REGENT COMPUTRONICS PVT. LTD.

Gurbachan Singh Matta Appellant

V/S

Central Baureau Of Investigation Respondents

Referred Judgements :-

ANIL KUMAR BOSE VS. STATE OF BIHAR [REFERRED TO]
STATE (NCT OF DELHI) VS. NAVJOT SANDHU [REFERRED TO]
NEERAJ GUPTA VS. CBI [REFERRED TO]
ASHOO SURENDRANATH TEWARI VS. DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
P S RAJYA VS. STATE OF BIHAR [REFERRED TO]
STATE VS. S BANGARAPPA [REFERRED TO]
L CHANDRAIAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RADHESHYAM KEJRIWAL VS. STATE OF WEST BENGAL [REFERRED TO]
LOKESH KUMAR JAIN VS. STATE OF RAJASTHAN [REFERRED TO]
M/S VIDEOCON INDUSTRIES LTD. & ANR. VS. STATE OF MAHARASHTRA & ORS. [REFERRED TO]
ASHOO SURENDRANATH TEWARI VS. THE DEPUTY SUPERINTENDENT OF POLICE, EOW, CBI AND ORS. [REFERRED TO]
J.SEKAR @ SEKAR REDDY VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) The aforesaid two Petitions shall be considered together as they arise from the same FIR/RC. No. BDI/2012/E/0003.

(2.) The Criminal Revision Petition No. 366/2017 has been filed by the Petitioner/Gurbachan Singh Matta challenging the framing of the Charge under Sec. 120B read with Sec. 420/467/468/471 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") and Sec. 13(2) read with 13(1)(d) Prevention of Corruption Act, 1988 (hereinafter referred to as "PC Act") against the Petitioner vide Order dtd. 25/3/2017.

(3.) The Criminal Miscellaneous Case No. 4964/2017 has been filed by the Petitioner/Gurbachan Singh Matta for quashing of FIR bearing RC. No. BDI/2012/E/0003, registered against him.

Click here to view full judgment.

GURBACHAN SINGH MATTA Vs. CENTRAL BAUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address