REGENT COMPUTRONICS PVT. LTD.

P.S.MURTHY Appellant

V/S

STATE REPRESENTED Respondents

Referred Judgements :-

STATE OF MAHARASHTRA AND OTHERS VS. SOM NATH THAPA AND OTHERS [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA AND OTHERS [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
VADIALA PANCHAL VS. DATTATRAYA DULAJI GHADIGAONKER [REFERRED TO]
CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
NARINDRA KUMAR JAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The final report was filed by the Inspector of Police-CBI, Chennai, totally against 15 accused for offences under Sections 120-B r/w 420 IPC and 13(2) r/w 13(1)(d) of the Prevention of the Corruption Act.

(2.) The Accused 1 to 14 filed petitions before the trial Court seeking discharge, but the petitions were dismissed. Aggrieved by the said order, the petitioners have preferred the above criminal revision petitions before this Court.

(3.) It is brought to the notice of this Court now that P.C.Shaw(A.1) and BMN.Rao (A.10) have died.

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P S MURTHY Vs. STATE

Referred Judgements :-

JUDGEMENT

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