REGENT COMPUTRONICS PVT. LTD.

Sanaboina Kumara Swamy Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

GURWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
A P PUBLIC SERVICE COMMISSION VS. BALOJI BADHAVATH [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
M LONDHONI DEVI VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]
DEVENDAR GUPTA VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]
NATIONAL INVESTIGATION AGENCY VS. ZAHOOR AHMAD SHAH WATALI [REFERRED TO]
MAHIPAL VS. RAJESH KUMAR @ POLIA [REFERRED TO]
SUDESH KEDIA VS. UNION OF INDIA [REFERRED TO]
ANAND TELTUMBDE VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]
YEDALA SUBBA RAO VS. UNION OF INDIA [REFERRED TO]
KEKHRIESATUO TEP VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Bramhadandi Ramesh, learned senior counsel representing Ms.R.Swarnalatha, learned counsel for the appellant/A.12 and Mr. P. Vishnuvardhan Reddy, learned Special Public Prosecutor for NIA appearing on behalf of the respondent.

(2.) Criminal Appeal No.1084 of 2023 is filed by Accused No.12 challenging the order dtd. 16/12/2023 passed by learned IV Additional Metropolitan Sessions Judge - cum - Special Court for NIA Cases, Nampally, Hyderabad (for short 'Designated Court/Special Court') dismissing the application filed by him vide Crl.M.P. No.1767 of 2023 in RC-03/2023/NIA/HYD seeking regular bail.

(3.) The case of the NIA in brief is as under:

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SANABOINA KUMARA SWAMY Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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