REGENT COMPUTRONICS PVT. LTD.

Chintan Jain Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. RAM SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHAMBHU DAYAL NAGAR [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
DIPAK SHUBHASHCHANDRA MEHTA VS. C B I [REFERRED TO]
ASH MOHAMMAD VS. RAJ SINGH @ LALLA BABU [REFERRED TO]
NIRANJAN HEMCHANDRA SASHITTAL VS. STATE OF MAHARASHTRA [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SUBRAMANIAN SWAMY VS. DIRECTOR, CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF BIHAR & ANOTHER VS. AMIT KUMAR @ BACHA RAI [REFERRED TO]
P. CHIDAMBARAM VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Heard Shri D. Das, learned Senior Counsel along with Shri Z. Kamar, learned Senior Counsel assisted by Shri A. Kalita, learned counsel for the petitioner, namely, Shri Chintan Jain, who has filed this bail application under Sec. 439 of the Cr.P.C. praying for bail in connection F.I.R. No. RC AC-12021A0011 registered under Sec. 120-B, IPC read with Ss. 7/8/12 of the Prevention of Corruption Act, 1988.

(2.) The petitioner was arrested on 14/12/2021.

(3.) At the outset, the learned counsel has fairly submitted that on an earlier occasion, this Court vide an order dtd. 1/4/2022 has rejected the application for bail of the petitioner.

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CHINTAN JAIN Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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