REGENT COMPUTRONICS PVT. LTD.

Naresh Trehan Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
JAYENDRA SARASWATHI SWAMIGAL VS. STATE OF TAMIL NADU [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANORANJANA SINH @ GUPTA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF BIHAR & ANOTHER VS. AMIT KUMAR @ BACHA RAI [REFERRED TO]
ROHIT TANDON VS. ENFORCEMENT DIRECTORATE [REFERRED TO]
P. CHIDAMBARAM VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Vide R.C. No.0962019S0002, a case has been registered by the Central Bureau of Investigation (for short CBI) under Ss. 409, 419, 465, 466, 471 of the Indian Penal Code (in short IPC) and Ss. 13 (1) (c) and 13 (1) (d) read with 13(2) of the Prevention of Corruption Act at Police Station CBI, ACB Branch, Shimla. Petitioner was arrested in this case on 14/5/2022. A bail petition preferred by him under Sec. 439 of the Code of Criminal Procedure was dismissed by learned Special Judge (CBI), Shimla on 19/5/2022. Through instant petition, he seeks his release on regular bail.

(2.) Gist of Allegations.

(3.) Alleged role of petitioner :-

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NARESH TREHAN Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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