REGENT COMPUTRONICS PVT. LTD.

N. Thejas Kumar Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF ORISSA VS. SAROJ KUMAR SAHOO [REFERRED TO]
C M GIRISH BABU VS. CBI COCHIN [REFERRED TO]
C M SHARMA VS. STATE OF AP [REFERRED TO]
B. JAYARAJ VS. STATE OF A.P. [REFERRED TO]
TEEJA DEVI VS. STATE OF RAJASTHAN [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
SKODA AUTO VOLKSWAGEN INDIA PRIVATE LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
N.VIJAYAKUMAR VS. STATE OF TAMIL NADU [REFERRED TO]
KAPIL AGARWAL VS. SANJAY SHARMA [REFERRED TO]

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No. 1 under Article 226 of the Constitution of India read with Sec. 482 of Cr.P.C. for quashing the FIR registered against him in crime No. 39/21 by the 1st respondent-Anti Corruption Bureau for the offences punishable under Ss. 7(a), 12 of Prevention of Corruption Act (hereinafter referred to as 'PC Act' for short).

(2.) Heard learned counsel for the petitioner and learned Special Counsel for respondent No. 1 and the learned Counsel for respondent No. 2-complainant.

(3.) The case of the prosecution is that on the complaint of respondent No. 2, the ACB-police have registered a case against the petitioner.

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N. THEJAS KUMAR Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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