REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

JAYANT KUMAR GANGULI Respondents

Referred Judgements :-

STATE OF M.P. VS. HARISHANKAR BHAGWAN PRASAD TRIPATHI [REFERRED TO]
INDU BHUSAN CHATTERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
STATE OF TAMIL NADU VS. DAMODARAN [REFERRED TO]
SUPERINTENDENT OF POLICE VS. DEEPAK CHOWDHARY [REFERRED TO]
STATE OF MAHARASHTRA VS. ISHWAR PIRAJI KALPATRI:ISHWAR PIRAJI KALPATRI [REFERRED TO]
STATE OF TAMIL NADU VS. M M RAJENDRAN [REFERRED TO]
C S KRISHNAMURTHY VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) This revision is directed against the judgment dated 4-2-2002, passed by Special Judge [for CBI cases under the Prevention of Corruption Act, 1988 (hereinafter referred to as "the Act")] at Bhopal in CBI Case No. 60/99, whereby the respondents were released for want of valid sanction for their prosecution.

(2.) At the trial, the respondent No. 1 was charged with the offence punishable under Section 13 (1) (d) read with Section 13 (2) of the Act whereas charges of the offences under Sections 201 and 477-A of the IPC were framed against the respondent No. 2.

(3.) Background facts may be summarised as under :-

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UNION OF INDIA Vs. JAYANT KUMAR GANGULI

Referred Judgements :-

JUDGEMENT

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