REGENT COMPUTRONICS PVT. LTD.

S. Kumaresan Appellant

V/S

STATE Respondents

Referred Judgements :-

JAYANTHI RAM PANDA V. STATE OF WEST BENGAL [REFERRED TO]
HARI MAJHI V. STATE [REFERRED TO]
KAINI RAJAN V. STATE OF KERALA [REFERRED TO]
SEKAR V. STATE BY INSPECTOR OF POLICE,THRIVANNAMALAI RURAL [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. MANGO RAM [REFERRED TO]
UDAY VS. STATE OF KARNATAKA [REFERRED TO]
DEELIP SINGH VS. STATE OF BIHAR [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Petition for bail.

(2.) Offences alleged are under Sec. 376, 417 and 506(i) of IPC.

(3.) According to the learned counsel for the petitioner, petitioner has been implicated in this case. Even on the allegations in the FIR, an offence under Sec. 376 Penal Code is not attracted.

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S. KUMARESAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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