REGENT COMPUTRONICS PVT. LTD.

PRAKASH GUPTA Appellant

V/S

STATE OF DELHI Respondents

Referred Judgements :-

DEL AGHA V. DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]
PARVINDERJIT SINGH AND ANR. V. STATE (U.T. CHANDIGARH) AND ANR [REFERRED TO]
SATVINDER KAUR V. STATE (GOVT. OF N.C.T. OF DELHI) AND ANR. [REFERRED TO]
R K DALMIA VS. DELHI ADMINISTRATION [REFERRED TO]
SHIVNARAYAN LAXMINARAYAN JOSHI STATE OF MAHARASHTRA VS. STATE OF MAHARASHTRA:LOONKARAN HANSRAJ [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]
KAMAL KAPOOR VS. SACHIN KARTAR SINGH [REFERRED TO]
KAILASH KUMAR SANWATIA VS. STATE OF BIHAR [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
K C CHIBBER VS. STATE [REFERRED TO]
VILAS PANDURANG PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
JAGDISH NAUTIYAL VS. STATE [REFERRED TO]
BHADRESH BIPINBHAI SHETH VS. STATE OF GUJARAT AND ORS. [REFERRED TO]
ABHISHEK VERMA AND ANR VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Apprehending his arrest, the petitioner has invoked the jurisdiction of this court under Section 438 of the Code of Criminal Procedure, 1973 (in short „Cr.PC?) praying for grant him anticipatory bail in a case registered vide FIR No. 62/2017, under Section 409 of Indian Penal Code, 1860 (in short „IPC?) with Police Station Vasant Kunj (South), New Delhi.

(2.) This bail application was considered by the learned Vacation Judge on 30.06.2017 when it was contended by the petitioner that he had paid an amount of Rs.54,04,400/- to the complainant?s firm. This was disputed by the learned counsel for the Complainant.

(3.) Status report has been filed.

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PRAKASH GUPTA Vs. STATE OF DELHI

Referred Judgements :-

JUDGEMENT

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