REGENT COMPUTRONICS PVT. LTD.

SURESH Appellant

V/S

STATE OF HARYANA 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 paragraph 26 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) On receipt of an information from the hospital, the police reached there and recorded the statement under 154 CrPC, in which the petitioner was attributed two gun shots at the victim's feet.

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SURESH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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