REGENT COMPUTRONICS PVT. LTD.

PRADEEP KUMAR SONI Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

CANADA SUGAR REFINING CO. LTD. V. R. [REFERRED TO]
MAGOR AND SAINT MELLONS RULER DISTRICT COUNCIL V. NEW PORT CORPN. [REFERRED TO]
COMMISSIONER OF INCOME TAX CENTRAL CALCUTTA VS. NATIONAL TAJ TRADERS [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
OM PRAKASH GUPTA GOPAL KRISHNA ANDLEY SATYA NARAYAN SURESH CHAND VS. DIG VIJENDRAPAL GUPTA:VTH ADDITIONAL DISTRICT JUDGE KANPUR:IIIRD ADDITIONAL DISTRICT JUDGE JALAUN:GULAM GHISTI [REFERRED TO]
PRITAM SINGH VS. STATE OF PUNJAB [DISSENTED FROM (DELHI) (DISS. FROM) 6]
L R NAIDU VS. STATE OF KARNATAKA [DISSENTED FROM (KANT) (DISS. FROM) 6]
BIMOD RANJAN SINHA VS. STATE [DISSENTED FROM (CAL) (DISS. FROM) 6]
N K NAYAR AND DINESH HEMCHAND MEHTA VS. STATE OF MAHARASHTRA [DISSENTED FROM (BOM) (DISS. FROM) 6]
RAVINDER MOHAN BAKHSHI VS. STATE OF PUNIAB [FOLLOWED ON]
MOHAN SINGH PARI HAR VS. COMMISSIONER OF POLICE [FOLLOWED ON]

JUDGEMENT

(1.) This is a petition under S.438 Criminal P.C. 1973 (hereinafter referred to as the Cr. P.C.) for grant of anticipatory bail in he event of petitioner's arrest for offence punishable under S.376 Penal Code (hereinafter referred to as IPC).

(2.) His case is that though he is a permanent resident of Jabalpur but at the relevant time was serving as Assistant Surgeon in Bhusawal Hospital, district Jalgaon (Maharashtra State), where case under S.376 IPC is registered against him.

(3.) The applicant moved an application before the learned Sessions Judge, Jabalpur who rejected the same, against which this petition is filed.

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PRADEEP KUMAR SONI Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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