REGENT COMPUTRONICS PVT. LTD.

Malav Ajitbhai Mehta Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SADASHIV MAHADEO YAVALUJE AND GAJANAN SHRIPATRAO SALOKHE VS. STATE OF MAHARASHTRA [REFERRED TO]
SALAUDDIN ABDULSAMAD SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
K L VERMA VS. STATE [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V C SHUKLA [REFERRED TO]
NIRMAL JEET KAUR VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUNITA DEVI VS. STATE OF BIHAR [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
NARESH KUMAR YADAV VS. RAVINDRA KUMAR [REFERRED TO]
HDFC BANK LTD VS. J J MANNAN ALIAS J M JOHN PAUL [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAKASH KADAM VS. RAMPRASAD VISHWANATH GUPTA [REFERRED TO]

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. RC0292022A0011 of 2022 before CBI/ACB/Gandhinagar Police Station, District: Gandhinagar for the offences under Sec. 7 etc of the Prevention of Corruption Act .

(2.) An affidavit-in-reply is filed on behalf of the respondent - CBI and affidavit-in-rejoinder is also filed on behalf of the applicant.

(3.) Heard Mr.R. S. Sanjanwala, learned senior advocate for Mr.Bhadrish Raju, learned advocate for the applicant, Ms.Chetana Shah, learned Additional Public Prosecutor for respondent No.1 - State, Mr.R. C. Kodekar, learned Special Public Prosecutor for respondent No.2 and Mr.Devang Vyas, learned Assistant Solicitor General for the Income Tax Department.

Click here to view full judgment.

MALAV AJITBHAI MEHTA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address