AJIT SINGH Vs. STATE (DELHI), THROUGH C.B.I.
LAWS(SC)-1998-4-138
SUPREME COURT OF INDIA
Decided on April 30,1998

AJIT SINGH Appellant
VERSUS
State (Delhi), Through C.B.I. Respondents

JUDGEMENT

- (1.) WE have read the Review Petition and its annexures. For the purposes of the Review Petition we shall assume that the review petitioner had voted for the no -confidence motion. The criminal proceedings allege an agreement and bribe to vote against the no -confidence motion. Therefore, the protection of Article 105(2) is not available to the Review Petitioner.
(2.) THE review petition is dismissed.;


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