REGENT COMPUTRONICS PVT. LTD.

CENTRAL BUREAU OF INVESTIGATION Appellant

V/S

BALJEET SINGH Respondents

Referred Judgements :-

STATE OF BIHAR VS. BASAWAN SINGH [REFERRED TO]
BHANUPRASAD HARIPRASAD DAVE VS. STATE OF GUJARAT [REFERRED TO]
HIMACHAL PRADESH ADMINISTRATION VS. OM PRAKASH [REFERRED TO]
BHAGAT RAM STATE OF RAJASTHAN VS. STATE OF RAJASTHAN:RAM SWAROOP [REFERRED TO]
SAT PAUL VS. DELHI ADMINISTRATION [REFERRED TO]
PRAKASH CHAND VS. STATE DELHI ADMINISTRATION [REFERRED TO]
DASHRATH SINGH CHAUHAN VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NEERAJ DUTTA VS. STATE (GOVT. OF N.C.T. OF DELHI) [REFERRED TO]
A. SRINIVASULU VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Bereft of proof of the conspiracy theory and finding absence of the demand of bribe, the conviction of both the accused was overturned by the High Court. The Central Bureau of Investigation (the 'CBI') which laid the trap at the instance of the complaint made by PW1, is in appeal.

(3.) We heard Mr. Kanakamedala Ravindar Kumar, learned Additional Solicitor General and Mr. Mukesh Kumar Moraria, learned counsel for the appellant-CBI and Mr. Vikas Pahwa, learned Senior Counsel for the respondentaccused.

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CENTRAL BUREAU OF INVESTIGATION Vs. BALJEET SINGH

Referred Judgements :-

JUDGEMENT

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