REGENT COMPUTRONICS PVT. LTD.

ANAND KUMAR Appellant

V/S

STATE OF M. P. Respondents

Referred Judgements :-

C.F. CHANDRADIP V. STATE [REFERRED TO]
AJIT SINGH V. STATE [REFERRED TO]
M. SAMBASIV RAO V. UNION OF INDIA [REFERRED TO]
RAM NARAYAN SINGH VS. STATE OF DELHI [REFERRED TO]
RAJ NARAIN VS. SUPERINTENDENT CENTRAL JAIL NEW DELHI [REFERRED TO]
A LAKSHMANARAO VS. JUDICIAL MAGISTRATE FIRST GLASS PARVATIPURAM [REFERRED TO]
GOURI SHANKAR JHA VS. STATE OF BIHAR [REFERRED TO]
SANDIP KUMAR DEY VS. OFFICER IN CHARGE SAKCHI P S JAMSHEDPUR [REFERRED TO]
UROOJ ABBAS VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAGHAVENDRA SINGH VS. STATE OF U P [REFERRED TO]
ARTATRAN MAHASUARA VS. STATE OF ORISSA [REFERRED TO]

JUDGEMENT

(1.) THIS order is about the applicant's second bail application filed in this Court on 4 -8 -1988 under section 439 (1) of the Code of Criminal Procedure, 1973.

(2.) THE first bail application (filed in this Court on 27 -4 -1988 and registered as Misc. Cr. Case No. 404/1988 was dismissed as withdrawn on 23 -6 -1988 after the arguments had been heard.

(3.) ACCUSED Santosh and Rameshwar were arrested on 25 -10 -87. Accused Ramswaroop, Munshilal and Damodar were arrested on 2 -11 -87. Accused Brijesh and applicant Anand Kumar were arrested on 13 -11 -87 when they were on production before the Judicial Magistrate, Dabra ordered by him to be detained in the Central Jail, Gwalior pending further investigation and to be produced in his Court on 23 -11 -87.

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ANAND KUMAR Vs. STATE OF M. P.

Referred Judgements :-

JUDGEMENT

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