REGENT COMPUTRONICS PVT. LTD.

SHER ALI Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

PRATUL KUMAR SINHA V. STATE OF BIHAR AND ANR. [REFERRED TO]
RAGHBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
GAURI SHANKER SHARMA STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH :RAFIUDDINKHAN [REFERRED TO]
BHAGWAN SINGH UTTAM CHAND VS. STATE OF PUNJAB [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
KEWAL PATI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHYAMSUNDER TRIVEDI [REFERRED TO]
INDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
SHAKILA ABDUL GAFAR KHAN VS. VASANT RAGHUNATH DHOBLE [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Zia Uddin Ahmad, learned counsel for the applicant and Sri Sanjay Kumar Singh, learned AGA for the State and perused the material on record.

(2.) This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant Sher Ali, seeking enlargement on bail during trial in connection with Case Crime No. C-37 of 1997, under Sections 364, 304, 506 IPC, registered at Police Station Phoolpur, District Varanasi.

(3.) The prosecution case as per the First Information Report registered by Sanjay Kumar Gupta the son of the deceased Gokrakhnath @ Om Prakash Gupta against Shankhdhar Dwivedi Sub-Inspector, Sher Ali, Digvijay Pandey, Jagat Singh, R. Rajan, Suresh Prasad Agarwal, Mahesh Chandra Agarwal and one unknown person of Kumar Guest House, Lanka, Varanasi and some other persons on 28.02.1997 at about 04:00 AM is as follows:-

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SHER ALI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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