REGENT COMPUTRONICS PVT. LTD.

Sonu Bharti Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
KEDAR NATH YADAV VS. STATE OF U.P. [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
DEPOT MANAGER A P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD YOUSUF MIYA [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. T SRINIVAS [REFERRED TO]
STATE BANK OF INDIA VS. R B SHARMA [REFERRED TO]
MANAGEMENT OF KRISHNAKALI TEA ESTATE VS. AKHIL BHARATIYA CHAH MAZDOOR SANGH [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
RAM NATH SINGH VS. STATE OF U P [REFERRED TO]
CENTRAL INDUSTRIAL SECURITY FORCE & ORS. VS. ABRAR ALI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Pravin Kumar Tiwari, learned counsel for the petitioner and Mr. Pranav Ojha, learned Standing Counsel for the State-respondents.

(2.) This writ petition has been filed interalia for the following reliefs:-

(3.) Brief background of the case as is reflected that the petitioner was posted as Constable at Police Chauki-Mehrauli, P.S.-Lar, District-Deoria. First Information Report was lodged on 13/5/2020 against the petitioner and three others, under Ss. 389 and 120B IPC and Sec. 7 of the Prevention of Corruption Act, 1988 and the same was registered as Case Crime No.101 of 2020 at P.S. Lar, District-Deoria with the allegations that the petitioner along with others were demanding and taking money from truck drivers for passing from that area. Charge sheet in the criminal case has been submitted on 18/1/2021.

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SONU BHARTI Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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