REGENT COMPUTRONICS PVT. LTD.

MAHBUBUR RAHMAN Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

STREE ATYACHAR VIRODHI PARISHAD VS. DALIP NATHUMAL CHORDIA [REFERRED TO]
ANJALI DUTTA BARMAN AND ORS. VS. PLANTERS AIRWAYS LTD [REFERRED TO]
PARTHA PRATIM ROY VS. AMAL KANTI RAHA [REFERRED TO]
SAJJAN KUMAR VS. CBI [REFERRED TO]
SATISH KUMAR JATAV VS. STATE OF U.P. [REFERRED TO]
MADHUKAR G E PANKAKAR CHANDRAKANT MAHADEO PRADHAN VS. JASWANT CHOBBILDAS RAJANI:DILIP SADASHIV DEHERKAR [REFERRED TO]
BRIJ BHUSHAN LAL PARDUMAN KUMAR BRU BHUSHAN LAL RAMESH KUMAR VS. COMMISSIONER OF INCOME TAX HARYANA HIMACHAL PRADESH AND NEW DELHI III:C I T HARYANA HIMACHAL PRADESH AND NEW DELHI III [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
HELPER GIRDHARBHAI VS. SAIYED MOHMAD MIRASAHEB KADRI [REFERRED TO]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED TO]
OM WATI VS. STATE [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P VENKU REDDY [REFERRED TO]
SHALIMAR CHEMICAL WORKS LTD VS. SURENDRA OIL AND DAL MILLS REFINERIES [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]
S V SUBBA RAO VS. P V V JAGANNADHA RAO [REFERRED TO]
STATE OF MAHARASHTRA VS. RUSTOM FRANROZE HAKIM [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
STATE REPRESENTED BY THE DEPUTY SUPERINTENDENT OF POLICE VIGILANCE AND ANTI CORRUPTION, TAMIL NADU VS. J. DORAISWAMY ETC. [REFERRED TO]
BHAWNA BAI VS. GHANSHYAM [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Z. Kamar, learned Senior counsel, being assisted by Mr. B. Talukdar, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned standing counsel for the respondent/CBI.

(2.) In this petition under Sec. 482, read with Sec. 397 of the CrPC and Article 227 of the Constitution of India, the petitioner, Dr. Mahbubur Rahman, has challenged the legality, propriety and correctness of the order dtd. 29/10/2018, passed by the learned Special Judge, CBI, Assam at Guwahati, in Special Case No.04/2017 and also the charge sheet No.Nil, dtd. 27/9/2017, filed by the I.O. against the petitioner in connection with Crime No.RC0117 2017 A 0002.

(3.) It is to be noted that vide impugned order dtd. 27/9/2017, the learned Special Judge, CBI, Assam at Guwahati has framed charge against the petitioner under Ss. 7/13(2)/13(1)(d) of the Prevention of Corruption Act (here-in-after referred to as 'the P.C. Act'), dismissing the petition filed under sec. 227 of the Code of Criminal Procedure.

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MAHBUBUR RAHMAN Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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