REGENT COMPUTRONICS PVT. LTD.

RAJESH RANJAN PAPPU YADAV Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

MAHABIR BISHWAS V. STATE OF WEST BENGAL [REFERRED TO]
BHERU SINGH V. STATE OF RAJASTHAN [REFERRED TO]
KALAWATI VS. THESTAT OF HIMACHAL PRADESH [REFERRED TO]
HARICHARAN KURMI JOGIA HAJAM VS. STATE OF BIHAR [REFERRED TO]
PARAM HANS YADAV AND SADANAND TRIPATHI VS. STATE OF BIHAR [REFERRED TO]
SHIVAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SHABAD PULLA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KALPNATH RAI CHANDRAKANT ANNA PATIL ALIAS CHANDU SHYAM KISHORE GARIKAPATTI ALIAS C S RAO SUBHASH SINGH THAKUR JAYENDRA THAKUR ALIAS BHAI THAKUR SABUV CHACKO S P RAI EAST WEST TRAVEL AND TRADE LINKS LIMITED PARESH MOHAN DESAI MOHD AHMAD MANSOOR VS. STATE [REFERRED TO]
STATE VS. NALINI [REFERRED TO]
S N DUBE VS. N B BHOIR [REFERRED TO]
STATE OF MAHARASHTRA VS. DAMU S O GOPINATH SHINDE [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]

JUDGEMENT

(1.) Hear,d learned counsel for the petitioner, learned counsel for the CB1 and learned counsel for the informant.

(2.) The present is an application under Section 439, Cr.P.C. on behalf of the applicant Rajesh Ranjan alias Pappu Yadav.

(3.) The applicant is in jail in connection with K. Hat P. S. Case No. 230/98. Cr.C.Case No. 12(S)/98 pending in Sessions Trial No. 976/99 before the CBI Court. He has made this application for grant of bail.

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RAJESH RANJAN Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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