REGENT COMPUTRONICS PVT. LTD.

ASHOK KUMAR AGARWALA Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
STATE OF MAHARASHTRA AND ORS. VS. BRIJLAL SADASUKH MODANI [REFERRED TO]
NITYA DHARMANANDA @ K. LENIN & ANR. VS. SRI GOPAL SHEELUM REDDY ALSO KNOWN AS NITHYA BHAKTANANDA AND ANR. [REFERRED TO]
NITYA DHARMANANDA @ K. LENIN & ANR. VS. SRI GOPAL SHEELUM REDDY ALSO KNOWN AS NITHYA BHAKTANANDA AND ANR. [REFERRED TO]

JUDGEMENT

(1.) Crl. M.A. 16549-50/2021 (Exemptions)

(2.) Applications are disposed of.

(3.) Present petition has been filed under section 482 Cr.P.C. seeking setting aside of the order dated 11.11.2020 passed by learned Special Judge (PC Act), CBI-07, Rouse Avenue Courts, New Delhi in IA No.7/2020 in CC No.122/2019.

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ASHOK KUMAR AGARWALA Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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