REGENT COMPUTRONICS PVT. LTD.

R.THIRUGNANASAMBANTHAM Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION REPRESENTED BY SUPERINTENDENT OF POLICE, CHENNAI Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
UNION OF INDIA VS. W N CHADHA [REFERRED TO]
P S RAJYA VS. STATE OF BIHAR [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]

JUDGEMENT

(1.) THE petitioner, who is a practising Advocate of 34 years standing, has come up with the present writ petition, seeking to set aside the proceedings initiated against him before the Special Court for CBI cases, Madurai in C. C. No. 13 of 2004, in which he is cited as Accused-3.

(2.) HEARD Mr. T. R. Rajagopalan, learned Senior Counsel for the petitioner and Mr. Jacob Daniel, learned Special Public Prosecutor for the respondents.

(3.) THE brief history of the case, about which there is no controversy, are as follows:-

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R THIRUGNANASAMBANTHAM Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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