REGENT COMPUTRONICS PVT. LTD.

ASHWANI KUMAR BATRA Appellant

V/S

CBI Respondents

Referred Judgements :-

K. NEELAVENI VS. STATE [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PIRTHI CHAND [REFERRED TO]
PRATIBHA VS. RAMESHWARI DEVI [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. K M SHARAN [REFERRED TO]
ASHABAI MACHINDRA ADHAGALE VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHESH CHOUDHARY VS. STATE OF RAJASTHAN [REFERRED TO]
LAL KAMLENDRA PRATAP SINGH VS. STATE OF U P [REFERRED TO]
DEVENDRA VS. STATE OF U P [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. A RAVISHANKAR PRASAD [REFERRED TO]
JUGESH SEHGAL VS. SHAMSHER SINGH GOGI [REFERRED TO]
M N OJHA VS. ALOK KUMAR SRIVASTAV [REFERRED TO]
PARMINDER KAUR VS. STATE OF U P [REFERRED TO]
K NEELAVENI VS. STATE [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The petitioner in this petition has sought for quashing of charge-sheet and consequent proceedings pending before the Special Court of CBI, arising out of FIR No.RC-DAI-2000-A-0043 dated 24.08.2000 under Section 13 (1) (d) read with Section 13 (2) of Prevention of Corruption Act, 1988 and Section 120-B IPC in so far as the petitioner is concerned.

(2.) Order dated 13.07.2010 reveals that the petitioner sought time to amend the petition and same was allowed vide order dated 05.10.2010 accordingly, the petitioner amended the petition. By the aforesaid amendment the petitioner has also challenged the FIR No.RC-DAI-2000-A-0043.

(3.) The history of the instant case is old one. The facts of the case are that in the year 1996 a collaboration agreement was entered into between Smt. and Sh.Sarogi and J.K.Malhan Proprietor J.M.Constructions, that latter would pay 4.25 crores to Sarogis and after the completion of the construction the ownership of the right would vest to the latter.

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ASHWANI KUMAR BATRA Vs. CBI

Referred Judgements :-

JUDGEMENT

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