REGENT COMPUTRONICS PVT. LTD.

ANIL KUMAR Appellant

V/S

STATE OF UP Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. RAMESH PRASAD MISRA [REFERRED TO]
BALU SONBA SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
RADHA MOHAN SINGH ALIAS LAL SAHEB VS. STATE OF U P [REFERRED TO]
GAGAN KANOJIA VS. STATE OF PUNJAB [REFERRED TO]
SARVESH NARAIN SHUKLA VS. DAROGA SINGH [REFERRED TO]
SUBBU SINGH VS. STATE [REFERRED TO]
VINOD KUMAR VS. STATE OF PUNJAB [REFERRED TO]
HUSSAIN AND ANOTHER VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Yadavendra Dwivedi, learned counsel for the applicant and Sri Jai Kishan Chaurasia, learned State Law Officer and also perused the record.

(2.) This is the second bail application moved on behalf of the applicant seeking bail in Case Crime No. 238 of 2020, under Ss. 376, 506, 452 of I.P.C. and Ss. 3/4 of POCSO Act, Police Station - Shivli, District - Kanpur Dehat, during the pendency of trial.

(3.) The first bail application of the applicant was rejected by the coordinate Bench of this Court vide order dtd. 1/9/2021 passed in Criminal Misc. Bail Application No. 41070 of 2020.

Click here to view full judgment.

ANIL KUMAR Vs. STATE OF UP

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address