REGENT COMPUTRONICS PVT. LTD.

DHARAMPAL Appellant

V/S

STATE OF HARYANA 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]
SUMIT MEHTA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) ***

(2.) Paragraph 7 of the bail petition declares that the petitioner has no criminal history.

(3.) Learned Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family. Learned counsel for the petitioner further contends that the petitioners are ready and willing to return the amount i.e. Rs.1.5 lacs, within two months from today.

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DHARAMPAL Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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