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