REGENT COMPUTRONICS PVT. LTD.

Sakir 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]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [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 (Cr.P.C) seeking bail.

(2.) In paragraph 11 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The complainant, who deals with the sale and purchase of car, has alleged that the petitioners ran away with the Verna car after forcibly alighting his salesman.

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SAKIR Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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