REGENT COMPUTRONICS PVT. LTD.

KRISHAN KUMAR Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
JAYENDRA SARASWATHI SWAMIGAL VS. STATE OF TAMIL NADU [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANORANJANA SINH @ GUPTA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF BIHAR & ANOTHER VS. AMIT KUMAR @ BACHA RAI [REFERRED TO]
ROHIT TANDON VS. ENFORCEMENT DIRECTORATE [REFERRED TO]
P. CHIDAMBARAM VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) A case R.C. No. 0962019A0002, was registered on 7/5/2019 by the respondent Central Bureau of Investigation (for short CBI) under Ss. 409, 419, 465, 466, 471 read with Sec. 120(B) of the Indian Penal Code (in short IPC) and Ss. 13 (1) (c) and 13 (1) (d) of the Prevention of Corruption Act at Police Station East Shimla. Petitioner was arrested in this case on 16/2/2021.

(2.) Gist of Allegations The aforementioned case is in respect of alleged misappropriation of government scholarship funds on large scale with complicity of officials working in the Education department, Central Government, Banks and private institutions.

(3.) Alleged role of petitioner :-

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KRISHAN KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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