REGENT COMPUTRONICS PVT. LTD.

HAWA SINGH Appellant

V/S

CBI Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. AMEER JAN [REFERRED TO]
STATE OF H.P. VS. NISHANT SAREEN [REFERRED TO]
JASWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
INDU BHUSAN CHATTERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
SANTOSH DE VS. ARCHNA GUHA [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
STATE OF MADHYA PRADESH VS. JIYALAL [REFERRED TO]
GURBACHAN SINGH VS. STATE [REFERRED TO]
JAGDISH CHANDRA MAKHIJA VS. STATE CBI [REFERRED TO]
T A RAMABABU VS. STATE OF KARANATAKA [REFERRED TO]
STATE OF PUNJAB VS. BHIM SAIN [REFERRED TO]

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 CrPC read with Section 27 of the PC Act, 1988 seeking discharge in CC No. 09/2006 (RC No.DAI-2004-A-0046/DLI).

(2.) The petitioner challenged the validity of sanction Ex.PW4/A and filed an application before learned Special Judge seeking discharge on the ground of invalidity of the sanction. The said application was dismissed vide order dated 29.11.2011 which is impugned before this Court.

(3.) Vide impugned order, learned Special Judge held that the sanction order did not suffer from any infirmity or nonapplication of mind by the authority to grant sanction for prosecution. Sanction was held to be valid and application of the accused was dismissed.

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HAWA SINGH Vs. CBI

Referred Judgements :-

JUDGEMENT

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