REGENT COMPUTRONICS PVT. LTD.

Akashdeep Singh Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

VIKRAM SINGH V 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]
SUMIT MEHTA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) ***

(2.) In Para 9 of the bail petition, the petitioners declare no criminal history. The petitioners did not disclose criminal antecedents in the petition; however, Ld. Counsel appearing for the petitioners states on instruction that the petitioners have no criminal antecedents.

(3.) Ld. Counsel for the petitioners contend that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioners and family.

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AKASHDEEP SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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