REGENT COMPUTRONICS PVT. LTD.

Amar S. Mulchandani Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ALNESH AKIL SOMJI V/S. STATE OF MAHARASHTRA [REFERRED TO]
CHANDRA MOHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUNDARJAS KANYALAL BHATIJA PRAHALAD HIRANAND ADVANI VS. COLLECTOR THANE MAHARASHTRA:COLLECTOR THANE MAHARASHTRA [REFERRED TO]
NARINDERJIT SINGH SAHNI VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. KALIKA KUER alias KALIKA SINGH [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]
SUNIL KALLANI VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This is an application for pre-arrest bail in connection with C.R.No.806 of 2019 registered with Pimpri Police Station for the offences punishable under Ss. 420, 406, 409, 465, 467, 468, 471 read with Sec. 34 of the IndianPenal Code.

(3.) The applicant is already in custody in ECIR No.10 of 2021.

Click here to view full judgment.

AMAR S. MULCHANDANI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address