REGENT COMPUTRONICS PVT. LTD.

Naveen P. R Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SUPDT NARCOTICS CONTROL BUREAU CHENNAI VS. R PAULSAMY [REFERRED TO]
CUSTOMS NEW DELHI VS. AHMADALIEVA NODIRA [REFERRED TO]
UNION OF INDIA VS. ABDULLA [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
N R MON VS. NASIMUDDIN [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
UNION OF INDIA VS. NIYAZUDDIN SK & ANR. [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]
UNION OF INDIA VS. JITENDRA GIRI [REFERRED TO]

JUDGEMENT

(1.) The petitioner in B.A.No.8027 of 2023, who is the 2nd accused in Crime No.612/2023 of Ernakulam Town North Police Station, now pending as S.C.No.650/2023 before the First Additional District and Sessions Court, Ernakulam, has approached this Court for the first time seeking regular bail. The petitioner in B.A.No.9090 of 2023, who is the 4th accused in the above case, seeks regular bail for the fourth time.

(2.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor.

(3.) I have perused the relevant records.

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NAVEEN P. R Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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