REGENT COMPUTRONICS PVT. LTD.

DINESH PANDEY Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
RAMESHCHANDRA NANDLAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
MASROOR VS. STATE OF U P [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
SAHARA INDIA REAL ESTATE CORPORATION LIMITED VS. SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. MANINDER SINGH [REFERRED TO]
GAUTAM KUNDU VS. MANOJ KUMAR [REFERRED TO]
STATE OF KARNATAKA VS. SELVI J. JAYALALITHA & ORS. [REFERRED TO]
STATE OF BIHAR & ANOTHER VS. AMIT KUMAR @ BACHA RAI [REFERRED TO]
SERIOUS FRAUD INVESTIGATION OFFICE VS. NITTIN JOHARI [REFERRED TO]

JUDGEMENT

(1.) Since all the aforementioned bail applications have been filed on behalf of the accused-applicant Dinesh Pandey and arise out of similar nature of cases, they have been heard together and are being decided of by a common order.

(2.) For the sake of convenience, Criminal Misc. Bail Application No. 15691 of 2021 is being treated as leading case.

(3.) Heard Shri Mukul Rohtagi, learned Senior Advocate assisted by S/Shri Swetashwa Agarwal, Varad Nath, Vivek Jain and Chirag Naik, learned counsel for the applicant as well as Shri Manish Goyal, learned Additional Advocate General assisted by Shri Syed Ali Murtaza, learned A.G.A. for the State through video conferencing.

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DINESH PANDEY Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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