REGENT COMPUTRONICS PVT. LTD.

Md Yunus Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

IN RE; HEYDON CASE [REFERRED]
UNITED PROVINCES V. ATIQA BEGUM [REFERRED]
A.S. KRISHNA V. STATE OF MADRAS [REFERRED]
H N RISHBUD VS. STATE OF DELHI [REFERRED]
RAI SAHIB RAM JAWAYA KAPUR VS. STATE OF PUNJAB [REFERRED]
CHIEF INSPECTOR OF MINES VS. KARAM CHAND THAPAR [REFERRED]
UKHA KOLHE VS. STATE OF MAHARASHTRA [REFERRED]
COMMISSIONER OF INCOME TAX PATIALA VS. SHAHZADA NAND AND SONS [REFERRED]
STATE OF MADHYA PRADESH VS. THAKUR BHARAT SINGH [REFERRED]
SATWANT SINGH SAWHNEY ASSISTANT OM PRAKASH KAPUR VS. D RAMARATHNAM PASSPORT OFFICER NEW DELHI:CHIEF PASSPORT OFFICER NEW DELHI [REFERRED]
SAILENDRANATH BOSE VS. STATE OF BIHAR [REFERRED]
BHANUPRASAD HARIPRASAD DAVE VS. STATE OF GUJARAT [REFERRED]
D BHUVAN MOHAN PATNAIK VS. STATE OF ANDHRA PRADESH [REFERRED]
INDIRA NEHRU GANDHI SHRI RAJ NARAIN VS. RAJ NARAIN INDIRA NEHRU GANDHI [REFERRED]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED]
BISHAMBHAR DAYAL CHANDRA MOHAN JAGDISH PRASAD AGARWAL HARYANA DALL INDUSTRIES KALYANMAL DEEP CHAND AGGARWAL TRADING COMPANY ATTAR SINGH SANTOSH KUMAR J B FLOUR MILLS ANNUPCHAND SHYAMLAL K VS. STATE OF UTTAR PRADESH [REFERRED]
VISHWA MITTER OF VIJAY BHARAT CIGARETTE STORES DALHOUSTE ROAD PATHANKOT VS. O P PODDAR [REFERRED]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED]
D C WADHWA VS. STATE OF BIHAR [REFERRED]
A R ANTULAY VS. R S NAYAK [REFERRED]
EXPRESS HOTELS PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED]
ELEL HOTELS AND INVESTMENTS LIMITED VS. UNION OF INDIA [REFERRED]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED]
STATE OF HIMACHAL PRADESH VS. PIRTHI CHAND [REFERRED]
STATE OF UTTAR PRADESH VS. O P SHARMA [REFERRED]
VINEETNARAIN VS. UNION OF INDIA [REFERRED]
STATE OF WEST BENGAL VS. NARAYAN K PATODIA [REFERRED]
UNION OF INDIA VS. CHARANJIT S GILL [REFERRED]
SUBHASH RAMKUMAR BIND ALIAS VAKIL VS. STATE OF MAHARASHTRA [REFERRED]
PRAKASH SINGH VS. UNION OF INDIA [REFERRED]
P RAGHAVA KURUP VS. V ANANTHAKUMARI [REFERRED]
P H PAUL MANOJ PANDIAN VS. P VELDURAI [REFERRED]
STATE OF JHARKHAND VS. JITENDRA KUMAR SRIVASTAVA [REFERRED]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED]
COMMERCIAL TAX OFFICER, RAJASTHAN VS. M/S. BINANI CEMENTS LTD. [REFERRED]

JUDGEMENT

(1.) The facts of these cases are simple; yet raise some complex issues of Constitutional law and the scope of executive power of the State. The individual allegations against the petitioners need not be gone into in details. However, suffice it would be to state that all the petitioners are being investigated into for alleged commission of offence under the Prevention of Corruption Act, 1988, and the allegations are serious in nature.

(2.) I have the benefit of reading the judgment of my esteemed brother, Chakradhari Sharan Singh, J., but I find myself unable to agree with the conclusions arrived at, and the decisions reached. I have, therefore, decided to pen down my own judgment.

(3.) The common feature, in all these cases, is that the cases against the petitioners are being investigated into by "Economic Offences Police Station", which has been set up by the Government of Bihar to deal with specialized crimes. The validity of creation of the police station called "Economic Offences Police Station", which has registered the First Information Reports and is investigating the cases, have been challenged in the present set of writ petitions.

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MD YUNUS Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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