REGENT COMPUTRONICS PVT. LTD.

Chowgule And Company Appellant

V/S

PUBLIC PROSECUTOR Respondents

Referred Judgements :-

GURBAKSH SINGH SIBIA AND ORS. VS. STATE OF PUNJAB [REFERRED TO]
MATABAR PARIDA BISNU CHARAN PARIDA BATAKRUSHNA PARIDA BABAJI PARIDA VS. STATE OF ORISSA [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
BIPINCHANDRA PARSHOTTAMDAS PATEL VAKIL VS. STATE OF GUJARAT [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
SHAIL KUMARI DEVI VS. KRISHAN BHAGWAN PATHAK ALIAS KISHUN B PATHAK [REFERRED TO]
LAL KAMLENDRA PRATAP SINGH VS. STATE OF U P [REFERRED TO]
SUKHWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
BHADRESH BIPINBHAI SHETH VS. STATE OF GUJARAT AND ORS. [REFERRED TO]
ASHOK SHRAWAN BAWASKAR VS. NATIONAL MEDICAL COMMISSION, NEW DELHI [REFERRED TO]
SALEEM VS. STATE OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Rizwan Merchant along with Mr. Gaurish Agni, Mr. Ramiz Shaikh, Mr. Nihal Kamat, Mr. Harshil Gandhi and Mr. Kishan Kavlekar, learned Advocates for the Petitioner; Mr. Shailendra Bhobe learned Public Prosecutor along with Mr. Nikhil Vaze, Additional Public Prosecutor for Respondent Nos. 1 and 2; Mr. Shivan Desai along with Mr. Varun Bhandanker and Ms. Maria Viegas, learned Advocates for the Respondent No.3 in WPCR (F) No.618/2024 and Mr. Parag Rao along with Mr. Akhil Parrikar, Ms. Sowmya Drago and Mr. Ajay Menon, learned Advocates for Respondent No.3 in WPCR(F) No. 619/2024

(2.) Both these petitions are taken up together as it raises the same grounds and the prayers in connection with two anticipatory bail applications filed by the Respondents arising out of the same First Information Report (FIR).

(3.) Rule.

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CHOWGULE AND COMPANY Vs. PUBLIC PROSECUTOR

Referred Judgements :-

JUDGEMENT

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