REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

Gopal Ambadas Gawali Respondents

Referred Judgements :-

JASWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
S HARNAM SINGH VS. STATE DELHI ADMN [REFERRED TO]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
STATE OF KARNATAKA VS. AMEER JAN [REFERRED TO]
STATE OF MAHARASHTRA VS. DNYANESHWAR LAXMAN RAO WANKHEDE [REFERRED TO]
RAM SWAROOP RATHORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MAHARASHTRA THROUGH C.B.I. VS. MAHESH G. JAIN [REFERRED TO]
STATE OF PUNJAB VS. MADAN MOHAN LAL VERMA [REFERRED TO]
BALBHADRA PARASHAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
V. SEJAPPA VS. THE STATE BY POLICE INSPECTOR LOKAYUKTA, CHITRADURGA [REFERRED TO]
THE STATE OF GUJARAT VS. NAVINBHAI CHANDRAKANT JOSHI ETC. [REFERRED TO]

JUDGEMENT

(1.) This is an appeal filed by the State of Maharashtra impugning an order and judgment dated 20.7.2000 passed by the Special Judge, Solapur acquitting respondent of charges under Section 7 (Offence relating to public servant being bribed), read with section 13(1)(d) and 13(2) (Criminal misconduct by a public servant) of the Prevention of Corruption Act, 1988.

(2.) On 6.1.2020 when the matter was called out, as respondent (hereinafter referred to as accused) was unrepresented, this court appointed Mr.Jehangir Jejeebhoy as an Amicus Curiae. Of course, subsequently Mr.Subodh Pathak appeared for accused. Before I proceed with the case, I must express my appreciation for the distinguished assistance rendered by Mr.Jejeebhoy, learned amicus curiae.

(3.) Heard the counsel and also perused the record and proceedings, the evidence as well as the impugned judgment.

Click here to view full judgment.

STATE OF MAHARASHTRA Vs. GOPAL AMBADAS GAWALI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address