REGENT COMPUTRONICS PVT. LTD.

SALEEM Appellant

V/S

STATE OF NCT OF DELHI Respondents

Referred Judgements :-

BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
DELHI DOMESTIC WORKING WOMENS FORUM VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
MALLIKARJUN KODAGALI VS. STATE OF KARNATAKA [REFERRED TO]
NIPUN SAXENA VS. UNION OF INDIA [REFERRED TO]
HARIRAM BHAMBHI VS. SATYANARAYAN [REFERRED TO]
JAGJEET SINGH VS. ASHISH MISHRA @ MONU [REFERRED TO]

JUDGEMENT

(1.) The Question & Factual Matrix

(2.) To understand in what context the question arises, a brief background of the matter would be necessary.

(3.) The present petition was filed under Sec. 439 read with Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.'), seeking grant of regular bail in case FIR No. 320/2022 registered under Sec. 376 of the Indian Penal Code, 1860 ('IPC') and under Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act') at P.S.: Jaitpur.

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SALEEM Vs. STATE OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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