REGENT COMPUTRONICS PVT. LTD.

Arushi Aggarwal Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

DICKINS V. GILL [REFERRED TO]
STATE OF HARYANA AND ORS VS CH. BHAJAN LAL AND ORS [REFERRED TO]
VIMLA VS. DELHI ADMINISTRATION [REFERRED TO]
V C SHUKLA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE N C T OF DELHI VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
BALDEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHEETLA SAHAI [REFERRED TO]
MIR NAGVI ASKARI VS. C B I [REFERRED TO]
MIR NAGVI ASKARI VS. C B I [REFERRED TO]
R VENKATAKRISHNAN VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]
S ARUL RAJA VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.RC 0512010S008 dtd. 7/9/2010 under Ss. 120-B, 420, 467, 468 and 471 IPC, registered at Police Station CBI, Chandigarh.

(2.) It is worth noticing that vide order dtd. 15/9/2016, the proceedings before the trial Court were stayed. Thereafter, an application for extension of time was moved and it was directed to hear the main case.

(3.) Learned Senior counsel for the petitioners submits that an FIR was registered against 11 students, who were around the age of 18 years with the allegations that all of them have taken admission in Punjab Engineering College, Sector 12, Chandigarh under the Direct Admission of Students Abroad Scheme-2010 (DASA-2010) during the academic sessions 2010-11 posing themselves to be citizens of Nepal.

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ARUSHI AGGARWAL Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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