REGENT COMPUTRONICS PVT. LTD.

Kaushal Anand Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

DHRUVARAM MURLIDHAR SONAR VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAMOD SURYABHAN PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ANURAG SONI VS. STATE OF CHHATTISGARH [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARYANA [REFERRED TO]
YEDLA SRINIVASA RAO VS. STATE OF A P [REFERRED TO]
MR. X VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Counter affidavit filed on behalf of the informant / opposite party no.2 is taken on record.

(2.) Apprehending his arrest in Case Crime No.568 of 2023, under Ss. 323, 328, 376, 506 IPC, Police Station Quarsi, District Aligarh, the present anticipatory bail application has been moved on behalf of the applicant Kaushal Anand seeking anticipatory bail.

(3.) Heard learned counsel for the applicant, learned A.G.A. for the State as well as learned counsel for the informant / opposite party no.2 and perused the record.

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KAUSHAL ANAND Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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