REGENT COMPUTRONICS PVT. LTD.

Bishnupada Sethi Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

MOHAMMAD DASTAGIR VS. STATE OF MADRAS UNION OF INDIA [REFERRED TO]
STATE OF BOMBAY VS. KATHI KALU OGHAD [REFERRED TO]
R M MALKANI VS. STATE OF MAHARASHTRA [REFERRED TO]
VEERA IBRAHIM VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]
DUKHISHYAM BENUPANI ASSTT DIRECTOR ENFORCEMENT DIRECTORATE FERA VS. ARUN KUMAR BAJORIA [REFERRED TO]
DIRECTORATE OF ENFORCEMENT ASHOK KUMAR JAIN VS. ASHOK KUMAR JAIN:DIRECTORATE OF ENFORCEMENT [REFERRED TO]
ISLAMIC ACADEMY OF EDUCATION VS. STATE OF KARNATAKA [REFERRED TO]
SELVI VS. STATE OF KARNATAKA [REFERRED TO]
NEERA YADAV VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
RITESH SINHA VS. STATE OF UTTAR PRADESH [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
TOFAN SINGH VS. STATE OF TAMIL NADU [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
DEVINDER KUMAR BANSAL VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. D. Panda, learned counsel for the Petitioner and Mr. S. Nayak, learned Special Public Prosecutor for the CBI.

(2.) The Petitioner is seeking pre-arrest bail in connection with R.C. Case No.17(A) of 2024 pending in the Court of learned Special Judge CBI-I, Bhubaneswar arising out of RC21720240017 of CBI, AC-II, New Delhi for commission of offence punishable under Sec. 7 read with Ss. 8/9/10 of the Prevention of Corruption Act, 1988 (as amended in 2018) and Sec. 61(2) of the BNS.

(3.) The allegation against the present Petitioner is that the Petitioner had played pivotal role in the named accused Chanchal Kumar Mukherjee, Group General Manager, Bridge and Roof Co. Ltd. demanding and obtaining a sum of Rs.10.00 lakhs from one Santosh Moharana, Director, M/s. Penta A Studio Pvt. Ltd. as an illegal gratification for clearing the project bills.

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BISHNUPADA SETHI Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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