REGENT COMPUTRONICS PVT. LTD.

S.Anitha Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

STATE V. RAMALINGAM [REFERRED TO]
BHAGWAN SWARUP LAL BISHAN LAL V V SUBEDAR NARAYAN VITHAL SAYANA SARDAR SARDUL SINGH CAVEESHAR DAMODAR SARUP SETH VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V C SHUKLA [REFERRED TO]
STATE OF DELHI VS. GYAN DEVI [REFERRED TO]
FIROZUDDIN BASHEERUDDIN VS. STATE OF KERALA [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
INDU JAIN VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) These are Revision Petitions at the instance of accused Nos.4 and 3 in C.C.No.19/2016 on the files of Special Judge, (SPE/CBI)-I, Ernakulam, arising out of Crime No.RC 06(A)/14/CBI/SCB/TVM of 2016. The revision petitioners assail dismissal of discharge petition filed by the petitioners before the Special Court.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor in detail. Perused the order impugned and the relevant records to consider the plea raised by both sides.

(3.) In these matters, the prosecution case is that accused Nos.1 to 4 hatched conspiracy and done the overt acts as under:

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S.ANITHA Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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