REGENT COMPUTRONICS PVT. LTD.

Abhimanyu Pratap Singh Tyagi Appellant

V/S

C.B.I. Respondents

Referred Judgements :-

BHARAT CHOUDHARY VS. STATE OF BIHAR [REFERRED TO]
SATYAPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
BHARAT CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
RAVINDRA SAXENA VS. STATE OF RAJASTHAN [REFERRED TO]
LAVESH VS. STATE NCT OF DELHI [REFERRED TO]
BHADRESH BIPINBHAI SHETH VS. STATE OF GUJARAT AND ORS. [REFERRED TO]
SATPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUSHILA AGGARWAL & ORS VS. STATE (NCT OF DELHI) & ANR [REFERRED TO]

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard Sri G.S. Chaturvedi, learned Senior Advocate assisted by Sri Ronak Chaturvedi, learned counsel for the applicants and Sri Gyan Prakash, learned Senior Advocate assisted by Sri Sanjay Kumar Yadav learned counsel for the CBI.

(3.) This anticipatory bail application (under section 438 Cr.P.C.) has been moved seeking bail in RC No. 219 of 2018 E0005, under section 420 , 467 , 468 , 471 , 120-B IPC Police Station CBI EO-I, New Delhi, District Ghaziabad, during the pendency of investigation.

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ABHIMANYU PRATAP SINGH TYAGI Vs. C.B.I.

Referred Judgements :-

JUDGEMENT

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