REGENT COMPUTRONICS PVT. LTD.

Pawan Mishra Appellant

V/S

STATE Respondents

Referred Judgements :-

DEEPAK GULATI V. STATE OF HARYANA [REFERRED]
STATE OF KARNATAKA VS. SURESHBABU PUK RAJ PORRAL [REFERRED]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED]
MASROOR VS. STATE OF U P [REFERRED]
AMAN GAUR VS. STATE [REFERRED]
JAGDISH NAUTIYAL VS. STATE [REFERRED]
JOSE THETTAYIL VS. STATION HOUSE OFFICER [REFERRED]

JUDGEMENT

(1.) The Petitioner Pawan Mishra is seeking regular bail in case FIR No.503/2013 under Section 376(2)(f) & (n)/376 IPC, PS Vijay Vihar, Delhi.

(2.) Chargesheet in the matter has already been filed and the case is at the stage of Prosecution Evidence wherein the statement of the Complainant/Prosecutrix has not been recorded so far.

(3.) Perusal of the contents of the FIR reveals that the Petitioner is husband of Rinka, who is cousin (daughter of maternal Aunt) of the Prosecutrix.

Click here to view full judgment.

PAWAN MISHRA Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address