REGENT COMPUTRONICS PVT. LTD.

Saroj Sarma Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. KANDIMALLA SUBBAIAH [REFERRED TO]
MOHAMMAD HUSAIN UMAR KOCHRA VS. K S DALIPSINGHJI [REFERRED TO]
SUBE SINGH VS. STATE OF HARYANA [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
LALOO PRASAD ALIAS LALOO PRASAD YADAV VS. STATE OF JHARKHAND [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
ACHPAL @ RAMSWAROOP & ANOTHER VS. STATE OF RAJASTHAN [REFERRED TO]
BIKRAMJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Since all the three bail applications have arisen out of the same FIR, they are being disposed of by this common judgment and order.

(2.) Heard the learned Sr. Counsel Mr. N. Dutta, learned counsel Mr. B.K. Mahajan, appearing for the petitioners. Also heard Mr. P.P. Baruah, learned P.P., Assam assisted by Mr. D. Das, learned Addl. P.P. for the State of Assam.

(3.) The petitioners, namely, Sri Saroj Sarma and Diban Deka have prayed for releasing them on bail under Section 439 Cr.PC, who are in detention in connection with Crime P.S. Case No. 13/2020 under Section 120B/418/420 IPC.

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SAROJ SARMA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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