REGENT COMPUTRONICS PVT. LTD.

Bhim Saini Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

NARAVAN RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHIVAJI GENU MOHITE VS. STATE OF MAHARASHTRA [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
AMITAVA BANERJEE ALIAS AMIT ALIAS BAPPA BANERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. & ANR [REFERRED TO]

JUDGEMENT

(1.) The present bail application(s) have been preferred on behalf of the accused petitioner(s) Bhim Saini @ Bhimraj Saini and Shubham @Golu, who are in judicial custody in connection with F.I.R. No.340/2021 registered at Police Station, Taleda District Bundi, for the offences punishable under Ss. 302, 201, 120- B and 364 of I.P.C.

(2.) Both bail applications have been moved separately bearing bail applications No. as 3255/2022 and 4091/2022 respectively.

(3.) Since, both the matters have germinated from the same F.I.R. and were tagged together therefore, it is deemed appropriate to decide the application(s) filed herewith, through a common order with the consent of the parties.

Click here to view full judgment.

BHIM SAINI Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address