REGENT COMPUTRONICS PVT. LTD.

Karanjeet Singh Appellant

V/S

STATE OF NCT OF DELHI Respondents

Referred Judgements :-

K.V. PRAKASH BABU V. STATE OF KARNATAKA [REFERRED TO]
KANS RAJ VS. STATE OF PUNJAB [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
PINAKIN MAHIPATRAY RAWAL VS. STATE OF GUJARAT [REFERRED TO]
RAJINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
MAHESH KUMAR VS. STATE OF HARYANA [REFERRED TO]
GURJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SATBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
CHABI KARMAKAR VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) The present application filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023"BNSS' (formerly Sec. 439 of the Code of Criminal Procedure, 1973 'Cr.P.C.') seeks regular bail in the proceedings arising from FIR No. 750/2023 registered under Ss. 498A/304B/34 of the Indian Penal Code, 1860 'IPC' at P.S. Krishna Nagar, District Shahdara, Delhi.

(2.) Briefly stated, the case of the Prosecution is as follows:

(3.) The Counsel for the Applicant seeks grant of bail on the following grounds:

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KARANJEET SINGH Vs. STATE OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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