REGENT COMPUTRONICS PVT. LTD.

Chandra Mohan Choudhary Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

P D SHAMDASANI VS. CENTRAL BANK OF INDIA LIMITED [REFERRED TO]
STATE OF U.P THROUGH CBI VS. DR. SANJAY SINGH AND ANR. [REFERRED TO]
C K DAMODARAN NAIR VS. GOVERNMENT OF INDIA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V C SHUKLA [REFERRED TO]
PAKALA NARAYANA SWAMI VS. EMPEROR [REFERRED TO]
DR. JITENDRA GUPTA VS. THE STATE OF BIHAR [REFERRED TO]
SURINDER KUMAR KHANNA VS. INTELLIGENCE OFFICER DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]
DIPAKBHAI JAGDISHCHANDRA PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
STATE VS. R. SOUNDIRARASU [REFERRED TO]

JUDGEMENT

(1.) Both the Criminal Revisions are directed against an order, dated 14th of August, 2014, passed by the learned Special Judge, Vigilance, Patna in Special Case No. 01 of 2006, arising out of Vigilance P.S. Case No. 5 of 2006, whereby and whereunder, the petitions filed by the above-mentioned Petitioners under Ss. 239 of the Cr.P.C., were rejected.

(2.) At the outset, it is necessary to record the following facts of Vigilance P.S. Case No. 05 of 2006.

(3.) Therefore, both the revisions were taken up for hearing afresh as per the direction of the Hon'ble Supreme Court on 21st of March, 2014.

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CHANDRA MOHAN CHOUDHARY Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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