REGENT COMPUTRONICS PVT. LTD.

Parvinder Malik Appellant

V/S

STATE OF HARYANA 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]
NATIONAL CAMPAIGN COMMITTEE FOR CENTRAL LEGISLATION ON CONSTRUCTION LABOUR VS. UNION OF INDIA [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) A woman, aged 42 years, in custody since March 24, 2021, upon her arrest in the FIR captioned above, for being part of the criminal conspiracy, the furtherance of which one person was shot dead, and another fired up at the same time, in a court complex, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 20 of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_205_LAWS(P&H)5_2022_1.html</FRM>

(3.) Ld. Counsel for the petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.

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PARVINDER MALIK Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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