REGENT COMPUTRONICS PVT. LTD.

Angel Gupta Appellant

V/S

STATE NCT OF DELHI Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. RITESH S O VASUDEO WANJARI [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
VINAY KUMAR VS. NARENDRA [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
PANCHANAN MISHRA VS. DIGAMBAR MISHRA [REFERRED TO]
ANWARI BEGUM VS. SHER MOHAMMAD [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]

JUDGEMENT

(1.) Petitioner has approached this Court seeking bail in FIR No.430/2018, dtd. 29/10/2018, registered at Police Station Bawana for offences under Sec. 302 IPC and Ss. 25/27 Arms Act.

(2.) Facts, in brief, leading to the present petition are as under:

(3.) On 5/8/2024, this Court directed the Jail Authorities to file a report to ascertain as to whether the Petitioner has surrendered on or before 2/8/2024 or not.

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ANGEL GUPTA Vs. STATE NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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