REGENT COMPUTRONICS PVT. LTD.

Vinita Mehrotra Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

PRITI SARAF V. STATE (NCT OF DELHI) [REFERRED TO]
MITESH KUMAR J. SHA VS. THE STATE OF KARNATAKA [REFERRED TO]
RAM BIRAJI DEVI VS. UMESH KUMAR SINGH [REFERRED TO]
PRATIBHA VS. RAMESHWARI DEVI [REFERRED TO]
MAHESH CHOUDHARY VS. STATE OF RAJASTHAN [REFERRED TO]
HIRA LAL VS. STATE OF U P [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Bhuvnesh Kumar Singh, learned counsel for the applicant, Sri Amit Daga, learned counsel for the informant and Sri Sunil Kumar, learned A.G.A. for the State as well as perused the material placed on record.

(3.) The present anticipatory bail application has been filed on behalf of the applicant in Case Crime No.894 of 2022 registered under Ss. 420, 467, 468, 471 and 120-B IPC at Police Station- Kotwali City, District Bijnor with a prayer to enlarge her on anticipatory bail. PROSECUTION STORY:

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VINITA MEHROTRA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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