REGENT COMPUTRONICS PVT. LTD.

ARVIND KUMAR JOSHI Appellant

V/S

STATE OF M P Respondents

Referred Judgements :-

KRISHNAN AND AGNIHOTRI VS. STATE OF MADHYA PRADESH [REFERRED]
MOTI RAM VS. STATE OF MADHYA PRADESH [REFERRED]
MARIE ANDRE LECLERC VS. STATE DELHI ADMINISTRATION [REFERRED]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED]
STATE INSPECTOR OF POLICE VISAKHAPATNAM VS. SURYA SANKARAM KARRI [REFERRED]
JAYA SIMHA VS. STATE OF KARNATAKA [REFERRED]
MANAGEMENT ESSORPE MILLS LTD VS. PRESIDING OFFICER LABOUR COURT [REFERRED]
SURESHCHANDRA RAMANLAL VS. STATE OF GUJARAT [REFERRED]
SHARAD KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED]
SANJAY CHANDRA VS. CBI [REFERRED]
SHOBHAN SINGH KHANKA VS. STATE OF JHARKHAND [REFERRED]
AVTAR SINGH VS. STATE OF PUNJAB [REFERRED]
CENTRAL BUREAU OF INVESTIGATION VS. ASHOK KUMAR AGGARWAL [REFERRED]

JUDGEMENT

(1.) Earlier the applicant was granted temporary bail for a period of three months vide order dated 02.12.2015. This Court has already considered the bail application of another co-accused Mrs. Tinoo Joshi in M.Cr.C. No.155/2016 and passed the following order:-

(2.) The case and evidence against the applicant is similar to co-accused Tinoo Joshi, hence, in my opinion, the applicant is not entitled to be released on regular bail on merits.

(3.) The applicant has been suffering from Myelo Dysplastic Syndrome, its a Haematological Mlignancy of terminal nature (Blood Cancer). The applicant was advised for Bone Marrow transplantation (BMT). Along with the application, the applicant has filed a letter dated 22.03.2016 issued by the doctor of Jaslok Hospital, Mumbai. The letter reads as under:-

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ARVIND KUMAR JOSHI Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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