REGENT COMPUTRONICS PVT. LTD.

MAHESH AGARWAL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

YOGESH VS STATE OF MAHARASHTRA [REFERRED TO]
MD CASTROL INDIA LTD V STATE OF KARNATAKA [REFERRED TO]
STREE ATYACHAR VIRODHI PARISHAD STATE OF MAHARASHTRA VS. DILIP NATHUMAL CHORDIA:DILIP NATHUMAL [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. K. NARAYANA RAO [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
CHARANJIT PAL JINDAL VS. L.N. METALICS [REFERRED TO]
HIMANSHU VS. B SHIVAMURTHY [REFERRED TO]
STATE OF RAJASTHAN VS. ASHOK KUMAR KASHYAP [REFERRED TO]
SUDESH KEDIA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Both the aforementioned appeals have been heard together with consent of the parties, since issues involved in both the appeals are interlinked to each other, therefore, both the said appeals are being disposed of by this common order.

(2.) The instant appeals have been preferred invoking the jurisdiction conferred upon this Court under Sec. 21 of the National Investigating Agency Act.

(3.) The Cr. Appeal (DB) No.997 of 2023 has been preferred against the order dtd. 31/5/2023 passed by AJC-XVI-cum-special Judge, NIA at Ranchi in Misc. Crl. Application No.437 of 2023, whereby and whereunder, the application for discharge which was filed by the present appellant has been dismissed.

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MAHESH AGARWAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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