REGENT COMPUTRONICS PVT. LTD.

Mohd Mehandi Shah Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. MIRA MOHAMMAD OMAR [REFERRED TO]
TEESTA SETALVAD VS. STATE OF GUJARAT [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
STATE OF MADHYA PRADESH VS. NARMADA BACHAO ANDOLAN [REFERRED TO]
RASHMI REKHA THATOI VS. STATE OF ORISSA [REFERRED TO]
ABDUL BASIT VS. ABDUL KADIR CHOUDHARY [REFERRED TO]
SANGITABEN SHAILESHBHAI DATANTA VS. STATE OF GUJARAT [REFERRED TO]
STATE REP. BY THE INSPECTOR OF POLICE VS. M. MURUGESAN [REFERRED TO]

JUDGEMENT

(1.) The instant Interim Application prays for ad-interim ex-parte order staying the impugned order dtd. 1/11/21 passed by the Court of Additional Sessions Judge-03 (West), Tis Hazari Courts, Delhi and to direct the Court of Additional Sessions Judge to decide the bail application on its own merit on 17/11/2021.

(2.) Learned Counsel for Petitioner submitted that the Additional Sessions Judge has no inherent powers and cannot delve into the realm of investigation, while sitting in bail jurisdiction.

(3.) Heard learned counsel for the Petitioner, perused the entire material on the record and contentions made in the petition.

Click here to view full judgment.

MOHD MEHANDI SHAH Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address