REGENT COMPUTRONICS PVT. LTD.

KISHAN 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]
SUMIT MEHTA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
VIKRAMSINGH VS. THE CENTRAL BUREAU OF INVESTIGATION (CBI) [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 10 of the bail petition, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_32_LAWS(P&H)1_2023_1.html</FRM>

(3.) Petitioner's counsel has drawn attention of this court to bail orders dtd. 17/11/2022 passed separately in CRM-M-53052-2022 and CRM-M-53198-2022, vide which, co-accused Rajan and Gurpreet Singh @ Bobby Randhawa were granted bail respectively. Counsel for petitioner claims bail on the grounds of parity and does not press on merits .

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KISHAN Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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