REGENT COMPUTRONICS PVT. LTD.

SUMIT BHUTTAN Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

LORD RUSSEL [REFERRED]
ANIL MAHAJAN VS. COMMISSIONER OF CUSTOMS [REFERRED]
KAMAL VS. STATE OF HARYANA [REFERRED]
NEELAM VS. STATE [REFERRED]
SMT. INDERJIT KAUR VS. THE STATE (NCT OF DELHI) [REFERRED]
BABU SINGH VS. STATE OF UTTAR PRADESH [REFERRED]
HIRA LAL VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED]
SURINDER KAUR VS. STATE OF HARYANA [REFERRED]
M P LOHIA VS. STATE OF WEST BENGAL [REFERRED]
U SUVETHA VS. STATE [REFERRED]
DEEPAK VS. STATE [REFERRED]

JUDGEMENT

(1.) Sumit Bhuttan, the petitioner seeks regular bail in a case registered by way of FIR No. 164 dated 5.7.2011 at Police Station DLF Phase II, Gurgaon, District Gurgaon for an offence punishable under sections 304-B, 306, 201 read with section 120-B of Indian Penal Code in which while framing charge, the court has added section 302 IPC.

(2.) Learned counsel for the petitioner has submitted at the very outset that this is a second petition for regular bail of the petitioner.

(3.) According to him, vide orders dated 5.3.2012 (Annexure P13), the first bail application of Sumit Bhuttan, the petitioner was dismissed by this court. According to him, thereafter the petitioner went to Hon'ble Supreme Court of India with petition for special leave to appeal and the same was dismissed vide orders date 11.5.2012 (Annexure P14).

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SUMIT BHUTTAN Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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