REGENT COMPUTRONICS PVT. LTD.

PINKI Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

BHOOPENDRA SINGH V. STATE OF RAJASTHAN [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
LAKSHMI KANT PANDEY VS. UNION OF INDIA [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [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]
BACHPAN BACHAO ANDOLAN VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]
MAHIPAL VS. RAJESH KUMAR @ POLIA [REFERRED TO]
BRIJMANI DEVI VS. PAPPU KUMAR [REFERRED TO]
MANOJ KUMAR KHOKHAR VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Leave granted in all the Special Leave Petitions.

(2.) Since the issues raised in all the captioned appeals are identical, those were taken up for hearing analogously and are being disposed of by this common judgment and order.

(3.) These appeals arise from various orders passed by the High Court of Judicature at Allahabad releasing 13 accused persons on bail in connection with FIR No. 201/2023, FIR No. 193/2023, FIR No. 76/2023, FIR No. 74/2023 and FIR No. 50/2023 respectively registered for the offence punishable under Ss. 363, 311 and 370(5) of the Indian Penal Code (for short, the "IPC").

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PINKI Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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