REGENT COMPUTRONICS PVT. LTD.

Anil Gaur Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

JUNAID VS. STATE OF U.P. [REFERRED TO]
MOHAMMAD GIASUDDIN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MADHAV HAYAWADANRAO HOSKOT VS. STATE OF MAHARASHTRA [REFERRED TO]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
HUSSAINARAKHATOON IV VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED TO]
SUN II BATRA II VS. DELHI ADMINISTRATION [REFERRED TO]
SUK DAS VS. UNION TERRITORY OF ARUNACHAL PRADESH [REFERRED TO]
SHEELA BARSE VS. STATE OF MAHARASHTRA [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHALLA RAMKRISHNA REDDY [REFERRED TO]
BHARAT CO OPERATIVE BANK LTD VS. CO OPERATIVE BANK EMPLOYEES UNION [REFERRED TO]
UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR [REFERRED TO]
ALLAHABAD BANK VS. ALL INDIA ALLAHABAD BANK RETIRED EMPS ASSN [REFERRED TO]
RAJOO ALIAS RAMAKANT VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHABNAM VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]
K. H. NAZAR VS. MATHEW K. JACOB [REFERRED TO]
AJEET CHAUDHARY VS. STATE OF U.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The judgement is being structured in the following conceptual framework to facilitate the discussion:

(2.) While discharging judicial functions in bail determination this Court is not denuded of its status as a constitutional court. The court is under a constitutional obligation to address various legal and constitutional issues which impact the grant of bail if they arise in the facts of a case. Forgotten humanity in jails has been brought in full glare of the judicial process. In these facts and circumstances the court cannot abdicate its constitutional role, and turn a blind eye to their suffering.

(3.) Shri Nanhe Lal Tripathi, learned counsel assisted by Shri Satish Kumar Mishra, learned counsel for the applicant makes the following submissions:

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ANIL GAUR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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