REGENT COMPUTRONICS PVT. LTD.

DHARMINDER SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

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]
VIKRAMSINGH VS. THE CENTRAL BUREAU OF INVESTIGATION (CBI) [REFERRED TO]

JUDGEMENT

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

(2.) In paragraph 14 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Petitioner's counsel has drawn attention of this court to bail order of co-accused CRM-M-49433-2022 passed by this court. Counsel for petitioner claims bail on the grounds of parity and does not press on merits.

Click here to view full judgment.

DHARMINDER SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address