REGENT COMPUTRONICS PVT. LTD.

Utsav Kadam Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. MADHUKAR NARAYAN MARDIKAR [REFERRED TO]
NARAYANAMMA KUM STATE OF KARNATAKA VS. STATE OF KARNATAKA:MUNIYAPPA [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
AMAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
ANWARI BEGUM VS. SHER MOHAMMAD [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
MASROOR VS. STATE OF U P [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
NARENDER KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
ANIL KUMAR YADAV VS. STATE (NCT) OF DELHI & ANR. [REFERRED TO]
SANGITABEN SHAILESHBHAI DATANTA VS. STATE OF GUJARAT [REFERRED TO]
MAHIPAL VS. RAJESH KUMAR @ POLIA [REFERRED TO]

JUDGEMENT

(1.) Hearing held through virtual mode.

(2.) Heard Mr. K.N. Choudhury, learned Sr. counsel appearing for the accused petitioner as well as Mr. D. Das, learned Addl. P.P., Assam appearing for the State respondent. Also heard Ms. S. Sarma, learned counsel for the informant.

(3.) By this petition under Section 439 Cr.P.C., the accused-petitioner, namely Utsav Kadam has prayed for grant of bail in connection with Session Case No. 36/2021 (arising out of North Guwahati P.S. Case No. 53/2021) pending before the Court of learned Addl. Sessions Judge, Kamrup (Rural), Amingaon, charge-sheeted under Sections 376/328/307/120B of the IPC.

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UTSAV KADAM Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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