REGENT COMPUTRONICS PVT. LTD.

KAKA SINGH Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

NAGENDRA V. KING-EMPEROR [REFERRED TO]
STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
K N JOGLEKAR VS. EMPEROR [REFERRED TO]
EMPEROR VS. HLHUTCHINSON [REFERRED TO]
NIKESH TARACHAND SHAH VS. UNION OF INDIA & ANR. [REFERRED TO]

JUDGEMENT

(1.) Through the instant petition, the petitioner craves for indulgence of this Court for his being enlarged on regular bail, in case FIR No.224 dtd. 1/7/2023, under Ss. 4 and 18 of the Protection of Children from Sexual Offences Act, 2012, and under Ss. 377 and 511 of IPC, registered at Police Station Kalanwali, District Sirsa.

(2.) The petitioner was arrested in this instant matter on 2/7/2023, and the following allegations were made by the complainant:-

(3.) The learned counsel for the petitioner, in his asking for the hereinabove extracted relief, has made the following submissions:-

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KAKA SINGH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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