REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

HARSINGH BADHUSINGH SABLE Respondents

Referred Judgements :-

KRISHNAN AND AGNIHOTRI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. WASUDEO RAMGHANDRA KAIDALWAR [REFERRED TO]
STATE OF MAHARASHTRA VS. POLLONJI DARABSHAW DARUWALLA [REFERRED TO]
M KRISHNA REDDY VS. STATE DEPUTY SUPERINTENDENT OF POLICE HYDERABAD [REFERRED TO]
P SATYANARAYAN MURTY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
D S P CHENNAI VS. K INBASAGARAN [REFERRED TO]
UMRAO VS. STATE OF HARYANA [REFERRED TO]
BUDH SINGH VS. STATE OF UP [REFERRED TO]
V N RATHEESH VS. STATE OF KERALA [REFERRED TO]
PURSHOTTAM GOPAL NANAVARE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Consequent upon discreet enquiry conducted by Shri. R. N. Wagh, Deputy commissioner of Police/superintendent of police, Anti-corruption Bureau, Nagpur, the first Information Report was lodged against the accused. Investigation was conducted and a charge-sheet was filed.

(2.) According to prosecution, on account of all types of receipts, earnings of the family, expenditure, and investment done by the accused, the family of accused was found in possession of disproportionate assets worth rs. 1,26,250-00, and accordingly charge under section 13 (l) (e) read with Section 13 (2) of the prevention of Corruption Act was framed against the accused.

(3.) The evidence of these forty-two witnesses is broadly classified as follows :-

Click here to view full judgment.

STATE OF MAHARASHTRA Vs. HARSINGH BAHUSINGH SABLE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address