REGENT COMPUTRONICS PVT. LTD.

KAMLA Appellant

V/S

STATE OF M. P. Respondents

Referred Judgements :-

PRITAM PAL VS. HIGH COURT OF MADHYA PRADESH JABALPUR [REFERRED TO]
P D GUPTA VS. RAM MURTI [REFERRED TO]
D P CHADHA VS. TRIYUGI NARAIN MISHRA [REFERRED TO]
R K ANAND VS. REGISTRAR DELHI HIGH COURT [REFERRED TO]
AMIT CHANCHAL JHA VS. REGISTRAR HIGH COURT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Case diary is available.

(2.) This is sixth application filed under Section 439 of Cr.P.C. for grant of bail.

(3.) The applicant has been arrested on 07.08.2018 in connection with Crime No.368/2017 registered by Police Station Padav, District Gwalior for offence punishable under Sections 498-A, 304-B, 34 of IPC.

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KAMLA Vs. STATE OF M. P.

Referred Judgements :-

JUDGEMENT

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