REGENT COMPUTRONICS PVT. LTD.

A C MUTHIAH Appellant

V/S

RESERVE BANK OF INDIA Respondents

Referred Judgements :-

DEPUTY CHIEF CONTROLLER OF IMPORTS AND EXPORTS VS. ROSHANLAL AGARWAL AND OTHERS [REFERRED]
M/S GHCL EMPLOYEES STOCK OPTION TRUST V. M/S INDIA INFOLINE LIMITED [REFERRED]
MEHMOOD UL REHMAN V. KHAZIR MOHAMMAD TUNDA & OTHERS [REFERRED]
KANTI BHADRA SHAH VS. STATE OF WEST BENGAL [REFERRED]
U P POLLUTION CONTROL BOARD VS. MOHAN MEAKINS LIMITED [REFERRED]
S K SINHA VS. VIDEOCON INTERNATIONAL LTD [REFERRED]
K K AHUJA VS. V K VORA [REFERRED]
NUPUR TALWAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED]
SARAH MATHEW VS. INSTITUTE OF CARDIO VASCULAR DISEASES BY ITS DIRECTOR K.M.CHERIAN [REFERRED]
GUNMALA SALES PRIVATE LTD. VS. ANU MEHTA [REFERRED]

JUDGEMENT

(1.) These petitions have been filed to to call for the records and quash all further proceedings in E.O.C.C.Nos.39 to 42 of 2014 pending on the file of Additional Chief Metropolitan Magistrate/Economic Offences Court-II, Egmore, Chennai.

(2.) Heard Mr.V.Gopinath, learned Senior Counsel for Mr.M.Nirmal Kumar, learned counsel on record for the petitioner and Mr.T.Poornam, learned counsel for the respondent.

(3.) The Reserve Bank of India [hereinafter referred to as the "RBI"] has launched four prosecutions in E.O.C.C.Nos.39 to 42 of 2014 before the Additional Chief Metropolitan Magistrate, E.O.W.-II, Chennai, against four accused for offences u/s 58B(1) and 58(B) of the RBI Act, 1934, challenging which Dr.A.C.Muthiah [A3], has filed the above four quash applications.

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A C MUTHIAH Vs. RESERVE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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