REGENT COMPUTRONICS PVT. LTD.

PARMINDER SINGH Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
SUMIT MEHTA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In the bail application, the petitioner is silent about criminal antecedents. He is directed to declare his criminal past to the investigator within ten days from today.

(3.) The FIR is a consequence of giving false information resulting into registration of an FIR.

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PARMINDER SINGH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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