REGENT COMPUTRONICS PVT. LTD.

RAJESH MALIK Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
BHADRESH BIPINBHAI SHETH VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
STATE VS. CAPTAIN JAGJIT SINGH [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
STATE OF KERALA VS. RANEEF [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
VINOD BHANDARI VS. STATE OF M.P. [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]

JUDGEMENT

(1.) The petitioner has sought regular bail in case FIR No.68/16, registered at Police Station, Dharampur, District Solan on 27.6.2016, under Sections 302, 307, 147, 148 and 149 IPC and under section 25 of the Arms Act.

(2.) The respondent has produced the records of investigation and has also filed the status report.

(3.) As per the prosecution story, the complainant Taranjeet Kaur on 26.6.2016 got recorded her statement Whether reporters of the local papers may be allowed to see the judgment? yes under section 154 of the Code of Criminal Procedure in P.G.I. Chandigarh wherein she stated that her husband Paramjeet (deceased) was running a leased Dhaba at Lower Sanwara, Solan and nephew of her husband, Hansdeep Singh was also monitoring the work of Dhaba.

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RAJESH MALIK Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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