REGENT COMPUTRONICS PVT. LTD.

Bhanuben Mangabhai Bagda Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SUBRAMANIUM SWAMY VS. MANMOHAN SINGH [REFERRED TO]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
MAHENDRA LAL DAS VS. STATE OF BIHAR [REFERRED TO]
STATE VS. T VENKATESH MURTHY [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
STATE OF M P VS. VIRENDRA KUMAR TRIPATHI [REFERRED TO]
R VENKATAKRISHNAN VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
DINESH KUMAR VS. CHAIRMAN AIRPORT AUTHORITY OF INDIA [REFERRED TO]
DHANPAT VS. STATE [REFERRED TO]
STATE OF BIHAR VS. RAJMANGAL RAM [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. PRAMILA VIRENDRA KUMAR AGARWAL [REFERRED TO]

JUDGEMENT

(1.) Order dtd. 07/05/2019 passed below Exh.41 and Exh.43 in Special 9ACB) Case No.6 of 2015 by the learned 4 th Additional Sessions Judge, Junagadh is sought to be challenged in this revision filed under Sec. 397 read with Sec. 401 of Cr.PC whereby the discharge application preferred by the petitioners - accused came to be dismissed.

(2.) The short facts of the case are that present petitioners - org. accused came to be caught red handed while demanding and accepting the bribe amount of Rs.2,50,000.00 from the org. complainant and to that effect offence came to be registered under Ss. 7, 12, 13(1)d and 13(2) of the Prevention of Corruption Act, 1988 (for short the Act). After registration of the offence, investigation conducted and at the end of the investigation, charge-sheet came to be filed.

(3.) Heard Mr.Ashish Dagli, learned Advocate for the petitioners-accused and learned APP Mr.H K Patel for respondent - State.

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BHANUBEN MANGABHAI BAGDA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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