REGENT COMPUTRONICS PVT. LTD.

RAJESH RATHI Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
S P GUPTA V M TARKUNDE J L KALRA IQBAL M CHAGLA MISS LILY THOMAS A RAJAPPA UNION OF INDIA D N PANDEY R PRASAD SINHA VS. UNION OF INDIA [REFERRED TO]
VEENA SETHI VS. STATE OF BIHAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. A PARENT OF A STUDENT OF MEDICAL COLLEGE SIMLA [REFERRED TO]
SACHIDANAND PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. SHEILA PURI [REFERRED TO]
G NARAYANASWAMY REDDY VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
R K JAIN R K JAIN VS. UNION OF INDIA [REFERRED TO]
MOHAMMAD ANIS VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. PRABHU [REFERRED TO]
ANDHRA PRADESH STATE FINANCIAL CORPORATION A P STATE FINANCIAL CORPORATION VS. GAR RE ROLLING MILLS:KOTA SUBBA REDDY [REFERRED TO]
KAZI LHENDUP DORJI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
K R SRINIVAS K V RAMANA VS. R M PREMCHAND:R M PREMCHAND [REFERRED TO]
GIANI DEVENDER SINGH SANT SEBOY SIKH VS. UNION OF INDIA [REFERRED TO]
BUDDHI KOTA SUBBARAO VS. K PARASARAN [REFERRED TO]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
S P ANAND INDORE VS. H D DEVEGOWDA [REFERRED TO]

JUDGEMENT

(1.) The instant petition has been filed by the petitioner claiming himself to be a public spirited person by writing a letter to this Court alleging that the respondent-M/s LMJ Services Limited (hereinafter referred to as 'the Dealer') - a proprietary concern, has made bogus bookings of Maruti cars and earned huge un-accounted money. The sole relief sought by him is that the investigation may be transferred to the Central Bureau of Investigation.

(2.) This Court has treated the said letter as a writ petition and the notices were issued to the authorities concerned as well as to the said respondent-Dealer. The petitioner's case is that in respect of the same bogus bookings, one Shri Rajesh Arya, an IPS officer, Addl. Superintendent of Police, City Circle Officer (West), Jodhpur; has lodged an FIR, No. 128/97, in Police Station, Pratap Nagar, however, the Police being in collusion with the said respondent-Dealer, is not conducting the investigation fairly.

(3.) The respondent Dealer has categorically stated in his reply that the present petition has been filed for black-mailing him and only with sole motive of extorting money. This fact has not been denied by the petitioner by filing rejoinder affidavit.

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RAJESH RATHI Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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