REGENT COMPUTRONICS PVT. LTD.

JASPAL SINGH Appellant

V/S

STATE OF PUNJAB 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.218 dtd. 4/12/2023, under Ss. 307, 323, 148 and 149 of IPC, and under Ss. 25 and 27 of the Arms Act, 1959, registered at Police Station Sadar Ferozepur, Tehsil and District Ferozepur, Punjab.

(2.) The prosecution story as unfold from the reading of the instant FIR, which reads as under:-

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

Click here to view full judgment.

JASPAL SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address