REGENT COMPUTRONICS PVT. LTD.

ASHOK KUMAR JAIN Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

MUKTESHWAR PRASAD SINGH VS. STATE OF JHARKHAND [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
STATE OF MADHYA PRADESH VS. MUBARAK ALI [REFERRED TO]
R K DALMIA VS. DELHI ADMINISTRATION [REFERRED TO]
MUNNALAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BHAGWANT KISHORE JOSHI [REFERRED TO]
SHIVNARAYAN LAXMINARAYAN JOSHI STATE OF MAHARASHTRA VS. STATE OF MAHARASHTRA:LOONKARAN HANSRAJ [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
KANTI BHADRA SHAH VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM SINGH [REFERRED TO]
HARDEO SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE REP VS. V JAYAPAUL [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
STATE INSPECTOR OF POLICE VISAKHAPATNAM VS. SURYA SANKARAM KARRI [REFERRED TO]
RAMRATAN BALCHAND VS. STATE OF MADHYA PRADESH [REFERRED TO]
GIRJA SHANKAR SHUKLA VS. SUB-DIVISIONAL OFFICER HARDA [REFERRED TO]
UMESH KUMAR CHAUBEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. DEVENDRASINGH [REFERRED TO]
H S GOTLA VS. STATE [REFERRED TO]
STATE OF KARNATAKA AND VS. B NARAYANA REDDY [REFERRED TO]

JUDGEMENT

(1.) These petitions are interrelated, as arisen from the same proceedings pending as Special Case No. 8/06 before Special Judge [under the Prevention of Corruption Act, 1988 (hereinafter referred to as the '1988 Act'), for CBI cases], Bhopal.

(2.) MCrC No. 3187/2008 is a petition, under Section 482 of the Code of Criminal Procedure (for short 'the Code'), for having the order-dated 22.09.2007, rejecting the objection as to competence of M.V. Surti, the Deputy Superintendent of Police (CBI), Bhopal to investigate into the matter as well as the petitioners' prayer for taking into consideration the documents furnished by them at the stage of framing of charge nullified and also for quashing the charge-sheet as against the petitioner namely Ashok Kumar, son of Sheel Chand Jain [for brevity 'Ashok(S)'], his wife Sunita Jain and brother Rajeev Jain.

(3.) The revision registered as Criminal Revision No. 554/2007 is directed against a common order-dated 17.02.2007 passed by the Special Judge, rejecting the applications, under Section 91 of the Code, moved by the revisionists as well as by co-accused Nanulal Ahirwar and R.C. Parashar.

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ASHOK KUMAR JAIN Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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