REGENT COMPUTRONICS PVT. LTD.

A. Sethuraman And Ors. Appellant

V/S

THE STATE Respondents

Referred Judgements :-

MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAKASH KADAM VS. RAMPRASAD VISHWANATH GUPTA [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
MOFIL KHAN VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) PETITIONERS seek pre -arrest bail under Section 438 Cr.P.C.

(2.) OFFENCES alleged are under Sections 323, 330, 355, 506(ii) and Sections 10 & 12 of Protection of Child from Sexual Offences Act and Section 23 of the Juvenile Justice (Care and Protection of Children) Act,2002 in Crime No. 1 of 2015.

(3.) PETITIONERS are Police Head Constables serving in Crime Section of R -1 Mambalam Police Station.

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A. SETHURAMAN AND ORS. Vs. THE STATE

Referred Judgements :-

JUDGEMENT

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