REGENT COMPUTRONICS PVT. LTD.

TAQWIN RAZA Appellant

V/S

STATE OF DELHI Respondents

Referred Judgements :-

PARSHOTAM CHAND V. THE STATE OF H.P. [REFERRED]
BASANTA CHANDRA GHOSE V. EMPEROR [REFERRED]
RAM NARAYAN SINGH VS. STATE OF DELHI [REFERRED]
KANU SANYAL VS. DISTRICT MAGISTRATE DARJEELING [REFERRED]
MATABAR PARIDA BISNU CHARAN PARIDA BATAKRUSHNA PARIDA BABAJI PARIDA VS. STATE OF ORISSA [REFERRED]
SHAFI VS. STATE [REFERRED]
UMEDSINH VAKMATJI JADEJA VS. STATE OF GUJARAT [REFERRED]
HEERAMAN VS. STATE OF U P [REFERRED]
LAKSHMI BRAHMAN VS. STATE [REFERRED]
GYANU MADHU VS. STATE OF KARNATAKA [REFERRED]
PREM RAJ VS. STATE OF RAJASTHAN [REFERRED]

JUDGEMENT

(1.) As identical questions of law are involved in Criminal Misc. (Main) 251 of 1977 and Criminal Misc. (Main) 374 of 1977, they will be disposed of by this one judgment.

(2.) The facts of the first petition are :

(3.) A case under section 302 of the Indian Penal Code was registered against Taqween Raza petitioner for the alleged murder of one Saleem Raza. The petitioner surrendered before the Additional Sessions Judge, Delhi on 18-12-1976 and prayed for the grant of anticipatory bail. The bail was, however, declined on the same day. Thereafter, on that very day the Ilaqa Magistrate 'remanded the petitioner to police custody for the purpose of investigation.

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TAQWEEN RAZA Vs. STATE

Referred Judgements :-

JUDGEMENT

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