(1.) Since the above three bail applications of the accused- applicants pertain to common recovery, therefore, I am deciding all these applications by a common judgement.
(2.) Heard Mr. Farooq Ayoob (in C.M.B.A. No.12003 of 2019), Mr. Parmanand Gupta (in C.M.B.A. No.8991 of 2020) and Mr. Kapil Gupta (C.M.B.A. No.4019 of 2021), learned counsels appearing for the applicants and Mr. Digvijay Nath Dubey, learned counsel for the DRI and also perused the material placed on record.
(3.) The applicant, Azeemul Hasan (in C.M.B.A. No.12003 of 2019) seeks bail in Case Crime No.06 of 2019, u/s 8/20 of Narcotic Drugs and Psychotropic Substances Act, Challaned by D.R.I. Lucknow, District- Lucknow, during the pendency of trial.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN