REGENT COMPUTRONICS PVT. LTD.

Anish Agarwal Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MUNNALAL VS. STATE OF U.P. [REFERRED TO]
STATE OF M.P. VS. RAMESH C. SHARMA [REFERRED TO]
SHASHIKANT VS. CBI [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
STATE OF UTTAR PRADESH VS. BHAGWANT KISHORE JOSHI [REFERRED TO]
KHANDU SONU DHOBI VS. STATE OF MAHARASHTRA [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
STATE OF KARNATAKA VS. KUPPUSWAMY GOWNDER [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
KALPNATH RAI CHANDRAKANT ANNA PATIL ALIAS CHANDU SHYAM KISHORE GARIKAPATTI ALIAS C S RAO SUBHASH SINGH THAKUR JAYENDRA THAKUR ALIAS BHAI THAKUR SABUV CHACKO S P RAI EAST WEST TRAVEL AND TRADE LINKS LIMITED PARESH MOHAN DESAI MOHD AHMAD MANSOOR VS. STATE [REFERRED TO]
STATE OF ORISSA VS. MRUTUNJAYA PANDA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHOORAJI [REFERRED TO]
UNION OF INDIA VS. PRAKASH P HINDUJA [REFERRED TO]
STATE VS. T VENKATESH MURTHY [REFERRED TO]
STATE INSPECTOR OF POLICE VISAKHAPATNAM VS. SURYA SANKARAM KARRI [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
ASHOK TSHERING BHUTIA VS. STATE OF SIKKIM [REFERRED TO]
LALITA KUMARI VS. GOVERNMENT OF U P [REFERRED TO]
PRAKASH P HINDUJA VS. UNION OF INDIA [REFERRED TO]
KUPPASWAMY GOUNDER VS. STATE OF KARNATAKA [REFERRED TO]
PARBHU VS. EMPEROR [REFERRED TO]
LUMBHARDAR ZUTSHI VS. KING [REFERRED TO]
STATE REPRESENTED BY INSPECTOR VS. N.S. GNANESWARAN [REFERRED TO]
SHANKERBHAI LALJIBHAI ROT VS. STATE OF GUJARAT [REFERRED TO]
KANWAL TANUJ VS. STATE OF BIHAR [REFERRED TO]
M/S. FERTICO MARKETING AND INVESTMENT PVT. LTD. AND OTHERS VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, the learned Senior counsel appearing on behalf of the petitioner in Cr.M.P.No.3140 of 2022, Mr. Sumeet Gadodia, the learned counsel appearing on behalf of the petitioner in Cr.M.P.No.2681 of 2022, Mr. Sanjay Samdarshi, the learned counsel appearing on behalf of the petitioner in Cr.M.P.No.2660 of 2021, Mr. Anil Kumar, the learned A.S.G.I., appearing on behalf of the respondentCentral Bureau of Investigation (C.B.I.) in all the three cases as well as Mr. Rajeev Kumar Sinha, the learned counsel appearing on behalf of the respondent-Bank of India.

(2.) In all these cases, a common question of law has been involved and that is why with consent of all the parties, these petitions have been heard together.

(3.) In Cr.M.P.No.2660 of 2021, the prayer is made for quashing of the entire criminal proceeding including the order dtd. 1/9/2021 passed in connection with R.C.01(S)/2019-EOW-Ranchi, pending before the learned Sub-Divisional Judicial Magistrate-cum-Special Judicial Magistrate, C.B.I., Ranchi; in Cr.M.P.No.2681 of 2022, the prayer is made for quashing of the entire criminal proceeding arising out of CBI/EOW/Ranchi FIR No.RC0932019S0001 dtd. 10/1/2019 including the order dtd. 1/9/2021 in Case No.RC 01(S)/2019-EOW, Ranchi, pending before the learned Sub-Divisional Judicial Magistrate cum-Special Judicial Magistrate, CBI, Ranchi; and in Cr.M.P. No.3140 of 2022 the prayer is made for quashing of the entire criminal proceeding in connection with CBI/EOW/Ranchi FIR No.RC0932018S0007 dtd. 16/7/2018 including the order dtd. 5/7/2021, pending before the Sub-Divisional Judicial Magistrate cum-Special Judicial Magistrate, CBI, Ranchi.

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ANISH AGARWAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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