REGENT COMPUTRONICS PVT. LTD.

NATTURASU Appellant

V/S

STATE Respondents

Referred Judgements :-

B.L.VERMA V. STATE [REFERRED]
SENNASI V. STATE [REFERRED]
NAGENDRA V. KING EMPEROR [REFERRED]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED]
KEWAL KRISHAN S O LAGHMAN DAS VS. SURAJ BHAN [REFERRED]
ASLAM BABALAL DESAI VS. STATE OF MAHARASHTRA [REFERRED]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED]
SALAUDDIN ABDULSAMAD SHAIKH VS. STATE OF MAHARASHTRA [REFERRED]
SUVARAN RAJARAM BANDEKAR VS. NARAYAN R BANDEKAR [REFERRED]
STATE VS. DAWOOD IBRAHIM KASKAR [REFERRED]
DIRECTORATE OF ENFORCEMENT VS. P V PRABHAKAR RAO [REFERRED]
STATE OF ANDHRA PRADESH VS. BIMAL KRISHNA KUNDU [REFERRED]
P V NARASIMHA RAO VS. STATE CENTRAL BUREAU OF INVESTIGATION [REFERRED]
SHEIK KHASIM BI VS. STATE [REFERRED]
NIRBHAY SINGH VS. STATE OF M P [REFERRED]
BIMALADAK VS. STATE [REFERRED]
PURAN SINGH VS. AJIT SINGH [REFERRED]
EMPEROR VS. HLHUTCHINSON [REFERRED]
SUNDARAM VS. STATE OF TAMIL NADU [REFERRED]

JUDGEMENT

(1.) The short question which is of general importance is, whether the power of the High Court or Sessions Court to grant anticipatory bail under Section 438 Cr. P.C. comes to an end after the Magistrate has taken cognizance of non-bailable offence and issue process, namely, warrant for arrest against the accused ?

(2.) The probe into the question referred above would incidentally give rise to several subsidiary questions also as given below :-

(3.) Before dealing with these questions, let us, at the outset, refer Section 438 Cr. P.C.

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NATTURASU Vs. STATE

Referred Judgements :-

JUDGEMENT

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