REGENT COMPUTRONICS PVT. LTD.

Kalavati Hasmukhrai Mehta Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

LENNART SCHUSSLER V. THE DIRECTOR OF ENFORCEMENT,NEW DELHI [REFERRED TO]
RE: MRS. B GERVASE [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION ARVIND SINGH MEWAR VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED TO]
P NALLAMMAL VS. STATE REP [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
RUKMINI NARVEKAR VS. VIJAYA SATARDEKAR [REFERRED TO]
P NALLAMMAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Since the issues involved in both the captioned applications are the same and the challenge is also to the selfsame criminal proceedings, those were heard analogously and are being disposed of by this common judgment and order.

(2.) By these two applications under Section 482 of the Code of Criminal Procedure, 1973, the applicants -original accused persons have prayed for the following reliefs : -

(3.) It appears from the materials on record that the C.B.I. received an information that one Shri Hitesh H. Mehta, serving as a Inspector of Central Excise and Customs, Vapi Commissionerate, District: Valsad had amassed assets disproportionate to his known source of income. Shri Mehta is alleged to have amassed assets disproportionate to his known source of income during the period between 1st January 2002 and 21st August 2008. During the search conducted by the C.B.I., in connection with the investigation of one another case bearing No.RC EOW?1?2008?E?001 at New Delhi, many incriminating documents with regard to the investment in assets both movable and immovable by Shri Mehta were recovered.

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KALAVATI HASMUKHRAI MEHTA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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