REGENT COMPUTRONICS PVT. LTD.

Sandeep Laharia Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

KASHIRAM VS. STATE OF M.P. [REFERRED TO]
CHARAN SINGH VS. STATE OF M.P. [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
SAVITRI AGARWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
SELVI VS. STATE OF KARNATAKA [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.) An offence under Sections 419, 420, 468, 471, 201, 120-B read with Sections 3/4 of Pariksha Adhiniyam has been registered against the applicant vide Crime No.449/2013 at Police Station Jhansi Road, Gwalior.

(3.) The applicant was first admitted at Government Medical College Rewa. He was transferred in 2010 at G.R. Medical College, Gwalior. There were complaints against number of students including the applicant that they got admission in MBBS course by impersonation and somebody else was appeared on behalf of the applicant in the entrance examination.

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SANDEEP LAHARIA Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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