REGENT COMPUTRONICS PVT. LTD.

Kenechukwu Okonta Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

SHOKHISTA VS. STATE. [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
LACHHMAN DASS VS. RESHAM CHAND KALER [REFERRED TO]

(1.) The petitioners, incarcerating upon their arrest in the FIR captioned above, came up before this Court under Sec. 439 CrPC seeking bail.

(2.) In Para 11 of the bail application, the petitioners declares no criminal history.

(3.) It is for the first time that the petitioners have approached this Court for bail.