REGENT COMPUTRONICS PVT. LTD.

MANDEEP SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

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

JUDGEMENT

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

(2.) In Notes 1 and 4 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) On Mar 5, 2022, the complainant alleged that the petitioner and other members of his gang, forcibly entered into their house and started assaulting them because her brother had seen Abhishek, one of the gang members, moving with a girl.

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MANDEEP SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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