REGENT COMPUTRONICS PVT. LTD.

Gagandeep Singh Alias Gagan Appellant

V/S

STATE OF PUNJAB 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]
NATIONAL CAMPAIGN COMMITTEE FOR CENTRAL LEGISLATION ON CONSTRUCTION LABOUR VS. UNION OF INDIA [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 (CrPC) seeking bail.

(2.) In paragraph 10 of the bail application, the accused declares that there are criminal antecedents, but due to confinement, he is unable to give details of criminal antecedents.

(3.) On Nov 5, 2021, the complainant informed the police about the snatching of his mobile by the petitioner.

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GAGANDEEP SINGH ALIAS GAGAN Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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