REGENT COMPUTRONICS PVT. LTD.

HARJIT SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

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]
SAMI ULLAHA VS. SUPERINTENDENT NARCOTIC CENTRAL BUREAU [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]
TOFAN SINGH VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) The petitioner under arrest for violating the provisions as mentioned above, as per the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail by filing the present petition.

(2.) As per para 13 of the petition, the petitioner declares the following criminal history:- <FRM>JUDGEMENT_84_LAWS(P&H)4_2024_1.html</FRM>

(3.) On 4/4/2024, when the matter was heard, petitioner's counsel made the following statement:-

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HARJIT SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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