REGENT COMPUTRONICS PVT. LTD.

Rana Kapoor Appellant

V/S

Centra Bureau Of Investigation Respondents

Referred Judgements :-

ANIRUDHSINHJI JADEJA AND ORS. VS. STATE OF GUJRAT [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. ASHOK KUMAR AGGARWAL [REFERRED TO]
K P VARGHESE VS. INCOME TAX OFFICER ERNAKULAM [REFERRED TO]
STATE OF GOA VS. BABU THOMAS [REFERRED TO]
STATE OF KARNATAKA VS. AMEER JAN [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
PROF. N.K. GANGULY VS. CBI NEW DELHI [REFERRED TO]
ASHOK KUMAR AGGARWAL VS. CBI & ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioner has invoked Article 227 of Constitution of India and Sec. 482 of Code of Criminal Procedure and sought following reliefs.

(2.) The First Information Report (for short 'FIR') was registered by Respondent No.1/CBI on 12/3/2020 vide R.C. BA1/2020/A0004 for offence under Ss. 120-B r/w 420 of Indian Penal Code (for short 'IPC') and Sec. 7, 11 and 12 of Prevention of Corruption Act, 1988 (for Short ' P. C. Act') against Shri. Rana Kapoor (Petitioner) then MD and CEO of Yes Bank Ltd., Shri. Gautam Thapar, Smt. Bindu Rana Kapoor and others.

(3.) The brief allegations in the FIR are as follows:

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RANA KAPOOR Vs. CENTRA BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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