REGENT COMPUTRONICS PVT. LTD.

Sandeep Mehta Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

RAVINDRA SAXENA V. STATE OF RAJASTHAN [REFERRED TO]
CHIDAMBARAM P. V. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
DIRECTORATE OF ENFORCEMENT ASHOK KUMAR JAIN VS. ASHOK KUMAR JAIN:DIRECTORATE OF ENFORCEMENT [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
CITIZENS INTEREST AGENCY VS. LAKESHORE HOSPITAL AND RESEARCH CENTRE PVT LTD [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Application for anticipatory bail under Section 438 of Cr.P.C.

(2.) The petitioner is the 1st accused in Crime No.1108/2019 of Panangad Police Station, which was re-registered as Crime No.471/CB/CU-II/EKM/R/2019 of Crime Branch, Central Unit-II, Ernakulam, for having allegedly committed the offences punishable under Sections 406 , 420 and 120B of I.P.C. and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act.

(3.) The prosecution case in brief is thus:

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SANDEEP MEHTA Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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