REGENT COMPUTRONICS PVT. LTD.

N V Thayumanavar Appellant

V/S

STATE Respondents

Referred Judgements :-

SHREEKANTIAH RAMAYYA MUNIPALLI VS. STATE OF BOMBAY [REFERRED TO]
MATAJOG DOBEY NAND RAM AGARWALA VS. H C BHARI:H C BHARI [REFERRED TO]
BAIJNATH G V KALE VS. STATE OF MADHYA PRADESH IN ALL THE APPEALS :STATE OF MADHYA PRADESH IN ALL THE APPEALS [REFERRED TO]
P ARULSWAMI VS. STATE OF MADRAS [REFERRED TO]
HARIHAR PRASAD VS. STATE OF BIHAR [REFERRED TO]
B SAHA VS. M S KOCHAR [REFERRED TO]
BAKHSHISH SINGH BRAR VS. GURMEJ KAUR [REFERRED TO]
JITENDER KUMAR JAIN VS. STATE OF DELHI [REFERRED TO]
R BALAKRISHNA PILLAI VS. STATE OF KERALA [REFERRED TO]
KRISHNAN VS. KRISHNAVENI [REFERRED TO]
VISHAKA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF KERALA VS. V PADMNABHAN NAIR [REFERRED TO]
GAURI SHANKAR PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. M P GUPTA [REFERRED TO]
RAKESH KUMAR MISHRA VS. STATE OF BIHAR [REFERRED TO]
LALU PRASAD ALIAS LALU PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
RAGHUNATH ANANT GOVILKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ANJANI KUMAR VS. STATE OF BIHAR [REFERRED TO]
RAFIQ AHMED ALIAS RAFI VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) The petitioner is facing charge in Special C.C.No.97 of 2014 on the file of the Special Judge, (Special Court for Prevention of Corruption Act), Salem.

(2.) A case was registered in Crime No.3/AC/2007/SL/SPL by the Vigilance and Anti-Corruption Salem Special Cell and after investigation, charge sheet was filed against the accused in that case for offences under section 120(B) IPC r/w 167, 467, 466, 468, 417, 419, 471, 477(A), 409 and 420 IPC and under section 13(2) r/w 13(1)(c)&(d) of the Prevention of Corruption Act, 1988 r/w 109 IPC. In that case, the petitioner is arrayed as A.1.

(3.) The gravaman of the charge against the petitioner is as follows:-

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N V THAYUMANAVAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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