REGENT COMPUTRONICS PVT. LTD.

PHOOL KUMAR Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

NAGENDRA V. KING-EMPEROR [REFERRED TO]
HUSSAINARAKHATOON IV VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
EMPEROR VS. HLHUTCHINSON [REFERRED TO]
NIKESH TARACHAND SHAH VS. UNION OF INDIA & ANR. [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) Prayer The jurisdiction of this Court under Sec. 483 BNSS, 2023 has been invoked seeking regular bail to the petitioner in FIR No. 0033, dtd. 29/1/2024, under Ss. 120-B, 419, 420, 467, 468 of IPC, 1860 (Sec. 471 IPC added later on) registered at Police Station Sector 5, Panchkula (Annexure P-1).

(2.) Facts

(3.) Contentions:

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PHOOL KUMAR Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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