REGENT COMPUTRONICS PVT. LTD.

Manohar Kumar Verma Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
BISWANATH PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
MAHENDRA LAL DAS VS. STATE OF BIHAR [REFERRED TO]
SUPERINTENDENT OF POLICE KARNATAKA VS. B SRINIVAS [REFERRED TO]
VAKIL PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. P.N. Shahi, learned Senior Counsel assisted by Mr. Ashok Kumar Mishra, learned Counsel for the petitioner and Mr. Arvind Kumar, learned Counsel for the Department of Vigilance Investigation Bureau.

(2.) This writ application has been filed seeking the following reliefs:-

(3.) It is the case of the petitioner that as back as on 4/9/1995, Vigilance P.S. Case No. 56 of 1995 was registered against him under Ss. 409/120B IPC and Sec. 13(1)/13(2) of the Prevention of Corruption Act (hereinafter referred to as "PC Act').

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MANOHAR KUMAR VERMA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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