REGENT COMPUTRONICS PVT. LTD.

PALWINDER SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

VIKRAM SINGH V CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
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 paragraph 15 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The incident started when while reversing the accused's tractor hit and broke the boundary wall. After that 4-5 persons arrived and opened fire at the complainant party.

Click here to view full judgment.

PALWINDER SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address