REGENT COMPUTRONICS PVT. LTD.

PARVINDER SINGH Appellant

V/S

STATE OF PUNJAB 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]
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]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

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

(2.) As per bail application and paragraph 9 of the status report of the State, the petitioner has following criminal history:- <FRM>JUDGEMENT_136_LAWS(P&H)4_2022_1.html</FRM>

(3.) Ld. Counsel for the petitioner contends that petitioner be granted bail with a condition that in case he repeats the offence, such bail would be cancelled.

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PARVINDER SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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