REGENT COMPUTRONICS PVT. LTD.

BHARATIYA JANATA PARTY Appellant

V/S

STATE Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
JAMUNA CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
NASEEM BANG VS. STATE OF UTTAR PRADESH [REFERRED TO]
DIVINE RETREAT CENTRE VS. STATE OF KERALA [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
SUBRATA CHATTORAJ VS. UNION OF INDIA [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
STANDARD CHATERED BANK VS. ANDHRA BANK FINANCIAL SERVICES LTD. [REFERRED TO]
ARNAB RANJAN GOSWAMI VS. UNION OF INDIA [REFERRED TO]
RHEA CHAKRABORTY VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) F.I.R. No.455 of 2022 was registered for the offences punishable under Ss. 120-B and 171-B read with Ss. 171-A and 34 of the Indian Penal Code 1860 (for short 'IPC') and Sec. 8 of the Prevention of Corruption Act 1988 (for short 'PC Act'), on the file of the Station House Officer, Moinabad Police Station, Cyberabad Police Commissionerate on a report dtd. 26/10/2022 lodged by respondent No.8 in W.P. No.39767 of 2022. The said report is as under:

(2.) ***

(3.) ***

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BHARATIYA JANATA PARTY Vs. STATE

Referred Judgements :-

JUDGEMENT

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