REGENT COMPUTRONICS PVT. LTD.

CBI Appellant

V/S

R.K. Yadav And Ors. Respondents

Referred Judgements :-

MANIYERI MADHAVAN VS.. SUB -INSPECTOR OF POLICE AND ORS. [REFERRED TO]
ATUL CHANDRA BURAGOHAIN VS. STATE OF ASSAM [REFERRED TO]
T.C. THANGARAJ VS. ENGAMMAL AND OTHERS [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
KASHMERI DEVI VS. DELHI ADMINISTRATION [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE REPRESENTING UNDERTRIAL PRISONERS VS. UNION OF INDIA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. STATE OF RAJASTHAN [REFERRED TO]
SUGANTHI SURESH KUMAR VS. JAGDEESHAN [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]

JUDGEMENT

(1.) The present petitions raise a common issue of law and are being disposed of by this common order. By way of the present writ petitions, the Central Bureau of Investigation (hereinafter referred to as 'the CBI') assails the orders passed by Special Judge, CBI dated 18.02.2013 and 07.05.2014 whereby the CBI was directed to conduct investigation and proceed with the complaint of the respondents herein.

(2.) The facts in brief pertaining to W.P.(CRL.) No. 903/2013 are as follows:-

(3.) The facts in brief pertaining to W.P.(CRL.) No. 1540/2014 are as follows:-

Click here to view full judgment.

CBI Vs. R.K. YADAV AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address