REGENT COMPUTRONICS PVT. LTD.

Prem Shanker Dixit Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE DELHI ADMINISTRATION VS. SANJAY GANDHI [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
CHAMAN LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANJIT PRAKASH VS. SHOBHA DEVI [REFERRED TO]
CBI HYDERABAD VS. SUBRAMANI GOPALAKRISHNAN [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
POOJA BHATIA VS. VISHNU NARAIN SHIVPURI [REFERRED TO]
VIRUPAKSHAPPA GOUDA AND ANOTHER VS. STATE OF KARNATAKA AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Alok Saxena, learned counsel for the applicant, learned A.G.A. for respondent - State and Ms. Divya Tripathi, learned counsel for respondent No.2.

(2.) The present application for cancellation of bail has been filed under Sec. 439(2) Cr.P.C. seeking cancellation of bail granted order dtd. 18/8/2021 in Bail No.8763 of 2021.

(3.) It is contended that respondent No.2 is being tried under Ss. 394, 397 and 411 IPC in Case Crime No.158 of 2017 and was granted bail vide this Court's order dtd. 18/8/2021 passed in Criminal Misc. Bail Application No.8763 of 2021.

Click here to view full judgment.

PREM SHANKER DIXIT Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address