REGENT COMPUTRONICS PVT. LTD.

L.C. Nagaraja Appellant

V/S

STATE Respondents

Referred Judgements :-

MANOJ KUMAR VS. STATE OF UTTARAKHAND [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
RAVINDRA SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
SURENDER KAUSHIK VS. STATE OF UTTAR PRADESH [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ESSAR TELEHOLDINGS LTD. VS. REGISTRAR GENERAL [REFERRED TO]
CHIRAG M. PATHAK & ORS. VS. DOLLYBEN KANTILAL & ORS. [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed by the petitioner - accused No.2 under Section 482 of Cr.P.C. praying this Court to quash the F.I.R. in R.C. No.19(A)/2019 for the offences punishable under Sections 7, 7A, 8 and 12 of the amended Prevention of Corruption Act, 2018 (hereinafter referred to as 'P.C. Act' for short).

(2.) I have heard the learned Senior counsel Sri.C.H.Jadhav for Smt. Rashmi Jadhav, advocate for the petitioner and Sri.Prasanna Kumar P., advocate for respondent No.1 - CBI.

(3.) Though this case was listed for admission, with the consent of the learned counsels appearing for the parties, the same has been taken up for final disposal.

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L.C. NAGARAJA Vs. STATE

Referred Judgements :-

JUDGEMENT

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