REGENT COMPUTRONICS PVT. LTD.

Pradeep Kumar Sethy Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE REPRESENTING UNDERTRIAL PRISONERS VS. UNION OF INDIA [REFERRED TO]
SHAHEEN WELFARE ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
PARAMJIT SINGH VS. STATEN C T OF DELHI [REFERRED TO]
BABBA ALIAS SHANKAR RAGHUMAN ROHIDA VS. STATE OF MAHARASHTRA [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
STATE OF KERALA VS. RANEEF [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
RASHMI REKHA THATOI VS. STATE OF ORISSA [REFERRED TO]
BHIM SINGH VS. UNION OF INDIA (UOI) [REFERRED TO]
UMARMIA ALIAS MAMUMIA VS. STATE OF GUJARAT [REFERRED TO]
MANORANJANA SINH @ GUPTA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) Both the matters are taken up through hybrid mode.

(2.) Heard learned counsel for the Petitioner and learned counsel for the State.

(3.) The Petitioner being in custody in connection with Sahadevkhunta Police Station Case No.144 of 2013 corresponding to C.T. Case No.1041 of 2013 pending before the court of learned S.D.J.M., Balasore registered for the alleged commission of offences under Ss. 420, 406, 409 and 34 of the I.P.C. read with Ss. 4 and 5 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978, has filed this petition under Sec. 439 of the Cr.P.C. for his release on bail.

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PRADEEP KUMAR SETHY Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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