REGENT COMPUTRONICS PVT. LTD.

PARSHOTAM SHARMA Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [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]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above, on the allegations of taking money for sending people abroad, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Vide order dtd. 28/2/2023, the petitioner's arrest was stayed by this court, which is continuing till date.

(3.) In paragraph 10 of the bail petition, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_66_LAWS(P&H)5_2023_1.html</FRM>

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PARSHOTAM SHARMA Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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