REGENT COMPUTRONICS PVT. LTD.

RAVI KUMAR RAJWANI Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

AHER RAJA KHIMA VS. STATE OF SAURASHTRA [REFERRED TO]
RAGHUBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
CHATURDAS BHAGWANDAS PATEL VS. STATE OF GUJARAT [REFERRED TO]
PANALAL DAMODAR RATHI VS. STATE OF MAHARASHTRA [REFERRED TO]
SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
M W MOHIUDDIN VS. STATE OF MAHARASHTRA [REFERRED TO]
VIRENDRANATH VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF TAMIL NADU VS. M M RAJENDRAN [REFERRED TO]
MEENA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. KOMMARAJU GOPALA KRISHNA MURTHY [REFERRED TO]
M NARSINGA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PUNJABRAO VS. STATE OF MAHARASHTRA [REFERRED TO]
T SHANKAR PRASAD VS. STATE OF ANDHRA PRADESH [REFERRED TO]
T SUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF TAMIL NADU VS. A PARTHIBAN [REFERRED TO]
B NOHA VS. STATE OF KERALA [REFERRED TO]
STATE OF KARNATAKA VS. AMEER JAN [REFERRED TO]
C M GIRISH BABU VS. CBI COCHIN [REFERRED TO]

JUDGEMENT

(1.) SINCE both the appeals arise out of common judgment, hence they are decided by this common judgment.

(2.) IT is an admitted fact that appellant Ravi Kumar Rajwani was Lower Division Clerk and appellant Ram Baboo Singh was Driver in the Regional Passport Office, Bhopal, so both were working in the same office.

(3.) AFTER further investigation and obtaining sanction, CBI filed the challan under Section 7 and Section 13(2) read with Section 13(1)(d) of the Act against Ravi Kumar Rajwani, and under Section 8 and Section 13(2) read with Section 13(1)(d) of the Act against Ram Baboo Singh. Charges were framed on 28.02.1998.

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RAVI KUMAR RAJWANI Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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