REGENT COMPUTRONICS PVT. LTD.

KULDEEP SINGH Appellant

V/S

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

JUDGEMENT

(1.) The petitioner, who allegedly allured a minor girl from her parents" custody, is now apprehending arrest in the FIR captioned above, and thus, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 14 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The petitioner allegedly took the minor girl on her asking.

Click here to view full judgment.

KULDEEP SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address