REGENT COMPUTRONICS PVT. LTD.

Sri. C. Mruthyunjayaswamy Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. BHAGWANT KISHORE JOSHI [REFERRED TO]
P SIRAJUDDIN VS. STATE OF MADRAS [REFERRED TO]
BHAGWAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF MAHARASHTRA VS. NATWARLAL DAMODARDAS SONI [REFERRED TO]
PARTAP SINGH VS. DIRECTOR OF ENFORCEMENT FOREIGN EXCHANGE REGULATION ACT [REFERRED TO]
MEGHA SINGH VS. STATE OF HARYANA [REFERRED TO]
SUPERINTENDENT OF POLICE C B I VS. TAPAN KR SINGH [REFERRED TO]
STATE REP VS. V JAYAPAUL [REFERRED TO]
S JEEVANANTHAM VS. STATE [REFERRED TO]
RAVINDRAN ALIAS JOHN VS. SUPERINTENDENT OF CUSTOMS [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
VINOD KUMAR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) These petitions are heard and disposed of together as the issue arising for consideration is identical.

(2.) The learned Senior Advocate Shri V. Lakshminarayan, appearing for the counsel for the petitioners would contend that a preliminary investigation report submitted by the inspector holding that the accused was possessed of disproportionate assets, without filing a FIR, would vitiate the investigation. The consequent filing of a charge report would also be invalid. It is contended that under the Code of Criminal Procedure, 1973 (Hereinafter referred to as the 'CrPC' for brevity), there is no provision provided for the holding of a preliminary enquiry. It is permitted only after receipt of a FIR.

(3.) The counsel for the respondent hence seeks dismissal of the petitions.

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SRI. C. MRUTHYUNJAYASWAMY Vs. STATE

Referred Judgements :-

JUDGEMENT

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