RAJAT FUEL PRODUCT CORPORATION Vs. UNION OF INDIA
LAWS(JHAR)-2020-1-78
HIGH COURT OF JHARKHAND
Decided on January 06,2020

Rajat Fuel Product Corporation Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Anubha Rawat Choudhary,j. - (1.) Heard Mr. Rajendra Krishna, learned counsel appearing on behalf of the petitioner along with Ms. Archi Ravi, Advocate.
(2.) Heard Mr. Rohit Sinha, learned counsel appearing on behalf of the opposite parties.
(3.) This petition has been filed for quashing the entire criminal proceedings including First Information Report registered by the CBI, Ranchi being FIR No. RC 12(A)/2011-R dated 11.10.2011 under Section 120-B read with Section 420 of Indian Penal Code and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 which is now said to be pending in the Court of learned Special Judge, CBI, Ranchi.;


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