REGENT COMPUTRONICS PVT. LTD.

V K AGNIHOTRI Appellant

V/S

SPECIAL CBI Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. S B JOHARI [REFERRED TO]
STATE OF DELHI VS. GYAN DEVI [REFERRED TO]
BALAKRISHNAN RAVI MENON VS. UNION OF INDIA [REFERRED TO]
LALU PRASAD ALIAS LALU PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
SANGHI BROTHERS PVT LTD VS. SANJAY CHOUDHARY [REFERRED TO]

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 27. 12. 2007 passed by the learned principal Special Judge for CBI Cases, Chennai in C. M. P. No. 27 of 2004 in c. C. No. 50 of 2004, this criminal revision petition is focussed.

(2.) COMPENDIOUSLY and concisely, the relevant facts, which are absolutely necessary and germane for the disposal of this Criminal Revision petition would run thus:

(3.) HEARD both sides.

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V K AGNIHOTRI Vs. SPECIAL CBI

Referred Judgements :-

JUDGEMENT

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