REGENT COMPUTRONICS PVT. LTD.

CANARA BANK Appellant

V/S

Cbi, Acb, Bengaluru Respondents

Referred Judgements :-

STATE OF MP VS. SHEETLA SAHAI AND ORS. [REFERRED TO]
M.K. AYYAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]
TULASIRAM AND ORS. VS. THE STATE OF KARNATAKA AND ORS. [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Heard Sri.Suresh S. Gundi, Advocate for the petitioner, Sri.Neelendra D. Gunde, Advocate for respondent No.1 and Sri.Mruthunjaya T. Bangi, advocate for respondent No.2 and Kumari.Sonu Suhel, Advocate for respondents No.3 and 4.

(2.) Revision petition is by the defacto-complainant viz., Canara Bank, Circle office, Mangalore.

(3.) Facts in the nutshell for disposal of the present revision petition are as under:

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CANARA BANK Vs. CBI, ACB, BENGALURU

Referred Judgements :-

JUDGEMENT

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