REGENT COMPUTRONICS PVT. LTD.

K. Bharthi Devi Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
CBI, ACB, MUMBAI VS. NARENDRA LAL JAIN [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
GOLD QUEST INTERNATIONAL PRIVATE LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. SADHU RAM SINGLA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal challenges the final judgment and order dtd. 1/9/2017 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, whereby the High Court dismissed the Criminal Petition No. 5778 of 2016 filed by the accused persons, including the appellants herein, under Sec. 482 of the Code of Criminal Procedure, 1973 ("CrPC." for short) thereby seeking quashing of the charge-sheet in C.C. No. 16 of 2014 on the file of Principal Special Judge for CBI Cases, Nampally, Hyderabad ("trial Court" for short).

(3.) Shorn of details, the case of the prosecution is as given below.

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K. BHARTHI DEVI Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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