REGENT COMPUTRONICS PVT. LTD.

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

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 10 of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_29_LAWS(P&H)5_2023_1.html</FRM>

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions. Petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.

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JASBIR SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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