REGENT COMPUTRONICS PVT. LTD.

ASHOK RANA Appellant

V/S

Special Police Establishment And Others Respondents

Referred Judgements :-

CENTRAL BUREAU OF INVESTIGATION VS. ASHOK KUMAR AGGARWAL [REFERRED TO]
SUPERINTENDENT OF POLICE VS. DEEPAK CHOWDHARY [REFERRED TO]
STATE OF MADHYA PRADESH VS. KRISHNA CHANDRA SAKSENA [REFERRED TO]
R SUNDARAJAN VS. STATE [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
KOOTHA PERUMAL VS. STATE [REFERRED TO]
DINESH KUMAR VS. CHAIRMAN AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
STATE OF MAHARASHTRA THROUGH C.B.I. VS. MAHESH G. JAIN [REFERRED TO]
NANJAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Set aside the order dated 04.03.2017 (Annexure P/2);

(2.) set aside the orders dated 26.02018 (Annexure P/5) and dated 10.03.2018 (Annexure P/6) passed by the learned Special Judge, Prevention of Corruption Act, Katni in SPC No.02/2017;

(3.) This Hon.Court may be pleased to discharge the petitioner from the offence under Sections 7,13(1) (d) and 13(2) of the Prevention of Corruption Act, 1988, in SPC 02/2017 pending before Special Judge (Prevention of Corruption Act), Katni (M.P.);

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ASHOK RANA Vs. SPECIAL POLICE ESTABLISHMENT AND OTHERS

Referred Judgements :-

JUDGEMENT

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