REGENT COMPUTRONICS PVT. LTD.

ANIL KUMAR Appellant

V/S

THE STATE OF BIHAR Respondents

Referred Judgements :-

BALCHAND JAIN V. STATE OF MADHYA PRADESH [REFERRED TO]
BAJRANGLAL AGRAWAL AND OTHERS V. THE STATE OF BIHAR [REFERRED TO]
SRI KRISHNA GUPTA V. THE STATE OF BIHAR [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED TO]
BHARAT CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
KAMLESHWAR SINGH VS. DHARAMDEO SINGH [REFERRED TO]
SYED ZAFRUL HASSAN VS. STATE [REFERRED TO]
RAJESH VS. STATE OF RAJASTHAN [REFERRED TO]
MD ALAM ALIAS ABDUL ALLAM VS. STATE OF BIHAR [REFERRED TO]
SIDHESHWAR YADAV VS. STATE OF BIHAR [REFERRED TO]
HEMA MISHRA VS. STATE OF U.P. [REFERRED TO]
KUSHESHWAR PRASAD SINGH VS. THE STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.

(2.) All the applicants of all the three cases apprehending their arrest have preferred respective applications under Section 438 of the Code of Criminal Procedure (hereinafter referred to as "Code") and since common law point is involved they are taken together and being disposed of by this composite order.

(3.) It is not required to refer factual aspects in detail but for convenience and appreciation only relevant short facts are being placed.

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ANIL KUMAR Vs. THE STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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