REGENT COMPUTRONICS PVT. LTD.

SANJAY KUMAR 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]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) *** <FRM>JUDGEMENT_79_LAWS(P&H)1_2022_1.html</FRM>

(2.) In paragraph 9 of the petition, it is declared that the accused has no criminal history.

(3.) Ld. 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.

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SANJAY KUMAR Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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