REGENT COMPUTRONICS PVT. LTD.

Shehzada Khalid Appellant

V/S

STATE (NCT OF DELHI) Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. RAM KISHNA BA LOTHIA [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
D K GANESH BABU VS. P T MANOKARAN [REFERRED TO]
STATE OF MAHARASHTRA VS. MOHD SAJID HUSAIN [REFERRED TO]
UNION OF INDIA VS. PADAM NARAIN AGGARWAL ETC [REFERRED TO]
SOUTHERN RAILWAY OFFICER ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
ASSISTANT DIRECTOR, DIRECTORATE OF ENFORCEMENT VS. HASSAN ALI KHAN [REFERRED TO]
SUDHIR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This matter has been taken up for hearing by video conferencing.

(2.) This is an application under Section 438 of Code of Criminal Procedure (Cr.P.C), 1973 for grant of anticipatory bail.

(3.) Consequent to the preliminary investigation following a report of a shot having been fired in the Jama Masjid area on 10 th March, 2020, an FIR was lodged, on the said date, at PS Jama Masjid, under Section 336 IPC read with Section 25 and 27 of the Arms Act, 1959 (hereinafter referred to as "the Arms Act ").

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SHEHZADA KHALID Vs. STATE (NCT OF DELHI)

Referred Judgements :-

JUDGEMENT

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