REGENT COMPUTRONICS PVT. LTD.

BALWANT SINGH Appellant

V/S

STATE OF PUNJAB 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]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
VIKRAMSINGH VS. THE CENTRAL BUREAU OF INVESTIGATION (CBI) [REFERRED TO]
PRATHVI RAJ CHAUHAN VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the dismissal of his bail under sec. 438 Cr.P.C, the accused has come up before this court by filing an appeal under sec. 14-A of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (SCSTPOA), seeking bail.

(2.) The appellant had filed a bail application before the Court of learned Additional Sessions Judge/Special Court, Mansa which was dismissed on 18/1/2022.

(3.) In Prathvi Raj v. Union of India, AIR 2020 SC 1036, a three-judge bench of Supreme Court read down S. 18 by declaring as follows,

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BALWANT SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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