REGENT COMPUTRONICS PVT. LTD.

Prerna Sharma Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

PRABHU YADAV ALIAS PRABHU MUKHIA V. STATE OF BIHAR [REFERRED TO]
SAMUNDER SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
SHAHZAD HASAN KHAN VS. ISHTIAQ HASAN KHAN [REFERRED TO]
STATE OF MAHARASHTRA VS. CAPTAIN BUDDHIKOTA SUBHA RAO [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKAS SAHEBRAO ROUNDALE [REFERRED TO]
BIMLA DEVI VS. STATE OF BIHAR [REFERRED TO]
MORVI SARVAJANIK KELAVNI MANDAL SANCHALIT MSKM BED COLLEGE VS. NATIONAL COUNCIL FOR TEACHERS EDUCATION [REFERRED TO]
VIJAI DEEP SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF WEST BENGAL VS. NEBULAL SHAW [REFERRED TO]
DEVIDAS RAGHU NAIK VS. STATE OF MAHARASHTRA [REFERRED TO]
AJAYRAJ VS. STATE OF KERALA [REFERRED TO]
PADAM CHAND JAIN VS. STATE OF RAJASTHAN [REFERRED TO]
MANISH PAHADIA VS. SANJU BAI [REFERRED TO]

JUDGEMENT

(1.) This petition under section 482 of the Code of Criminal Procedure seeks cancellation of bail granted to respondent No.2 in FIR No.235/2015 registered on 5.12.2015 in Police Station, Dharamshala, District Kangra under sections 420, 467, 468 and 120 (B) of the Indian Penal Code.

(2.) It is not disputed that this Court vide order dated 26.8.2016 dismissed the bail application filed by the aforesaid respondent; however, learned Magistrate granted bail on 30.8.2016.

(3.) It would be noticed that in the application filed by the respondent for bail, this Court on 22.7.2016 had been pleased to grant him bail and the matter was thereafter listed on 5.8.2016, when respondent undertook to remit the fees of all the students for the entire courses run by him over these years, as would be evident from the order passed on that day, which reads thus:

Click here to view full judgment.

PRERNA SHARMA Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address