REGENT COMPUTRONICS PVT. LTD.

SHYAM LAL Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

QUINN V. LEATHERN [REFERRED TO]
NANHA V. STATE [REFERRED TO]
CHANDER @ CHANDRA V. STATE OF U.P. [REFERRED TO]
SATYENDRA SINGH V. STATE OF U.P. [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
SECRETARY JAIPUR DEVELOPMENT AUTHORITY JAIPUR VS. DAULAT MAL JAIN [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
SARVA SHRAMIK SANGHATANA K V MUMBAI VS. STATE OF MAHARASHTRA [REFERRED TO]
GOVT OF KARNATAKA VS. GOWRAMMA [REFERRED TO]
PRAMOD KUMAR SAXENA VS. UNION OF INDIA [REFERRED TO]
IZHARUL HAQ ABDUL HAMID SHAIKH VS. STATE OF GUJARAT [REFERRED TO]
SUNDER LAL VS. STATE [REFERRED TO]
SALIM VS. STATE OF UTTAR PRADESH [REFERRED TO]
ZUBAIR VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) "what offence is made out on the basis of possession of counterfeit currency notes" is the ,main point that falls for consideration in this bail application.

(2.) ANOTHER important point for consideration is "whether on granting bail by a Bench to one accused, another Bench also is bound to grant bail to similarly placed accused on the principle of parity?".

(3.) BY means of this application under section 439 of the Code of Criminal Procedure (in short, 'the Cr. P. C.), prayer for bail has been made on behalf of the applicant Shyam lal, s/o Ram Kishore in case crime No. 485/ 2007 under sections 489a, 489b, 489c, 489d, 489e, I. P. C. and 2/3 U. P. Gangsters and Anti Social Activities (Prevention) Act (in short, the Gangsters Act') of P. S. Saini, district Kaushambi.

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SHYAM LAL Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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