REGENT COMPUTRONICS PVT. LTD.

HEMANT KUMAR Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF MAHARASHTRA V. MODH. SAJID HUSAIN MOHD. S. HUSAIN [REFERRED TO]
ANKIT BHARTI V. STATE OF U.P. & ANR. [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
D K GANESH BABU VS. P T MANOKARAN [REFERRED TO]
UNION OF INDIA VS. PADAM NARAIN AGGARWAL ETC [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
NIRANJAN HEMCHANDRA SASHITTAL VS. STATE OF MAHARASHTRA [REFERRED TO]
ASIAN RESURFACING OF ROAD AGENCY PVT. LTD. & ANR. VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]
SUPREME BHIWANDI WADA MANOR INFRASTRUCTURE PVT.LTD. VS. STATE OF MAHARASTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Shiv Nath Singh, learned Senior Advocate assisted by Sri Swapnesh Singh, Advocate holding brief of Sri Surya Bhan Singh, learned counsel for the applicant and Sri Vinod Kant, Senior Advocate, learned Additional Advocate General, assisted by Sri Sanjay Kumar Singh, learned Additional Government Advocate for the State of U.P. and perused the records.

(2.) This second anticipatory bail application under Sec. 438 of Code of Criminal Procedure, 1973 has been filed by the applicant Hemant Kumar @ Hemant Kumar Saraswat, seeking anticipatory bail, in the event of arrest in Case Crime No. 0067 of 2021, under Ss. 420, 467, 468, 471 IPC, Police Station Manth, District Mathura.

(3.) The first anticipatory bail application being Crl. Misc. Anticipatory Bail Application No. 11802 of 2021 (Hemanth Kumar Vs. State of U.P. and 2 others) was rejected by Hon'ble Vivek Agarwal, J. vide order dtd. 15/6/2021. The said order is quoted herein-below:

Click here to view full judgment.

HEMANT KUMAR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address