REGENT COMPUTRONICS PVT. LTD.

USHA RANI Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

STATE DELHI ADMINISTRATION VS. SANJAY GANDHI [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
CHAMAN LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
DINESH M N VS. STATE OF GUJARAT [REFERRED TO]
MANJIT PRAKASH VS. SHOBHA DEVI [REFERRED TO]
CBI HYDERABAD VS. SUBRAMANI GOPALAKRISHNAN [REFERRED TO]
PADMAKAR TUKARAM BHAVNAGARE VS. STATE OF MAHARASHTRA [REFERRED TO]
POOJA BHATIA VS. VISHNU NARAIN SHIVPURI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Lalit Kumar Misra, learned counsel for applicant, Sri Deepak Singh, Advocate holding brief of Sri Bhaskar Bhadra, learned counsel for respondent-2 and learned AGA for State of U.P.

(2.) This is an application seeking cancellation of bail granted to respondent- 2, namely, Manvendra Kumar Sharma @ Manvendra Sharma @ Manu passed by learned Additional Sessions Judge, Court No. 2, Bareilly vide order dated 25.06.2015 in Bail Application No. 1770 of 2015 arising out of Case Crime No. 384 of 2015, under Sections 420 , 467 , 468 , 471 IPC, Police Station Baradari, District Bareilly.

(3.) It is contended that after grant of bail to accused-respondent-2, he has transferred property to his wife and she has further transferred the same to another person but I do not find that these facts are relevant and can be a ground for cancellation of bail after four years.

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USHA RANI Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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