REGENT COMPUTRONICS PVT. LTD.

Rishabh Singh Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SALAUDDIN ABDULSAMAD SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
K L VERMA VS. STATE [REFERRED TO]
BHARAT CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
NIRMAL JEET KAUR VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUNITA DEVI VS. STATE OF BIHAR [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
NARESH KUMAR YADAV VS. RAVINDRA KUMAR [REFERRED TO]
HDFC BANK LTD VS. J J MANNAN ALIAS J M JOHN PAUL [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAKASH KADAM VS. RAMPRASAD VISHWANATH GUPTA [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Arun Sinha, learned counsel for the applicant; learned A.G.A. for the State as well as Shri Jyotindra Mishra, learned Senior Counsel assisted by Shri Kapil Mishra, learned counsel appearing for the informant/complainant and perused the record.

(2.) The present anticipatory bail application has been moved by the accused/applicant- Rishabh Singh in Case Crime No./FIR No. 62/2022, under Ss. 498-A, 323, 377 and 506 I.P.C, Police Station- Aliganj, District- Lucknow, with the prayer to enlarge him on anticipatory bail as he is apprehending arrest in the above-mentioned case.

(3.) Learned counsel for the accused-applicant while pressing this anticipatory bail application submits that applicant, who is the husband of the informant, has been falsely implicated in this case only on account of strained matrimonial relations wherein the applicant is not a privy.

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RISHABH SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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