REGENT COMPUTRONICS PVT. LTD.

S.KASIMAYAN Appellant

V/S

INSPECTOR OF POLICE, CBI-ACB Respondents

Referred Judgements :-

RACHAPUDI SUBBA RAO VS. ADVOCATE GENERAL ANDHRA PRADESH [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
K VEERASWAMI VS. UNION OF INDIA [REFERRED TO]
DELHI JUDICIAL SERVICE ASSOCIATION TIS HAZARI COURT VS. STATE OF GUJARAT [REFERRED TO]
VINEETNARAIN VS. UNION OF INDIA [REFERRED TO]
UTTAR PRADESH JUDICIAL OFFICERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) ANIMADVERTING upon the method and manner in which the F.I.R in R.C.No.15 of 2009 has been registered by C.B.I, this petition is focussed to get it quashed.

(2.) HEARD both sides.

(3.) DURING arguments, it transpired that the main thrust of the contention to get quashed the F.I.R is based on the ground that the petitioner/A.1's act is a judicial act enjoying statutory protection.

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S KASIMAYAN RECOVERY OFFICER DEBTS RECOVERY TRIBUNAL Vs. INSPECTOR OF POLICE CBI ACB SHATRI BHAVAN CHENNAI

Referred Judgements :-

JUDGEMENT

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