REGENT COMPUTRONICS PVT. LTD.

SUMIT Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

PRADEEP RAM VS. STATE OF JHARKHAND AND ANOTHER [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
BHARAT CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
RAVINDRA SAXENA VS. STATE OF RAJASTHAN [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]
SIDDHARTH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the order passed by the High Court of Allahabad dtd. 7/1/2026 in Criminal Misc. Anticipatory Bail Application No.11038/2025 by which the anticipatory bail application preferred by the appellant came to be rejected.

(3.) We heard Mr. Varinder Kumar Sharma, the learned counsel appearing for the appellant and Mr. Ankit Goel, the learned counsel appearing for the respondent-State.

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SUMIT Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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