REGENT COMPUTRONICS PVT. LTD.

Paramraj Singh Umranangal Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

KING-EMPEROR VS. KHWAJA NAZIR AHMAD [REFERRED TO]
STATE OF BIHAR VS. J A C SALDANHA:J A C SALDANHA [REFERRED TO]
KIRAN DEVI VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
SHIVA NATH PRASAD VS. STATE OF WEST BENGAL [REFERRED TO]
JAPANI SAHOO VS. CHANDRA SEKHAR MOHANTY [REFERRED TO]
P VIJAYAN VS. STATE OF KERALA [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
MUTHA ASSOCIATES VS. STATE OF MAHARASHTRA [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
VINUBHAI HARIBHAI MALAVIYA VS. STATE OF GUJARAT [REFERRED TO]
M.SIDDIQ VS. MAHANT SURESH DAS [REFERRED TO]

JUDGEMENT

(1.) Vide this common order, CRM-M Nos.7350 and 8125 of 2021 are being decided. Since both the cases have arisen from common FIR, therefore, for the sake of brevity common facts are being noticed.

(2.) In the aforesaid petitions, both the petitioners seek grant of anticipatory bail under Section 438 Cr.P.C in case bearing FIR No.130 dated 21.10.2015 registered under Sections 302, 307, 341, 201, 218, 166-A, 120-B, 34, 194, 195, 109 IPC and Sections 25 & 27 of the Arms Act at Police Station Bajakhana, District Faridkot.

(3.) Petitioners have been summoned by the Judicial Magistrate Ist Class, Faridkot for 01.03.2021 on presentation of 3 rd supplementary report under Section 173(8) Cr.P.C., after completion of further investigation by the Special Investigation Team (for short 'the SIT').

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PARAMRAJ SINGH UMRANANGAL Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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