REGENT COMPUTRONICS PVT. LTD.

CENTRAL BUREAU OF INVESTIGATION Appellant

V/S

M.N.SHARMA Respondents

Referred Judgements :-

K C SAREEN VS. C B I CHANDIGARH [REFERRED TO]
UNION OF INDIA VS. ATAR SINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. GAJANAN [REFERRED TO]
STATE OF HARYANA VS. HASMAT [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Delhi High Court directing that the conviction of the respondent shall remain stayed during the pendency of Criminal Appeal No.813 of 2005.

(3.) Background facts in a nutshell are as follows:

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CENTRAL BUREAU OF INVESTIGATION Vs. M N SHARMA

Referred Judgements :-

JUDGEMENT

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