REGENT COMPUTRONICS PVT. LTD.

ARUN Appellant

V/S

STATE OF NCT OF DELHI Respondents

Referred Judgements :-

MOHD. MUSLIM VS. STATE (NCT OF DELHI) [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA AND ORS. VS. SHIVA AND ORS. [REFERRED TO]
RAJA @ AYYAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. K.A.NAJEEB [REFERRED TO]
ABHISHEK VS. STATE OF MAHARASHTRA [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) The present application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 'CrPC' read with Sec. 21(4) of the Maharashtra Control of Organised Crime Act, 1999, 'MCOCA' seeking grant of regular bail in the proceedings arising from FIR No. 55/2016 dtd. 19/4/2016 registered at P.S. Crime Branch under Ss. 3/4 of MCOCA.

(2.) The factual background leading to the filing of the FIR, as per the Prosecution is summarised as follows:

(3.) Mr. Arun Khatri, counsel for the Applicant, urges the following grounds for seeking grant of bail:

Click here to view full judgment.

ARUN Vs. STATE OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address