REGENT COMPUTRONICS PVT. LTD.

SUNIL DUTT Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

FREED AND OTHER CONNECTED MATTERS V. STATE [REFERRED TO]
MANGAL SINGH NEGI V. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
POKAR RAM VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM KISHNA BA LOTHIA [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]
DUKHISHYAM BENUPANI ASSTT DIRECTOR ENFORCEMENT DIRECTORATE FERA VS. ARUN KUMAR BAJORIA [REFERRED TO]
DIRECTORATE OF ENFORCEMENT ASHOK KUMAR JAIN VS. ASHOK KUMAR JAIN:DIRECTORATE OF ENFORCEMENT [REFERRED TO]
ENFORCEMENT OFFICER TED BOMBAY VS. BHER CHAND TIKAJI BORA [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
D K GANESH BABU VS. P T MANOKARAN [REFERRED TO]
STATE OF MAHARASHTRA VS. MOHD SAJID HUSAIN [REFERRED TO]
UNION OF INDIA VS. PADAM NARAIN AGGARWAL ETC [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
ASSISTANT DIRECTOR, DIRECTORATE OF ENFORCEMENT VS. HASSAN ALI KHAN [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SUDHIR VS. STATE OF MAHARASHTRA [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) These petitions, arising out of one and same FIR, to be decided on the basis of common facts and circumstances, and material on record, are being disposed of by this common order.

(2.) Petitioners, invoking Sec. 438 of the Code of Criminal Procedure, have approached this Court for grant of bail in case FIR No.28 of 2022, dtd. 21/4/2022, registered under Ss. 409 and 120-B of the Indian Penal Code (for short 'IPC'), in Police Station Theog, District Shimla, Himachal Pradesh.

(3.) Status Report stands filed. Record has also been made available. Earlier petitioners had approached the Special Judge (CBI), Shimla by filing Bail Application No. 22-S/22 of 2022 titled Mool Raj Chauhan vs. State of HP and Bail Application No. 24-S/22 of 2022 titled Sunil Dutt vs. State of HP 4. Prosecution case is that on finding shortage of stock and discrepancies with respect to receipt and sale of stock at Petrol Pump Deorighat, being run by HIMFED, four members Departmental Committee, under the General Manager, HIMFED, was constituted on 11/4/2022 to look into the issue.

Click here to view full judgment.

SUNIL DUTT Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address