REGENT COMPUTRONICS PVT. LTD.

P Chidambaram Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHEETLA SAHAI [REFERRED TO]
MANUBHAI RATILAL PATEL TR. USHABEN VS. STATE OF GUJARAT [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
GAUTAM KUNDU VS. MANOJ KUMAR [REFERRED TO]
KRISHAN CHANDER VS. STATE OF DELHI [REFERRED TO]
STATE OF BIHAR & ANOTHER VS. AMIT KUMAR @ BACHA RAI [REFERRED TO]
RAJIV KUMAR VS. STATE OF U.P. AND ANR. [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) Vide the present bail petition, the Petitioner/accused herein Sh. P. Chidambaram seeks bail in relation to the captioned case titled "CBI v. INX Media Pvt. Ltd. & Ors." arising out of the First Information Report dated 15.05.2017 bearing No.RC2202017-E-0011, subject to such conditions or directions, as deemed fit by this Court.

(2.) The allegations against the Petitioner is that contrary to the approval of FIPB, INX Media deliberately and in violation of the conditions of the approval:

(3.) Accordingly, from February to April, 2018, three complaints were received by the Petitioner against INX Media/ INX News, all of which were marked to the then Revenue Secretary who in turn marked the said complaints to various authorities for enquiry.

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P CHIDAMBARAM Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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