REGENT COMPUTRONICS PVT. LTD.

Nirvashi @ Ceathi Appellant

V/S

STATE Respondents

Referred Judgements :-

PRAHLAD SINGH BHATI V. NCT [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]

JUDGEMENT

(1.) CRL.M.A. 15817 of 2017. Exemption allowed, subject to all just exceptions.

(2.) The application is disposed of. Bail Application No. 1906 of 2017.

(3.) By way of this bail application filed under Section 439 Cr.P.C., 1973 read with Section 482 Cr.P.C, 1973 the petitioner is seeking regular bail in FIR No.1669/2015, registered under Sections 302/201/34 IPC, at PS Bindapur.

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NIRVASHI @ CEATHI Vs. STATE

Referred Judgements :-

JUDGEMENT

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