REGENT COMPUTRONICS PVT. LTD.

B. RAVINDRAN Appellant

V/S

STATE, REPRESENTED BY THE SUPDT. OF CENTRAL CUSTOMS, TUTICORIN. Respondents

Referred Judgements :-

HYMAN V. ROSE [REFERRED TO]
SOMABHAI V. STATE OF GUJARAT [REFERRED TO]
ASST. COLLECTOR OF CUSTOMS V. M. ASHOK [REFERRED TO]
KASTURCHAND RAMLAL V. STATE OF MAHARASHTRA [REFERRED TO]
STATE VS. CAPTAIN JAGJIT SINGH [REFERRED TO]
BALCHAND JAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE VS. JASPAL SINGH GILL [REFERRED TO]

JUDGEMENT

(1.) This is an application under section 438, Criminal Procedure Code, for granting anticipatory bail.

(2.) The facts of the case are briefly as follows:

(3.) On the statement of Balakrishnan on 5th July, 1985, the house of the petitioner was thoroughly searched and no incriminating circumstances were found. The shop of the petitionerï¿½s father was also searched and nothing was seized. The petitioner also alleges that if he is arrested, he will be put to shame and that he is willing to offer necessary sureties.

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B RAVINDRAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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