REGENT COMPUTRONICS PVT. LTD.

Mohinder Singh Kanwar Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

STATE OF M.P. V. BANI SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
STATE OF PUNJAB VS. CHAMAN LAL GOYAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N RADHAKISHAN [REFERRED TO]
STATE OF PUNJAB VS. V K KHANNA [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. A VENKATA RAYADU [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
UNION OF INDIA VS. GYAN CHAND CHATTAR [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
CHAIRMAN, LIC OF INDIA VS. A. MASILAMANI [REFERRED TO]
ANANT R. KULKARNI VS. Y.P. EDUCATION SOCIETY [REFERRED TO]
PREM NATH BALI VS. REGISTRAR, HIGH COURT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) The issuance of charge sheet levelling five charges became a cause for the disgruntled petitioner to knock the doors of judiciary by invoking Article 226 of the Constitution, challenging validity, propriety and legality of order dtd. 27/5/2021 (Annexure P/11).

(2.) Learned counsel for the petitioner has assailed the said charges mainly on the ground that the charges levelled against the petitioner are vague and without any foundation. The challenge has also been made on the ground that the charges levelled relate to the year 2013 and the charge sheet has been issued in the year 2021, therefore on the ground of delay also the charge sheet is liable to be quashed.

(3.) Considering the legal and factual submission made by the learned counsel for the parties and to resolve the controversy involved in the case, it is necessary to consider the facts of the case, which in nutshell are:

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MOHINDER SINGH KANWAR Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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