REGENT COMPUTRONICS PVT. LTD.

Tirupati Panigrahi Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
NIRANJAN SINGH VS. PRABHAKAR RAJARAM KHAROTE [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
DINESH DALMIA VS. C B I [REFERRED TO]
VAMAN NARAIN GHIYA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF KERALA VS. RANEEF [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) THIS bail application under Section 439 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') is presented by the accused-applicant Dr. Tirupati Panigrahi.

(2.) THE petitioner is alleged to have committed offence punishable under Sections 465/467/471/406/411/420/506/ 120-B/34 of the Indian Penal Code, 1860 (in short 'IPC') read with Section 4 of the Prevention of Money Laundering Act, 2002.

(3.) THE matter was before this Court in BLAPL No.1469 of 2013. By judgment dated 04.04.2013, the application for bail was rejected inter alia with following observations:

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TIRUPATI PANIGRAHI Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

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