REGENT COMPUTRONICS PVT. LTD.

SHEELA KUMAR ARVIND PRASAD Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

JAI RAM SINGH V. STATE OF RAJASTHAN [REFERRED TO]
ABDUL HAMID V. KING EMPEROR [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJENDRA KUMAR SITARAM PANDE VS. UTTAM [REFERRED TO]
K K PATEL VS. STATE OF GUJARAT [REFERRED TO]
BHASKAR INDUSTRIES LIMITED VS. BHIWANI DENIM AND APPARELS LIMITED [REFERRED TO]
S V MUZUMDAR VS. GUJARAT STATE FERTILIZER CO LTD [REFERRED TO]
PROVA DEBI VS. FERNANDES [REFERRED TO]
AKRAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAM HARSH DAS VS. STATE OF BIHAR [REFERRED TO]
ASHISH KUMAR LAL VS. STATE OF BIHAR [REFERRED TO]
SUMIT BOSE ALIAS SUMIT RANJAN BOSE VS. STATE OF BIHAR [REFERRED TO]
JAYANT DANG VS. STATE OF BIHAR [REFERRED TO]
MANISH GAI VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) HEARD Sri Khurshid Alam, learned counsel for the petitioner and Sri Rakesh Kumar, learned counsel appearing for the Vigilance Department.

(2.) THIS revision application is directed against the order dated 12-12-2008, passed by learned Special Judge, Vigilance, Patna, in Special Case No. 30 of 2005, whereby he has rejected the petition of the petitioners under S. 205 of the Cr. P. C.

(3.) PETITIONS are facing prosecution under sections 420, 467, 468, 471, 477a, 201/120-B, IPC and S. 13 (2) read with Section (1) (d) of the P. C. Act.

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SHEELA KUMAR ARVIND PRASAD Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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