REGENT COMPUTRONICS PVT. LTD.

Gopilal Nagoria Appellant

V/S

STATE OF M.P Respondents

Referred Judgements :-

KASHIRAM V. STATE OF M.P. [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SAVITRI AGARWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
CHANDAN SINGH VS. STATE OF M P [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRADEEP SHARMA [REFERRED TO]
Noneju VS. State of M.P. [REFERRED TO]

JUDGEMENT

(1.) THE applicant has filed this application under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) THE applicant has been apprehending his arrest for commission of offence under Sections 419, 420, 467, 468, 471, 201, 120 -B read with Sections 3/4 of Pariksha Adhiniyam vide Crime No.449/2013 at Police Station Jhansi Road, Gwalior.

(3.) THE allegation against the applicant is that the applicant had paid an amount of Rs.four lac for admission of his son in MBBS course. Son of the applicant is absconding.

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GOPILAL NAGORIA Vs. STATE OF M.P

Referred Judgements :-

JUDGEMENT

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