REGENT COMPUTRONICS PVT. LTD.

KARAM SINGH Appellant

V/S

STATE OF HARYANA 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 petitioners apprehending arrest in the FIR captioned above, have come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 13 of the bail petition, the accused declare that they have no criminal antecedents.

(3.) Petitioners' counsel argued that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioners and family.

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KARAM SINGH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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