REGENT COMPUTRONICS PVT. LTD.

JAIPAL SINGH Appellant

V/S

STATE OF MP Respondents

Referred Judgements :-

HUSSAINARAKHATOON IV VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
SEBASTIAN M HONGRAY VS. UNION OF INDIA [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SHEELA BARSE II VS. UNION OF INDIA [REFERRED TO]
SAHELI A WOMENS RESOURCES CENTRE VS. COMMISSIONER OF POLICE DELHI POLICE HEADQUARTERS [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE REPRESENTING UNDERTRIAL PRISONERS VS. UNION OF INDIA [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
S. NAMBI NARAYANAN VS. SIBY MATHEWS & OTHERS ETC. [REFERRED TO]

JUDGEMENT

(1.) Shri M.P.S. Raghuvanshi, Additional Advocate General was informed in advance, that in compliance of order dated 17-6-2020, the Superintendent of Police, Bhind may appear before the Court, through Video Conference and a link shall be sent to him, however, Shri Manoj Kumar Singh, Superintendent of Police, Bhind is present in person in the chamber of Additional Advocate General.

(2.) This 8th application for grant of bail has been filed under Section 439 of Cr.P.C. on the ground of delay.

(3.) The applicant is in jail from 5-1-2018 in connection with crime no.7/2018 registered at police station Raun, Distt. Bhind for offence under Sections 8 / 20 of NDPS Act. The last application was rejected by order dated 5-11-2019 passed in M.Cr.C. No. 44087/2019 because of the fact that the applicant had not filed the copy of the ordersheets to point out that the applicant is not responsible for the delay in trial.

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JAIPAL SINGH Vs. STATE OF MP

Referred Judgements :-

JUDGEMENT

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