REGENT COMPUTRONICS PVT. LTD.

Mahant Prasad Ram Tripathi Appellant

V/S

STATE Respondents

Referred Judgements :-

BACHHITTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
SURESH KUMAR BHIKHAM VS PRADEEP AJAY BHUSHAN JAIN [REFERRED TO]
S A VENKATARAMAN V D JHINGAN VS. STATE:STATE OF UTTAR PRADESH [REFERRED TO]
R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SAILENDRANATH BOSE VS. STATE OF BIHAR [REFERRED TO]
C R BANSI VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
K S DHARMADATAN VS. CENTRAL GOVERNMENT [REFERRED TO]
R S NAYAK PADMAKAR BALKRISHNA SAMANT VS. A R ANTULAY:ABDUL REHMAN ANTULAY [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. NISHANT SAREEN [REFERRED TO]
DINESH KUMAR VS. CHAIRMAN AIRPORT AUTHORITY OF INDIA [REFERRED TO]
VIVEK BATRA VS. U.O.I [REFERRED TO]
JASBIR SINGH CHHABRA VS. STATE OF PUNJAB [REFERRED TO]
DASIN BAI @ SHANTI BAI VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) Present petition under Sec. 482 Cr.P.C. has been filed for quashing of the prosecution of the petitioner in Criminal Case No.117 of 2015, State through C.B.I. versus Shashi Mohan and Anr under Sec. 120-B IPC, and Ss. 7, 13(2) read with 13 (1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as "PC Act") pending before Special Judge, C.B.I., Court No.4, Lucknow.

(2.) The petitioner had approached this Court earlier in a petition filed under Sec. 482 Cr.P.C. being petition No.116 of 2018 with the following prayers:-

(3.) The said petition was disposed of by this Court vide order dtd. 12/1/2018 which reads as under:-

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MAHANT PRASAD RAM TRIPATHI Vs. STATE

Referred Judgements :-

JUDGEMENT

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