REGENT COMPUTRONICS PVT. LTD.

K.A.Sabu Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

DEVENDRAKUMAR V. STATE OF M.P. [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
CHAGANTI SATYANARAYANA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPECIAL INVESTIGATION CELL 1 NEW DELHI VS. ANUPAM J KULKARNI [REFERRED TO]
SANJAY DUTT VS. STATE [REFERRED TO]
MOHAMED IQBAL MADAR SHEIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
UDAY MOHANLAL ACHARYA VS. STATE OF MAHARASHTRA [REFERRED TO]
SADHWI PRAGYNA SINGH THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
RAKESH KUMAR PAUL VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) The question that emerges for consideration in this bail application is whether an accused who has undergone custody in two spells in the same crime is entitled to get the two spells combined to claim 'default bail'? under proviso (a) (i) to sub-section (2) of Section 167 of the Code of Criminal Procedure.

(2.) The undisputed antecedent facts for the disposal of this bail application are:

(3.) It is aggrieved by the order passed by the Court of Session, that the present bail application is filed.

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K.A.SABU Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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