REGENT COMPUTRONICS PVT. LTD.

R. ANBALAGAN Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF BIHAR VS. RAM NARESH PANDEY:RAM NARESH PANDEY [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
R SARALA VS. T S VELU [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
MINU KUMARI VS. STATE OF BIHAR [REFERRED TO]
ONKAR NATH MISHRA VS. STATE NCT OF DELHI [REFERRED TO]
RUKMINI NARVEKAR VS. VIJAYA SATARDEKAR [REFERRED TO]

JUDGEMENT

(1.) In the affidavits filed by the petitioner/Accused-22, in both the petitions, it is stated as follows:-

(2.) In the counter filed by the respondent, it is stated as follows -

(3.) After hearing both sides, the learned XII Additional Special Judge for CBI Cases, Chennai has dismissed both the petitions by observing that prima facie case is made out to say "no" to discharge the petitioner from the charges. Hence, these revisions have been filed by the petitioner.

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R. ANBALAGAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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