REGENT COMPUTRONICS PVT. LTD.

PRASHANT Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
KADRA PEHADIYA VS. STATE OF BIHAR [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
A CONVICT PRISONER IN THE CENTRAL PRISON THIRUVANANTHAPURAM VS. STATE OF KERALA [REFERRED TO]
UNION OF INDIA VS. K.A.NAJEEB [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Rishi Kumar, Advocate holding brief of Sri Manish Kumar, learned counsel for the applicant and Sri Rajendra Prasad Singh, learned State Law Officer and also perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 982 of 2021, under Sec. 376AB of BNS and Ss. 5/6 of POCSO Act, Police Station - Sector-49 Noida, District - Gautam Buddh Nagar, during the pendency of trial.

Click here to view full judgment.

PRASHANT Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address