REGENT COMPUTRONICS PVT. LTD.

AJAY KUMAR GUPTA Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

MANGAL SINGH NEGI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM KISHNA BA LOTHIA [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]
ENFORCEMENT OFFICER TED BOMBAY VS. BHER CHAND TIKAJI BORA [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
D K GANESH BABU VS. P T MANOKARAN [REFERRED TO]
STATE OF MAHARASHTRA VS. MOHD SAJID HUSAIN [REFERRED TO]
UNION OF INDIA VS. PADAM NARAIN AGGARWAL ETC [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
ASSISTANT DIRECTOR, DIRECTORATE OF ENFORCEMENT VS. HASSAN ALI KHAN [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SUDHIR VS. STATE OF MAHARASHTRA [REFERRED TO]
MANORANJANA SINH @ GUPTA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SUSHILA AGGARWAL & ORS VS. STATE (NCT OF DELHI) & ANR [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 438 of the Code of Criminal Procedure (for short "Cr.P.C."), seeking anticipatory bail in case FIR No.4 of 2022, dtd. 22/9/2022, registered in Police Station State Vigilance and Anti Corruption Bureau, Shimla (for short "SV&ACB"), under Ss. 7 and 8 of the Prevention of Corruption (Amendment) Act, 1918 (for short "PC Act").

(2.) Status report stands filed. Record was also made available.

(3.) Prosecution case is that report of conversation between one Balram and Dr. Ajay Kumar Gupta (petitioner), the then Director of Health Services, Himachal Pradesh, prepared by Inquiry Officer, Deputy Superintendent of Police, SV&ACB, SIU Shimla, was sent to the Government for according necessary permission to register a regular case against Dr. Ajay Kumar Gupta. Vide communication dtd. 17/9/2022, necessary permission was received from Special Secretary (Personnel) to the Government of Himachal Pradesh and, accordingly, FIR No.4 of 2022 has been registered in Police Station SV&ACB, Shimla.

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AJAY KUMAR GUPTA Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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