REGENT COMPUTRONICS PVT. LTD.

Murali A. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

P.CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
RAM NARAIN POPLY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
RAJESH RANJAN YADAV ALIAS PAPPU YADAV VS. CBI [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
ASH MOHAMMAD VS. RAJ SINGH @ LALLA BABU [REFERRED TO]
PRATAPBHAI HAMIRBHAI SOLANKI VS. STATE OF GUJARAT [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. & ANR [REFERRED TO]
VIRUPAKSHAPPA GOUDA AND ANOTHER VS. STATE OF KARNATAKA AND ANOTHER [REFERRED TO]
ANIL KUMAR YADAV VS. STATE (NCT) OF DELHI & ANR. [REFERRED TO]

JUDGEMENT

(1.) These applications for bail are filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'the Code').

(2.) The petitioners in B.A.No.3689/2020 are accused 1 to 7 and the petitioners in B.A.No.3674/2020 are accused 9 to 11 in the case registered as Crime No.81/2019 of the Bekal police station which was re-registered as Crime No.75/CB/KNR & KSD/2019 of the Crime Branch.

(3.) The case relates to the murder of two young persons by name Kripesh and Sarath Lal, who were activists of Youth Congress, on 17.02.2019.

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MURALI A. Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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