REGENT COMPUTRONICS PVT. LTD.

BALCHAND BHARTI Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

JANARDAN PRASAD TIWARI @ SHRAVAN KUMAR TIWARI VS. STATE OF M.P. [REFERRED TO]
DHAPPU NISHAD VS. STATE OF M.P. [REFERRED TO]
BALCHAND BHARTI VS. STATE OF C.G. [REFERRED TO]
SHOBHA RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
NANHA S O NABHAN KHA VS. STATE OF UTTAR PRADESH [REFERRED TO]
YUNIS VS. STATE OF UTTAR PRADESH [REFERRED TO]
NAZIR MESIAH VS. STATE [REFERRED TO]
BADRI NIHALE VS. STATE OF M P [REFERRED TO]
MANOHAR VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) HEARD on admission.

(2.) THE applicant has filed this application under Section 439 of the Cr.PC For grant of regular bail, as he is in custody in connection with Crime No. 91/2008, registered at Police Station, Bamhanidih, Distt. Janjgir-Champa, for the offence punishable under Sections 420,467,468, 471,120-B of the IPC and Section 4 of the Examination Act.

(3.) PREVIOUSLY, three bail applications of the applicant have been dismissed by this Court. After dismissal of the previous bail applications of the applicant herein, the bail applications of co-accused persons have been allowed by this Court.

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BALCHAND BHARTI Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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