REGENT COMPUTRONICS PVT. LTD.

SEEMA SINGH Appellant

V/S

Central Bureau Of Investigation And Anr Respondents

Referred Judgements :-

SUNITA DEVI V. STATE OF BIHAR [REFERRED TO]
SALAUDDIN ABDULSAMAD SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
K L VERMA VS. STATE [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
TOMASO BRUNO VS. STATE OF U.P. [REFERRED TO]
VINOD KUMAR VS. STATE OF PUNJAB [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) Delay condoned in Diary No. 26339 of 2017.

(2.) Leave granted.

(3.) In the Criminal Appeal arising out of Special Leave Petition (Crl.) No. 5611 of 2017, the appellant, on whose complaint case is registered against respondent No.2 herein under Sections 498-A, 302 and 120-B IPC, has challenged order dated March 09, 2017 passed by the High Court of Judicature at Allahabad, whereby respondent No. 2 has been enlarged on bail subject to the following conditions:

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SEEMA SINGH Vs. CENTRAL BUREAU OF INVESTIGATION & ANR

Referred Judgements :-

JUDGEMENT

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