REGENT COMPUTRONICS PVT. LTD.

VIKRAMAN Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CENTRAL BUREAU OF INVESTIGATION V. ASHOK KUMAR AGGARWAL [REFERRED TO]
J K STEEL LIMITED VS. UNION OF INDIA [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
SUBRAMANIAM SHANMUGHAM VS. M L RAJENDRAN [REFERRED TO]
S GOPAL REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PRAKASH NATH KHANNA VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
GOVERNMENT OF A P VS. ROAD ROLLERS OWNERS WELFARE ASSOCIATION [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
RAGHUNATH RAI BAREJA VS. PUNJAB NATIONAL BANK [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
DINESH KUMAR VS. CHAIRMAN AIRPORT AUTHORITY OF INDIA [REFERRED TO]
ASHRAFKHAN @ BABU MUNNEKHAN PATHAN VS. STATE OF GUJARAT [REFERRED TO]
STATE OF BIHAR VS. RAJMANGAL RAM [REFERRED TO]

JUDGEMENT

(1.) (1) What is meant by the term "as the case may be" incorporated in Section 45(1) (ii) of the Unlawful Activities(Prevention) Act, 1967?

(2.) W.P.(C) No.25403/2017 (hereinafter referred to as the 'first writ petition') is filed by A1 to A19 in S.C.No.343/2017 of the Court of Special Judge (SPE/CBI) - III, Ernakulam. W.P.(C) No.31229/2017(hereinafter referred to as the 'second writ petition') is filed by A20 to A25 in the aforesaid sessions case.

(3.) Originally, Crime No.780/14 of the Kathirur Police Station was registered consequent to the incident involved. After the investigation for quite some time, the State Government thought it fit to request the CBI to take up the investigation of this case. The request was forwarded. The CBI accepted the request and consequently, the consent of the State Government under Section 6 of the Delhi Special Police Establishment Act was given to the CBI to conduct an investigation and to file the final report in the matter.

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VIKRAMAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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