REGENT COMPUTRONICS PVT. LTD.

T. Ravi Appellant

V/S

STATE Respondents

Referred Judgements :-

MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
MOTI RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]

JUDGEMENT

(1.) PETITION for bail.

(2.) OFFENCES alleged are under Section 302 and 379 of IPC. in Cr.No.4 of 2002.

(3.) ACCORDING to the learned counsel for the petitioner, co -accused were granted bail. Petitioner alone is languishing in jail. He is in long incarceration.

Click here to view full judgment.

T. RAVI Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address