REGENT COMPUTRONICS PVT. LTD.

STATE OF RAJASTHAN Appellant

V/S

SURENDRA SINGH RATHORE Respondents

Referred Judgements :-

RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
STATE OF BIHAR VS. J A C SALDANHA:J A C SALDANHA [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
KARI CHOUDHARY VS. SITA DEVI [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
REETA NAG VS. STATE OF WEST BENGAL [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
ANJU CHAUDHARY VS. STATE OF U.P. [REFERRED TO]
SURENDER KAUSHIK VS. STATE OF UTTAR PRADESH [REFERRED TO]
P.SREEKUMAR VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of final judgment and order dtd. 9/9/2022 passed by the High Court of Judicature for Rajasthan Bench at Jaipur in S.B.Criminal Miscellaneous (Petition) No.4366 of 2022, whereby the respondent's prayer for quashing of FIR No.131 of 2022 dtd. 14/4/2022 registered at District Bikaner with Police Station Pradhan Arakshi Kendra, Anti-Corruption Bureau, Jaipur, for the offences punishable under Ss. 7, 7A, 8 and 12 of the Prevention of Corruption (Amendment) Act, 2018(P.C. Act) and Sec. 120-B of the Indian Penal Code, 1860('IPC' for short), was allowed. The State, aggrieved by the quashing of FIR, is before us.

(3.) The brief facts giving rise to the present lis are as under: -

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STATE OF RAJASTHAN Vs. SURENDRA SINGH RATHORE

Referred Judgements :-

JUDGEMENT

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