REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

P. SIRAJUDDIN VS. STATE OF MADRAS [REFERRED TO]
SHASHIKANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ABDUL WAHAB ANSARI VS. STATE OF BIHAR [REFERRED TO]
SHREEKANTIAH RAMAYYA MUNIPALLI VS. STATE OF BOMBAY [REFERRED TO]
MATAJOG DOBEY NAND RAM AGARWALA VS. H C BHARI:H C BHARI [REFERRED TO]
STATE OF MADHYA PRADESH VS. MUBARAK ALI [REFERRED TO]
VINEETNARAIN VS. UNION OF INDIA [REFERRED TO]
SECRETARY MINOR IRRIGATION AND RURAL ENGG SERVICES UP VS. SAHNGOO RAM ARYA [REFERRED TO]
PRAKASH SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
MAYAWATI VS. UNION OF INDIA [REFERRED TO]
SUBRAMANIAN SWAMY VS. DIRECTOR, CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned counsels for the parties, heard finally.

(2.) The State of Maharashtra has presented this petition under Article 226 of the Constitution of India and section 482 of the Code of Criminal Procedure, 1973 to quash and set aside the 4th and 5th unnumbered paragraphs of the FIR RC 2232021A0003, bearing Book No. 1379, Serial No. 001 of 2021 dated 21st April 2021, registered at AC-V, CBI, New Delhi, for the offences punishable U/sec. 120-B of Indian Penal Code, 1860 ('the Penal Code') and section 7 of the Prevention of Corruption Act, 1988 as amended by the Prevention of Corruption (Amendment) Act, 2018 by CBI- respondent.

(3.) The State claims to be constrained to invoke the writ and inherent jurisdiction of this Court in the backdrop of the following facts :

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STATE OF MAHARASHTRA Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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