REGENT COMPUTRONICS PVT. LTD.

Tinoo Joshi Appellant

V/S

STATE OF M P Respondents

Referred Judgements :-

KRISHNAN AND AGNIHOTRI VS. STATE OF MADHYA PRADESH [REFERRED]
MOTI RAM VS. STATE OF MADHYA PRADESH [REFERRED]
MARIE ANDRE LECLERC VS. STATE DELHI ADMINISTRATION [REFERRED]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED]
STATE INSPECTOR OF POLICE VISAKHAPATNAM VS. SURYA SANKARAM KARRI [REFERRED]
JAYA SIMHA VS. STATE OF KARNATAKA [REFERRED]
MANAGEMENT ESSORPE MILLS LTD VS. PRESIDING OFFICER LABOUR COURT [REFERRED]
SURESHCHANDRA RAMANLAL VS. STATE OF GUJARAT [REFERRED]
SHARAD KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED]
SANJAY CHANDRA VS. CBI [REFERRED]
SHOBHAN SINGH KHANKA VS. STATE OF JHARKHAND [REFERRED]
AVTAR SINGH VS. STATE OF PUNJAB [REFERRED]
CENTRAL BUREAU OF INVESTIGATION VS. ASHOK KUMAR AGGARWAL [REFERRED]

JUDGEMENT

(1.) This is second bail application under Section 439 of Cr. P. C. for grant of bail to the applicant. Applicant was arrested on 14.01.2015 in connection of Crime No. 102/10, registered at P. S. S.P.E., Lokayukta, Bhopal for commission of offence punishable under Sections 13 (1) (e), 13 (2) of Prevention of Corruption Act and under Sections 467, 468, 109 and Section 120- B of IPC against the applicant, her husband and other accused persons.

(2.) The allegation against the applicant is that she and her husband had accumulated illegal wealth as properties and other assets from corrupt practices to the tune of Rs.43,20,23416/-. Other accused persons were also involved in the offences. The offences registered against the applicant are punishable with imprisonment of life or ten years.

(3.) The charge sheet was filed before the court on 1.3.2014.

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TINOO JOSHI Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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