REGENT COMPUTRONICS PVT. LTD.

Smt. Pooja Pal Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

TALAB HAJI HUSSAIN VS. MADHUKAR PURSHOTTAM MONDKAR [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
STATE DELHI ADMINISTRATION VS. SANJAY GANDHI [REFERRED TO]
SHAHZAD HASAN KHAN VS. ISHTIAQ HASAN KHAN [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
PANCHANAN MISHRA VS. DIGAMBAR MISHRA [REFERRED TO]
NITYANAND RAI VS. STATE OF BIHAR [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
MASROOR VS. STATE OF U P [REFERRED TO]
KANWAR SINGH MEENA VS. STATE OF RAJASTHAN [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. [REFERRED TO]
POOJA PAL VS. UNION OF INDIA AND ORS. [REFERRED TO]
DHARIWAL INDUSTRIES LTD. VS. KISHORE WADHWANI [REFERRED TO]
RAMESH AND OTHERS VS. STATE OF HARYANA [REFERRED TO]
STATE OF BIHAR VS. RAJBALLAV PRASAD @ RAJBALLAV PD. YADAV @ RAJBALLABH YADAV [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Mithilesh Kumar Tiwari, learned counsel for the applicant/complainant, Sri Vinod Kant, learned Additional Advocate General, Sri Vimlendu Tripathi and Sri Nagendra Bahadur Singh, the learned AGA-I appearing for the State and Sri Satish Trivedi, the learned Senior Advocate assisted by Sri Ravindra Sharma, the learned counsel and Sri D. S. Mishra, the learned counsel appearing for opposite party no. 2 and Sri Amit Mishra, the learned counsel appearing for the CBI.

(2.) Present is a bail cancellation application filed by the applicant/complainant Smt. Pooja Pal with the prayer that this Court may be pleased to cancel the bail granted in favour of opposite party no. 2-Atique Ahmed vide order dated 12.4.2005 passed by Hon'ble Mr. Justice C. P. Mishra as he was the then and by means of which the bail was granted to opposite party no. 2-Atique Ahmad in Crl. Misc. Bail Application No. 6080 of 2005 in Case Crime No. 34 of 2005, under Sections 147, 148, 149, 307, 302, 120B and 506 IPC and Section 7 of Criminal Law Amendment Act, Police Station Dhoomanganj, District Allahabad.

(3.) The said order has been duly perused by this Court and noted that in the said case crime no. 34 of 2005, three persons were done to death in a broad day light incident.

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SMT. POOJA PAL Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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