REGENT COMPUTRONICS PVT. LTD.

Padam Bansal 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]
PRAHLAD SINGH BHATI VS. NCT [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [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.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.645 dtd. 24/10/2020 registered for the offences punishable under Ss. 406, 409, 419, 420, 465, 467, 468, 471 and 120-B of the Indian Penal Code, 1860 at Police Station City Sirsa, District Sirsa.

(2.) Custody Certificate of the petitioner has been filed today in Court. The same is taken on record.

(3.) Counsel for the petitioner submits that the prime accused Amit Bansal stands admitted to bail vide order dtd. 8/2/2024, observing as under:-

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PADAM BANSAL Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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