REGENT COMPUTRONICS PVT. LTD.

RAJ KUMAR 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]
NATIONAL CAMPAIGN COMMITTEE FOR CENTRAL LEGISLATION ON CONSTRUCTION LABOUR VS. UNION OF INDIA [REFERRED TO]
SUMIT MEHTA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
VIKRAMSINGH VS. THE CENTRAL BUREAU OF INVESTIGATION (CBI) [REFERRED TO]

JUDGEMENT

(1.) The petitioners, incarcerating upon his arrest in the FIR captioned above, have come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (Cr.P.C.) seeking bail.

(2.) In paragraph 15 of the bail application, the accused declares the following criminal antecedents:

(3.) Petitioners' counsel has drawn attention of this court to bail order of co-accused CRM"M-42396-2022 (Annexure P-2) passed by this court. Counsel for petitioners claim bail on the grounds of parity and does not press on merits.

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RAJ KUMAR Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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