REGENT COMPUTRONICS PVT. LTD.

YASIR IQBAL Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

GAJANAND AGARWAL V. STATE OF ORISSA AND ORS. [REFERRED TO]
BRIJ NANDAN JAISWAL V. MUNNA JAISWAL AND ANR. [REFERRED TO]
ANWARI BEGUM VS. SHER MOHAMMAD [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
ANIL KUMAR TULSIYANI VS. STATE OF U P [REFERRED TO]
GOBARBHAI NARANBHAI SINGALA VS. STATE OF GUJARAT [REFERRED TO]
DINESH M N VS. STATE OF GUJARAT [REFERRED TO]
NARENDRA K AMIN VS. STATE OF GUJARAT [REFERRED TO]
LOKESH SINGH VS. STATE OF U P [REFERRED TO]
STATE OF MAHARASHTRA VS. DHANENDRA SHRIRAM BHURLE [REFERRED TO]
NIRUPAMA CHOUDHURY VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) IN connection with New Market Police Station Case No. 101 of 2007, under Section 307 of the Indian Penal Code, the petitioner was arrested by the police on April 15, 2007 and on the very next day, i. e. on April 16, 2007 when he was produced before the learned Chief Metropolitan magistrate, Calcutta he was released on bail. The opposite party No. 2 herein, the defacto-complainant moved the City Sessions Court, Calcutta for cancellation of bail, whereupon, the learned Chief Judge, City Sessions court cancelled the petitioner's bail.

(2.) HENCE, this criminal revision against the order of cancellation of bail.

(3.) HEARD the learned Counsels appearing on behalf of the parties. Perused the Case Diary. Considered the case laws relied upon by them.

Click here to view full judgment.

YASIR IQBAL Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address