REGENT COMPUTRONICS PVT. LTD.

RAKESH KUMAR 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]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) The peoner apprehending arrest in the FIR capo ned above, on the allegaons of cheang, has come up before this Court under Sec on 438 CrPC seeking ancipatory bail.

(2.) In paragraph 3 (viii) of the bail peon, the acc used declares that he has no criminal antecedents.

(3.) Peoner's counsel prays for bail by imposing any stringent condions. Peoner's counsel argued that the custodial inves gaon would serve no purpose whatsoever, and the pre-trial incarceraon would ca use an irreversible injusce to the peoner and family.

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RAKESH KUMAR Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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