REGENT COMPUTRONICS PVT. LTD.

RAJESH Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

RAJ KUMAR VS. STATE OF PUNJAB [REFERRED TO]
DEEPAK VS. STATE OF M.P. [REFERRED TO]
WAZIR CHAND VS. THE STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. BABU RAM [REFERRED TO]
SANJU ALIAS SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. KAMLJIT KAUR ALIAS BHOLI [REFERRED TO]

JUDGEMENT

(1.) CRM-36645-2021 : Present application has been filed under Sec. 428 Cr.P.C. for placing on record certain documents as Annexures A-1 to A-7.

(2.) Application is allowed, as prayed for. The documents (Annexures A-1 to A-7) are taken on record, subject to all just exceptions.

(3.) This is a first bail application under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.416 dtd. 2/9/2018 registered under Sec. 306 IPC at Police Station Beri, District Jhajjar.

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RAJESH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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