REGENT COMPUTRONICS PVT. LTD.

Dheeraj Kumar Shukla Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

GUNWANTLAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
DURAND DIDIER VS. CHIEF SECRETARY UNION TERRITORY OF GOA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
KALEMA TUMBA VS. STATE OF MAHARASHTRA [REFERRED TO]
GURBAX SINGH VS. STATE OF HARYANA [REFERRED TO]
MADAN LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
MEGH SINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
DEHAL SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]

JUDGEMENT

(1.) Keeping in view the Pandemic (COVID-19), the case is taken up through video conferencing.

(2.) Heard Mr. Rajiv Lochan Shukla, learned counsel for the applicant and Mr. Virendra Kumar Maurya, learned Additional Government Advocate assisted by Mr. Prashant Kumar Singh, learned Brief holder appearing on behalf of State of U.P. through video conferencing and perused the material placed on record.

(3.) By means of this application, the applicant, who is involved in Case Crime No. 0532 of 2020, under sections 8/20 of Narcotic Drugs and Psychotropic Substances Act, police station Jhunsi, district Prayagraj, is seeking enlargement on bail during the pendency of trial.

Click here to view full judgment.

DHEERAJ KUMAR SHUKLA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address