REGENT COMPUTRONICS PVT. LTD.

MOHAMMAD QASIM Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

YADVAN SREENIVASAN [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARVANA [REFERRED TO]
RAJAN SHARMA VS. U.T. CHANDIGARH SACHIN TUKARAM MUNESHWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SHITV GAUR VS. STATE OF HARVANA [REFERRED TO]
DHRUVAM MURLIDHAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ANURAG SONI VS. STATE OF CHATTISGARH [REFERRED TO]
PRAMOD SURVABHAN PANWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF U.P. VS. NAUSHAD [REFERRED TO]

JUDGEMENT

(1.) Case heard via video conferencing

(2.) By this petition, the petitioner seeks the concession of 'anticipatory bail' under the provisions of Sec. 438 of the Cr.P.C, upon FIR no.49, dtd. 21/6/2020, having been registered at Police Station Women, Ambala City, District Ambala, alleging therein the commission of offences punishable under Ss. 323, 376, 420 and 506 of the IPC.

(3.) At the time when the notice of motion was issued on 26/8/2020, the following order had been passed by this court:-

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MOHAMMAD QASIM Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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