REGENT COMPUTRONICS PVT. LTD.

Joshi Madhavi Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

K M NANAVATI VS. STATE OF BOMBAY NOW MAHARASHTRA [REFERRED TO]
G V RAMANAIAH VS. SUPERINTENDENT OF CENTRAL JAIL RAJAHMUNDRY [REFERRED TO]
STATE OF HARYANA VS. MOHINDER SINGH [REFERRED TO]
LAXMAN NASKAR VS. UNION OF INDIA [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
LALU PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
SANGEET VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [REFERRED TO]
RAM CHANDER VS. STATE OF CHHATTISGARH [REFERRED TO]
A.G. PERARIVALAN VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. B.Nalin Kumar, learned Senior Counsel representing Mr. T.Rahul, learned counsel for the appellant, Sri Mukarjee, learned counsel representing learned Deputy Solicitor General of India for respondent No.1 and Sri Samala Ravinder, learned Government Pleader for Home, appearing for respondent Nos.2, 3, 4, 6 and 7 and learned Spl. Public Prosecutor appearing for 5th respondent-CBI.

(2.) The present writ appeal is filed challenging the order dtd. 13/9/2022 passed by the learned Single Judge in W.P.No.15654 of 2019.

(3.) Facts of the case:

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JOSHI MADHAVI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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