REGENT COMPUTRONICS PVT. LTD.

SAVITRI DEVI Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

CHAMPA DEVI VS. STATE OF H.P. [REFERRED TO]
MANORANJANA SINH AND GUPTA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NIRMALA DEVI VS. STATE OF H.P. [REFERRED TO]
MAYA DEVI VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
VARINDER SINGH SON OF LATE LIAK SINGH. VS. STATE OF HIMACHAL PRADESH. [REFERRED TO]
JAGMOHAN SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) These petitions are being decided with common order as common question of law and fact is involved in these petitions.

(2.) Petitioners have filed these petitions for enlarging them on regular bail in case FIR No. 272 of 2017, dated 11.10.2017 under Section 306 read with Section 34 IPC, registered in Police Station Sadar, Mandi, District Mandi, H.P.

(3.) Investigating Officer has filed status report and has also produced record.

Click here to view full judgment.

SAVITRI DEVI Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address