REGENT COMPUTRONICS PVT. LTD.

STATE REPRESENTED BY INSPECTOR OF POLICE Appellant

V/S

RENUKADEVI Respondents

Referred Judgements :-

STATE OF MANIPUR V. SHANTI KUMAR JAIN [REFERRED TO]
RADHIKA DEVI V. STATE [REFERRED TO]
VIRENDRAKUMAR J. HANDA V. DILAWARKHAN ALI KHAN [REFERRED TO]
CHITRA SANKARANARAYANAN V. STATE BY INSPECTOR OF POLICE PONDY [REFERRED TO]
VELUSAMY V. STATE [REFERRED TO]
V C SHUKLA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
BABUBHAI ALIAS TULSIDAS NARSINHDAS PATEL VS. MUKTA SAGAR MANDAL [REFERRED TO]
MURLIDHAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
VASU VS. T UNNIKRISHNAN [REFERRED TO]
SAROJINI AMMA VS. SAROJINI [REFERRED TO]

JUDGEMENT

(1.) Crl. R.C. No. 318/98 and Crl. R. C. No. 334/98 are being disposed of by this common order, as the issues and the parties in both the matters are the same.

(2.) By the order dated 10-2-98, the learned Principal Special Judge, for C.B.I. Cases, Chennai allowed Crl. M.P. Nos. 206 and 207 of 1997 and directed the C.B.I., the petitioner herein to return the documents seized which are mentioned as Item Nos. 45, 46, 47, 53, 77, 79 to 82 and 84 in the search list prepared at the time of seizure imposing some conditions. This order is sought to be challenged before this Court in both these Revisions by the Inspector of Police SPE/CBI/ACB, Chennai.

(3.) The brief facts are as follows :-

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STATE Vs. RENUKADEVI

Referred Judgements :-

JUDGEMENT

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