REGENT COMPUTRONICS PVT. LTD.

RAJESH RAJORA Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
P SIRAJUDDIN VS. STATE OF MADRAS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SECRETARY JAIPUR DEVELOPMENT AUTHORITY JAIPUR VS. DAULAT MAL JAIN [REFERRED TO]
STATE OF ORISSA VS. SAROJ KUMAR SAHOO [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U. P. [REFERRED TO]
M A A ANNAMALAI VS. STATE OF KARNATAKA [REFERRED TO]
MOHAMMED SALEEM VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) This common order shall govern disposal of all the three petitions moved under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') for quashing of the FIR leading to registration of a case as Crime No. 7/2009 for the offence punishable under Section 13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988 (for brevity 'the Act') at Bhopal Office of SPE (Lokayukt) and the corresponding proceedings.

(2.) For the sake of convenience, the petitioners shall be referred to by their respective names.

(3.) Backgrounds facts may be summed up thus :-

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RAJESH RAJORA Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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