REGENT COMPUTRONICS PVT. LTD.

Sunilbhai Chaturbhai Vasava Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

V.K. PURI VS. CBI [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF MAHARASHTRA VS. ISHWAR PIRAJI KALPATRI:ISHWAR PIRAJI KALPATRI [REFERRED TO]
MOHAN BAITHA VS. STATE OF BIHAR [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
SURENDER KAUSHIK VS. STATE OF UTTAR PRADESH [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
P.SREEKUMAR VS. STATE OF KERALA [REFERRED TO]
VRUJESHKUMAR HEMAJI UMAT VS. STATE OF GUJARAT [REFERRED TO]
STATE OF CHATTISGARH \ UCHIT SHARMA VS. AMAN KUMAR SINGH \ STATE OF CHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) RULE. Learned APP Mr. H.K. Patel waives service of notice of Rule on behalf of the respondent No.1 - State of Gujarat. Heard learned Senior Advocate Mr. Y.N. Oza assisted by learned advocate Mr. Pinakin M. Raval for the petitioner and learned APP for the respondent No.1 - State of Gujarat.

(2.) By way of present petition under Articles 14, 21 and 226/227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "CrPC"), the petitioner seeks quashing of the FIR being CR No.03 of 2023 dtd. 7/12/2023 registered with ACB Police Station, District Surendranagar for the offences under Ss. 13(1)(e) and 13(2) of the Prevention of Corruption Act, 1988 as well as under Ss. 13(1)(b) and 13(2) of the Prevention of Corruption (Amendment) Act, 2018 (hereinafter referred to as "PC Act").

(3.) The brief facts as culled out from the petition are as follows:

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SUNILBHAI CHATURBHAI VASAVA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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