REGENT COMPUTRONICS PVT. LTD.

JAGDISH SHARMA Appellant

V/S

STATE OF NCT OF DELHI Respondents

Referred Judgements :-

PARKASH CHAND V. STATE OF H.P. [REFERRED TO]
GURDIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
DALIP SINGH VS. STATE OF HARYANA [REFERRED TO]
PANCHAIAH VS. STATE OF KARNATAKA [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
MAHIPAL VS. RAJESH KUMAR @ POLIA [REFERRED TO]
BRIJMANI DEVI VS. PAPPU KUMAR [REFERRED TO]
RAJESH YADAV VS. STATE OF U.P. [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
JAVED GULAM NABI SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
GOVERDHAN VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) The present application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 "BNSS" (earlier Sec. 439 of the Code of Criminal Procedure, 1973 "Cr.P.C.") seeks regular bail in FIR No. 578/2018 under Ss. 302, 384 and 34 of the Indian Penal Code, 1860 "IPC", registered at P.S. Punjabi Bagh, Delhi.

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

(3.) Mr. Jitendra Sethi, Senior Counsel for the Applicant, urges the following grounds for seeking bail:

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JAGDISH SHARMA Vs. STATE OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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