REGENT COMPUTRONICS PVT. LTD.

Rohit Kumar Rana Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

KALA RAM VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
SUSHILA AGGARWAL & ORS VS. STATE (NCT OF DELHI) & ANR [REFERRED TO]

JUDGEMENT

(1.) The petitioner, apprehending his imminent arrest on being arraigned as accused, has come up under Section 438 CrPC, seeking anticipatory bail.

(2.) Based on a complaint, the police registered FIR No.8 of 2019, dated 05.09.2019, under Sections 420, 467, 468, 471, 120-B, read with Section 34 of the Indian Penal Code, 1860, (IPC) and Section 66 of IT Act, in Police Station, SV and ACB, Una, District Una, Himachal Pradesh, disclosing cognizable and non-bailable offences.

(3.) I have read the status report(s) and heard counsel for the parties.

Click here to view full judgment.

ROHIT KUMAR RANA Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address