REGENT COMPUTRONICS PVT. LTD.

RAJ KUMAR GUPTA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA AGRAWALLA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
M BALAKRISHNA REDDY VS. DIRECTOR CBI NEW DELHI [REFERRED TO]

JUDGEMENT

(1.) CRM(M No.375/2020:

(2.) CRM(M No.365/2020:

(3.) The petitioners have challenged the impugned FIRs and the investigation set into motion by CBI on the grounds that the CBI lacked jurisdiction to register FIR(s pertaining to the alleged offences which were committed within the territorial jurisdiction of erstwhile State of Jammu and Kashmir. It is contended that no consent, in terms of Section 6 of Delhi Special Police Establishment Act, 1946 ['DSPE Act?? " for short], for investigation of the instant case has been given by the State government and, as such, the CBI could not have exercised its powers and jurisdiction for investigation of the instant case.

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RAJ KUMAR GUPTA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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