REGENT COMPUTRONICS PVT. LTD.

LAKHWINDER SINGH 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]
SUMIT MEHTA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

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

(2.) In paragraph 10 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The complainant alleged that despite taking advance of Rs.10.00 lakh on one occasion through cheques and some amount in cash, the seller resiled from the agreement to sell and he from the very inception never wanted to sell the property to the complainant.

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LAKHWINDER SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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