REGENT COMPUTRONICS PVT. LTD.

MAHESH KUMAR Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

SURESH KALMADI VS. CBI [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR SHARMA AND ORS. [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION AND ANOTHER [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
ANIL KUMAR VS. STATE OF PUNJAB [REFERRED TO]
P. CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Prayer in the petition is for grant of regular bail in FIR No.355 dtd. 28/10/2020 (Annexure P-1) registered for offences punishable under Ss. 406, 420, 419, 465, 467, 468 and 471, 120-B of IPC (Ss. 409 of IPC added later on) and Sec. 132 CGST Act, 2017 at Police Station Civil Line Sirsa, District Sirsa.

(2.) Counsel for the petitioner refers to order dtd. 22/3/2024 passed in CRM-M-14024-2024 whereby co-accused Padam Bansal has already been granted regular bail by this Court observing as under:-

(3.) Keeping in view the parity and the incarceration already suffered by the petitioner, the present petition is allowed. Petitioner is ordered to be released on regular bail on his furnishing bail/surety bonds to the satisfaction of the Ld. Trial Court/Duty Magistrate, concerned.

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MAHESH KUMAR Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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