REGENT COMPUTRONICS PVT. LTD.

G.Easwaran Appellant

V/S

STATE Respondents

Referred Judgements :-

KURDA RAM V. STATE OF RAJASTHAN [REFERRED TO]
RAJU TIMIRHARAN V. STATE OF PUNJAB [REFERRED TO]
STATE OF GUJARAT V. M.M. DAMOR [REFERRED TO]
DHANALAKSHMI VS. R PRASANNA KUMAR [REFERRED TO]
VINEETNARAIN VS. UNION OF INDIA [REFERRED TO]
TAPOSHI CHAKERVARTI VS. STATE [REFERRED TO]
STATE OF KARNATAKA VS. T R KRISHNAMURTHY PSI BIDADI [REFERRED TO]
VISHWANATH MAHADEV KARKHANIS VS. STATE OF MAHARASHTRA [REFERRED TO]
A S KANNAN VS. STATE BY THE INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) Invoking the provisions of section 482 of the Code of Criminal Procedure, this petition is filed by the petitioner to quash the Criminal Proceedings pending against him in the criminal case in C.C. No.30 of 2013 on the file of the learned Special Judge (Prevention of Corruption Act), Chennai.

(2.) Heard Mr.Nirmal Kumar, learned Counsel assisted by Mr.M.C.Govindan, learned Counsel who is on record for the petitioner and Mr.E.Raja, learned Additional Public Prosecutor (V & AC) appearing for the State.

(3.) The petitioner has been facing the charges under section 13 (2) read with 13 (1) (e) of Prevention of Corruption Act 1988 in the criminal case in C.C. No.30 of 201

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G.EASWARAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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