REGENT COMPUTRONICS PVT. LTD.

X Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

MAHIPAL VS. RAJESH KUMAR @ POLIA AND ANOTHER [REFERRED TO]
DEEPAK YADAV VS. STATE OF UTTAR PRADESH AND ANOTHER [REFERRED TO]
MANISH SISODIA VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF BIHAR VS. RAJBALLAV PRASAD @ RAJBALLAV PD. YADAV @ RAJBALLABH YADAV [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF U.P. VS. SONU KUSHWAHA [REFERRED TO]
BHAGWAN SINGH VS. DILIP KUMAR @ DEEPU @ DEPAK [REFERRED TO]
RAMJI LAL BAIRWA VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present criminal appeal has been filed challenging the final judgment and order dtd. 9/4/2025 passed by the High Court of Judicature at Allahabad in Criminal Miscellaneous Bail Application No. 9829 of 2025, whereby the High Court granted bail to Respondent No. 2 - accused in connection with FIR No. 426/2024 registered with Police Station Kandhla, District Shamli, Uttar Pradesh for offences punishable under Ss. 65(1), 74, 137(2) 352 of the Bharatiya Nagarik Suraksha Sanhita, 2023 and Ss. 5(l), 6, 9(g) and 10 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The case of the appellant as projected in this appeal is as follows:

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X Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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