REGENT COMPUTRONICS PVT. LTD.

PRAKASH RASIKLAL DHARIWAL Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION, NEW DELHI Respondents

Referred Judgements :-

ADALAT PRASAD V. ROOPLAL JINDAL [REFERRED TO]
STATE THROUGH CBI V. DAWOOD IBRAHIM KASKAR [REFERRED TO]
KISHORI SINGH VS. STATE OF BIHAR [REFERRED TO]
WASHESHAR NATH CHADHA VS. STATE [REFERRED TO]
L RAM NARAIN SINGH VS. A SEN [REFERRED TO]
MOHAMMAD AHMED YASIN MANSURI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) We have heard at length the learned advocates for the parties.

(2.) Rule. By consent the Rule is made returnable forthwith.

(3.) The Petitioner challenges the Warrant issued against his father Rasiklal dhariwal being without jurisdiction as also the Order passed by the Court below in MCOC Special Case No. 1/2005 directing issuance of warrant to be bad in law and without jurisdiction.

Click here to view full judgment.

PRAKASH RASIKLAL DHARIWAL Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address