REGENT COMPUTRONICS PVT. LTD.

MANJIT SINGH Appellant

V/S

Xxx Respondents

Referred Judgements :-

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]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Vide order dtd. 7/7/2022 the petitioner were granted interim protection, which is continuing till date.

(3.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and their families.

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MANJIT SINGH Vs. XXX

Referred Judgements :-

JUDGEMENT

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