REGENT COMPUTRONICS PVT. LTD.

NITYANAND PATHAK; SURESH PRASAD SINGH Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

BASHIRBHAI MOHAMEDBHAI VRS. THE STATE OF BOMBAY [REFERRED]
STATE OF TAMIL NADU V. A. JAGANATHAN [REFERRED]
K.C. SAREEN V. CENTRAL BUREAU OF INVESTIGATION,CHANDIGARH [REFERRED]
STATE OF MAHARASHTRA V. GAJANAN & ANR. [REFERRED]
NAVJOT SINGH SIDHU V. STATE OF PUNJAB & ANR. [REFERRED]
STATE OF PUNJAB V. NAVRAJ SINGH [REFERRED]
CBI,NEW DELHI V. ROSHAN LAL SAINI [REFERRED]
RAMA NARANG VS. RAMESH NARANG [REFERRED]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED]
UNION OF INDIA VS. ATAR SINGH [REFERRED]
RAVIKANT S PATIL VS. SARVABHOUMA S BAGALI [REFERRED]
STATE OF MAHARASHTRA VS. BALAKRISHNA DATTATRYA KUMBHAR [REFERRED]
DEVENDRA KISHANLAL DAGALIA VS. DWARKESH DIAMONDS PVT. LTD [REFERRED]

JUDGEMENT

(1.) The above mentioned two appeals, presently, after admission, are pending for hearing. During midst thereof, I.A. bearing No. 921/2014 has been filed on behalf of appellant, Nityanand Pathak for suspending the judgment of conviction passed by Special Judge, CBI (II), vide judgment dated 12.12.2013 in connection with Special Case No. 34/2011 arising out of R.C. No. 3(A) 2007.

(2.) Heard learned counsel for the appellant as well as learned APP for the State.

(3.) Now, controversy remains fully redressed by the Hon'ble Apex Court in the case of State of Maharashtra v. Balakrishna Dattatrya Kumbhar, 2012 12 SCC 384 wherein taking into account all previous pronouncements has held that whenever there happens to be conviction of the public servant under P.C. Act, there should not be suspension of conviction on the plea of termination of service. For better appreciation the relevant paragraphs are quoted herein below:-

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NITYANAND PATHAK Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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