REGENT COMPUTRONICS PVT. LTD.

Shiv Shankar Sharma Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

CROPPER VS. SMITH [REFERRED TO]
A.R. ANTULAY VS. R.S. NAYAK [REFERRED TO]
CHINNAMMAL AND ORS VS. P. ARUMUGHAM [REFERRED TO]
SUDHIR BHASKARRAO TAMBE VS. HEMAN YASWANT DHAGE [REFERRED TO]
JAI JAI RAM MANOHAR LAL VS. NATIONAL BUILDING MATERIAL SUPPLY GURGAON [REFERRED TO]
STATE OF PUNJAB VS. SHAMLAL MURARI [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
K R SRINIVAS K V RAMANA VS. R M PREMCHAND:R M PREMCHAND [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. STATE OF RAJASTHAN [REFERRED TO]
DATTARAJ NATHUJI THAWARE VS. STATE OF MAHARASHTRA [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
T N GODAVARMAN THIRUMALPAD VS. UNION OF INDIA [REFERRED TO]
VISHWANATH CHATURVEDI VS. UOI [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
RAJU RAMSINGH VASAVE VS. MAHESH DEORAO BHIVAPURKAR [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
KUNGA NIMA LEPCHA VS. STATE OF SIKKIM [REFERRED TO]
JAIPUR SHAHAR HINDU VIKAS SAMITI VS. STATE OF RAJASTHAN [REFERRED TO]
P. CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
M. SUBRAMANIAM VS. S. JANAKI [REFERRED TO]

JUDGEMENT

(1.) With the consent of the parties, hearing of the matters has been done through video conferencing and there is no complaint whatsoever regarding audio and/or visual quality.

(2.) At the outset it requires to refer herein that three 'Public Interest Litigations being W.P. (PIL) No. 4632 of 2019; W.P. (PIL) No. 4290 of 2021 and W.P. (PIL) No. 727 of 2022 have been filed by Arun Kumar Dubey and Shiv Shankar Sharma respectively and have been ordered to be heard side by side.

(3.) In W.P. (PIL) No. 4632 of 2019, the petitioner has sought for direction upon the Director, Directorate of Enforcement and the Assistant Director (PMLA), Directorate of Enforcement to investigate the fifteen FIRs in Khunti Police Station and one in Arki Police Station Case pertaining to involvement of Ram Binod Prasad Sinha and others registered under Ss. 406, 409, 420, 423, 424, 465 and 120B of the Indian Penal Code and Sec. 11, 12(2) and 13(1)(e) of the Prevention of Corruption Act, 1988. In W.P. (PIL) No. 4290 of 2021, direction has been sought upon Director General, Income Tax (Investigation) to enquire into the money transferred of Soren Family in the name of respondent nos. 8 to 13, through SHELL Companies, as also to investigate the sources of income of private respondents and investigate the financial crime committed by respondent no. 6. In W.P. (PIL) No. 727 of 2022, direction has been sought to prosecute the Chief Minister-cum-Minister Department of Mines for misuse of office in getting the mining lease in his own name.

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SHIV SHANKAR SHARMA Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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