REGENT COMPUTRONICS PVT. LTD.

Nishu Gupta Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SANDEEP JAIN VS. NATIONAL CAPITAL TERRITORY OF DELHI REP [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
MAHESH CHANDRA VS. STATE OF U P [REFERRED TO]
VEER PRAKASH SHARMA VS. ANIL KUMAR AGARWAL [REFERRED TO]
MANISH BHASIN VS. STATE OF GOVT N C T OF DELHI [REFERRED TO]
DALIP KAUR VS. JAGNAR SINGH [REFERRED TO]
DILIP SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
VIJAY KUMAR GHAI VS. STATE OF WEST BENGAL [REFERRED TO]
RAMESH KUMAR VS. STATE OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) The present bail cancellation application under Sec. 439 (2) Cr.P.C. has been preferred by complainant-Smt. Nishu Gupta, with the following prayers:

(2.) Respondent no.1- Jitendra Ahuja and respondent no.2- Rinkal Ahuja have been arrested in connection with FIR No.355/2021 registered at Police Station Kotwali Bharatpur, District Bharatpur for the offence under Ss. 406, 420 and 120-B IPC.

(3.) Learned counsel for the complainant-petitioner submitted that the bail was granted by this Court on basis of the compromise dtd. 30/9/2021, and as per the same, the accused-respondents handed over 39 cheques to the complainant, but out of said cheques, total 5 cheques were dishonoured.

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NISHU GUPTA Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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