REGENT COMPUTRONICS PVT. LTD.

KESHA 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]
CHOKI VS. STATE [REFERRED TO]
LINGARAM KODOPI VS. STATE OF CHHATTISGARH [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 10 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) On May 23, 2021, the complainant informed the police that his brother's son aged 12 years, had been kidnapped and a ransom of Rs. fifty thousand was demanded for safe release. On a frantic search, the police recovered the boy unharmed, from a slum, and arrested the accused including the petitioner.

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KESHA Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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