REGENT COMPUTRONICS PVT. LTD.

BIJWASAN AGRO Appellant

V/S

CBI Respondents

Referred Judgements :-

TRILOK SINGH V. SATYA DEO TRIPATHI [REFERRED TO]
KAILASH VERMA V. PUNJAB STATE CIVIL SUPPLIES CORPORATION [REFERRED TO]
SHARSDA PRASAD SINHA VS. STATE OF BIHAR [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. PURSHOTAM DASS JHUNJUNWALA [REFERRED TO]
DHANALAKSHMI VS. R PRASANNA KUMAR [REFERRED TO]
GANESH NARAYAN HEGDE VS. S BANGARAPPA [REFERRED TO]
KRISHNAN VS. KRISHNAVENI [REFERRED TO]
RAJATHI VS. C GANESAN [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
S W PALANIKAR VS. STATE OF BIHAR [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
ALL CARGO MOVERS INDIA PVT LTD VS. DHANESH BADARMAL JAIN [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]
ANIL MAHAJAN VS. BHOR INDUSTRIES LTD [REFERRED TO]

JUDGEMENT

(1.) VIDE the instant petition, petitioner has assailed the order on charge and framing of charge dated 23.07.2010 passed by ld. Additional Chief Metropolitan Magistrate-3 Delhi as under:-

(2.) BEING aggrieved, petitioner challenged the aforesaid orders vide Crl. Rev. P. No. 41/2010 before Ld. Addl. Sessions Judge (West), Delhi. Ld. Addl. Sessions Judge while dismissing the case recorded its observation as under:-

(3.) LEARNED counsel has drawn the attention of the court on the Memorandum of Understanding for the additional margin to be allowed on the purchase of NFL Urea during 1994-95 by Bijwasan Agro Pvt. Ltd. whereby the additional terms of sale has been described and the said MOU was signed by the Director of the petitioners company and the Director of the National Fertilizer Ltd.

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BIJWASAN AGRO Vs. CBI

Referred Judgements :-

JUDGEMENT

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