REGENT COMPUTRONICS PVT. LTD.

SWARN SINGH Appellant

V/S

STATE OF M. P. Respondents

Referred Judgements :-

HUSSAINARA KHATOON V VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED TO]
NIMEON SANGMA VS. HOME SECRETARY GOVERNMENT OF MEGHALAYA [REFERRED TO]
MANTOO MAJUMDAR VS. STATE OF BIHAR [REFERRED TO]
LT COL PRITHI PAL SINGH BEDI CAPT DHARAM PAL KUKRETY GAPT CHANDER KUMAR CHOPRA VS. UNION OF INDIA [REFERRED TO]
USMANBHAI DAWOODBHAI MEMON VS. STATE OF GUJARAT [REFERRED TO]
NARCOTICS CONTROL BUREAU VS. KISHAN LAL [REFERRED TO]
ASLAM BABALAL DESAI VS. STATE OF MAHARASHTRA [REFERRED TO]
SHAFI VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THIS order shall also govern the disposal of the Connected Petitions No. M.P. No. 1604/92, M.P. No. 140/92 and M.P. No. 1606/92 filed under Article 126/227 of the Constitution of India which, with slight variation in factual position raise a single question of substantial importance

(2.) THIS question can be formulated as under : - -

(3.) THE aforesaid question has thus arisen in this way that despite default of prosecution as regards the charge -sheet the Designated Court declined bail on the ground that the conditions as imposed by Section 20 (8) were not satisfied.

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SWARN SINGH Vs. STATE OF M. P.

Referred Judgements :-

JUDGEMENT

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