REGENT COMPUTRONICS PVT. LTD.

R.R.GOPAL, NAKKHEERAN GOPAL Appellant

V/S

STATE Respondents

Referred Judgements :-

C.B.I. VS.ANIL SHARMA [REFERRED TO]
ABDUL KARIM VS. STATE OF KARNATAKA [REFERRED TO]
MAHANT CHAND NATH YOGI VS.STATE OF HARYANA [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
SALAUDDIN ABDULSAMAD SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. STATE OF PUNJAB [REFERRED TO]
S SARAVANAN ALIAS SARAVANAPERUMAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) In Crl.O.P.No.4254 of 2003, the petitioner has sought for anticipatory bail, in the event of his arrest, in the case in Crime No.676 of 1998 on the file of Inspector of Police, Anthiyur Police Station, Erode District.

(2.) The same petitioner in Crl.O.P.No.4255 of 2003 has sought for anticipatory bail, in the event of his arrest, in the case in Crime No.1500 of 1998 of B-1 Police Station, Coimbatore.

(3.) Since the petitioner in both the petitions is one and the same and the averments in both the petitions are similar, they were heard together and a common order is passed.

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R R GOPAL ALIAS NAKKHEERAN GOPAL Vs. STATE

Referred Judgements :-

JUDGEMENT

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