REGENT COMPUTRONICS PVT. LTD.

Santosh Karnani Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

BHARATBHAI SOMABHAI PATNI VS. STATE OF GUJARAT [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
V C SHUKLA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
SALAUDDIN ABDULSAMAD SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
K L VERMA VS. STATE [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]
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]
RAJESH CHANDULAL SHAH VS. STATE OF GUJARAT [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
SHRIPAL BHATI VS. STATE OF U.P. [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 also filed additional affidavit-in-reply.

(3.) Heard Mr.J. M. Panchal, learned senior advocate for Mr.Shahil Sarwani, learned advocate for the applicant, Mr.Chintan Dave, learned Additional Public Prosecutor for respondent No.1 - State, Mr.R. C. Kodekar, learned Special Public Prosecutor for respondent No.2 - CBI, Mr.N. D. Nanavati, learned senior advocate with Mr.Mrugen Purohit, learned advocate for the original complainant and Mr.Devang Vyas, learned Assistant Solicitor General for the Income Tax Department.

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SANTOSH KARNANI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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