REGENT COMPUTRONICS PVT. LTD.

MANOJ Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

VIKRAM SINGH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
NATIONAL CAMPAIGN COMMITTEE FOR CENTRAL LEGISLATION ON CONSTRUCTION LABOUR VS. UNION OF INDIA [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 12 of the bail application, the accused declares the following criminal antecedents:

(3.) On 18/7/2021, the petitioner along with his accomplices entered into the complainant's home, and the accused Ravi fired at him, however, he took refuge behind fridge, and after that the accused persons brutally thrashed his father.

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MANOJ Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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