REGENT COMPUTRONICS PVT. LTD.

Sindhu Ratna Kul Bhaskar Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

BEJAI SINGH DUGAR V/S CERTIFICATE OFFICER BHAGALPUR AND OTHERS [REFERRED TO]
STATE OF ODISHA VS. DEVENDRA NATH PADHI [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
ALPIC FINANCE LIMITED VS. P SADASIVAN [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]
P VIJAYAN VS. STATE OF KERALA [REFERRED TO]
DAMODAR PRASAD NATHANI VS. STATE OF BIHAR [REFERRED TO]
RAJWANT SINGH VS. STATE OF BIHAR [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. JAGJIT SINGH [REFERRED TO]
UMA SHANKAR GOPALIKA VS. STATE OF BIHAR [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. ARYAN SINGH ETC. [REFERRED TO]
STATE OF GUJARAT VS. DILIPSINH KISHORSINH RAO [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned APP for the State and learned counsel for the Central Bureau of Investigation.

(2.) Since in all these cases same order has been assailed by the respective petitioners, they have been heard together and are being disposed of by this common judgment.

(3.) In all these cases, the petitioners have challenged the order dtd. 28/9/2015 passed by the learned Special Judge, C.B.I.-I, Patna, in R.C. No.7(A) of 2001 (Special Case No.101 of 2011), whereby the discharge petitions preferred by the petitioners have been rejected.

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SINDHU RATNA KUL BHASKAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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