REGENT COMPUTRONICS PVT. LTD.

Jyoti Sawhney And Ors. Appellant

V/S

State And Ors. Respondents

Referred Judgements :-

NEERU YADAV V/S. STATE OF UP & ORS. [REFERRED TO]
RAM GOVIND UPADHYAY V/S. SUDARSHAN SINGH & OTHERS [REFERRED TO]
STATE OF MAHARASHTRA VS. CAPTAIN BUDDHIKOTA SUBHA RAO [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
ASHOK DHINGRA VS. N C T OF DELHI [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
MAYA RANI GUIN AND VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) Feeling aggrieved by the order dated 28th April, 2014 passed by learned ASJ -03, Patiala House Courts, New Delhi in case FIR 280/13 u/s. 376/406/506 IPC registered with PS Vasant Vihar, New Delhi, both State as well as the complainant have filed separate Criminal M.C. Nos. 3161/2014 and 2100/2014 respectively seeking quashing and cancellation of bail granted to the respondent.

(2.) Before going into the grounds for cancellation of bail, it will be relevant to note the factual matrix of the case: - -

(3.) Feeling aggrieved, both the State as well as the complainant has approached this Court for cancellation of the bail.

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JYOTI SAWHNEY AND ORS. Vs. STATE AND ORS.

Referred Judgements :-

JUDGEMENT

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