REGENT COMPUTRONICS PVT. LTD.

SHASHI SHEKHAR Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

NEERAJ DUTTA VS. STATE (NCT OF DELHI) [REFERRED TO]
CBI VS. ARYAN SINGH [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
R M MALKANI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES PUCL VS. UNION OF INDIA [REFERRED TO]
C K DAMODARAN NAIR VS. GOVERNMENT OF INDIA [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
STATE N C T OF DELHI VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED TO]
B NOHA VS. STATE OF KERALA [REFERRED TO]
P VIJAYAN VS. STATE OF KERALA [REFERRED TO]
JUSTICE K.S. PUTTASWAMY (READ.) VS. UNION OF INDIA & ORS. [REFERRED TO]
RITESH SINHA VS. STATE OF UTTAR PRADESH [REFERRED TO]
M/S. FERTICO MARKETING AND INVESTMENT PVT. LTD. AND OTHERS VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel for the Central Bureau of Investigation.

(2.) This application, under Sec. 482 of the Criminal Procedure Code, 1973, has been filed for quashing the entire criminal proceedings of Special Case no. 03/2017 [R.C. No. 15 (A) /2017], registered under Sec. 120 B of the Indian Penal Code and Ss. 7, 12, 13(2) read with Sec. 13 (1) (d) of Prevention of Corruption Act, 1988.

(3.) The prosecution case, as culled out from the records of this case, is as follows:

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SHASHI SHEKHAR Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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