REGENT COMPUTRONICS PVT. LTD.

RUKBANUR RAHMAN Appellant

V/S

CBI Respondents

Referred Judgements :-

GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
STATE DELHI ADMINISTRATION VS. SANJAY GANDHI [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
MEHBOOB DAWOOD SHIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
NITYANAND RAI VS. STATE OF BIHAR [REFERRED TO]
RIZWAN AKBAR HUSSAIN SYYED VS. MEHMOOD HUSSAIN [REFERRED TO]
GOBARBHAI NARANBHAI SINGALA VS. STATE OF GUJARAT [REFERRED TO]
DINESH M N VS. STATE OF GUJARAT [REFERRED TO]
MANJIT PRAKASH VS. SHOBHA DEVI [REFERRED TO]
BHOLA NATH DAS VS. STATE [REFERRED TO]
RAMCHARAN VS. STATE OF M.P. [REFERRED TO]

JUDGEMENT

(1.) PLAYING the role of a Santa Claus, Shri Madhusudan Datta, learned vacation Judge of the City Sessions Court, Calcutta in Criminal Misc. Case no. 504 of 2008 showered all the bounties which were available within the ambit of section 439 Cr. PC.

(2.) NECESSARILY rerversing the order passed by Smt. Madhumita Roy, the learned Metropolitan Magistrate, Fourteenth Court, Calcutta in G. R. Case no. 2632 of 2008 whereby she took each of the opposite party Nos. 2, 3 and 4 into Custody by her order dated 30. 09. 2008, when the said opposite parties submitted themselves before her on 30. 09. 2008.

(3.) ELDER sibling of Rizwanur Rahman, whose unnatural death haunts the sceptre, Shri Rukbanur Rahman has come up before this Court invoking its jurisdiction under sub-section (2) of section 439 Cr. PC since he felt that the order passed by the learned Vacation Judge was not a just decision and the same was passed upon non-consideration of the material facts and was not legally sustainable.

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RUKBANUR RAHMAN Vs. CBI

Referred Judgements :-

JUDGEMENT

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