REGENT COMPUTRONICS PVT. LTD.

VIKAS MOHAN SINGHAL Appellant

V/S

DIRECTORATE OF REVENUE INTELLIGENCE Respondents

Referred Judgements :-

G.L. DIDWANIA V. INCOME TAX OFFICER [REFERRED TO]
STATE OF M.P. V. S.B. JOHARI AND ORS. [REFERRED TO]
ASSISTANT COLLECTOR OF C.E. V. DUNCAN AGRO INDUSTRIES LTD.,AIR,2000 SC [REFERRED TO]
SHRI SUNIL GHOSH V. CC(PREV.) WEST BENGAL,CALCUTTA [REFERRED TO]
PUNIT KUMAR SAKHUJA AND ANR. V. CC NEW DELHI [REFERRED TO]
RAM KUMAR LAHARIA V. STATE OF MADHYA PRADESH AND ANR. [REFERRED TO]
REHMATULLAH V. N.C.B. [REFERRED TO]
SUNIL GULATI V. R.K. VOHRA [REFERRED TO]
MUNNA DEVI V. STATE OF RAJASTHAN AND ANR. [REFERRED TO]
OM WATI V. STATE [REFERRED TO]
HEM RAJ DEVILAL VS. STATE OF AJMER [REFERRED TO]
NARESH J SUKHAWANI VS. UNION OF INDIA [REFERRED TO]
SATYA NARAIN PAREEK VS. STATE OF RAJASTHAN [REFERRED TO]
K I PAVUNNY VS. ASSISTANT COLLECTOR HQ CENTRAL EXCISE COLLECTORATE COCHIN [REFERRED TO]
STANDERED CHARTERED BANK VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
PARAMJIT SINGH VS. COMMISSIONER OF CUSTOMS [REFERRED TO]
SURKHI LAL VS. UNION OF INDIA [REFERRED TO]
D K RASTOGI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr. P. C. by the petitioner for quashing the order dated 23. 10. 2003 passed by the ACMM new Delhi dismissing the application filed by the petitioner under Section 245 (2) Cr. P. C. for discharge in a criminal complaint case, where he was arrayed as accused No. 2 along with one Tankeshwar Singh Nimbekar. The aforesaid criminal complaint is filed by the respondent/dri on the following allegations:

(2.) STATEMENT of the present petitioner was also recorded by the Custom authorities under Section 108 of the Customs Act, when he is alleged to have stated:

(3.) ON the basis of the aforesaid statement, the respondents filed a complaint against accused No. 1 Tankeshwar Singh as well as against the present petitioner by arraying him as accused No. 2. Accused No. 1 is ex parte while the present petitioner is facing trial in this case.

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VIKAS MOHAN SINGHAL Vs. DIRECTORATE OF REVENUE INTELLIGENCE

Referred Judgements :-

JUDGEMENT

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