REGENT COMPUTRONICS PVT. LTD.

Gaurav @ Gaura Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

PAWAN KUMAR PANDEY VERSUS STATE OF U.P. [REFERRED TO]
KAMLAPATI TRIVEDI VS. STATE OF WEST BENGAL [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
KANWAR SINGH MEENA VS. STATE OF RAJASTHAN [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V. VIJAY SAI REDDY [REFERRED TO]
LACHHMAN DASS VS. RESHAM CHAND KALER [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
MYAKALA DHARMARAJAM VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Brijesh Sahai, learned Senior Advocate assisted by Mr. Zia Naz Zaidi, learned counsel for the applicant, Mr. Ajeet Kumar Singh, learned Additional Advocate General assisted by Mr. Vibhav Anand Singh, learned A.G.A. for the State and perused the record.

(2.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant seeking enlargement on bail in Case Crime No. 0583 of 2020, under Sec. 8/21 N.D.P.S. Act, 1985 at Police Station Khatauli, District Muzaffar Nagar.

(3.) Rejoinder affidavit filed today is taken on record.

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GAURAV @ GAURA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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