REGENT COMPUTRONICS PVT. LTD.

ABDUL SATHAR Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. O P SHARMA [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
STATE OF KERALA VS. O C KUTTAN :STATE OF KERALA [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
STATE OF TELANGANA VS. MANAGIPET @ MANGIPET SARVESHWAR REDDY [REFERRED TO]
CHARANSINGH VS. STATE OF MAHARASHTRA [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
VENUGOPAL VS. STATE OF KERALA [REFERRED TO]
SHANKARA BHAT VS. STATE OF KERALA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. THOMMANDRU HANNAH VIJAYALAKSHMI [REFERRED TO]
MAHENDRA K. C. VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The petitioner was the Sub Inspector of Police, Kaduthuruthy Police Station. He is seeking to quash the FIR registered as VC No.7/2021/KTM by the Vigilance and Anti-Corruption Bureau (VACB), Kottayam Unit alleging offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 (for short 'the Act').

(2.) Facts:

(3.) Heard Sri. Anish Jose Antony, the learned counsel appearing for the petitioner, Smt. Rekha.S, the learned Senior Public Prosecutor appearing for respondent No.1 and Sri.A Rajesh, the learned Special Government Pleader (Vigilance) appearing for respondent Nos.2 and 3.

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ABDUL SATHAR Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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