REGENT COMPUTRONICS PVT. LTD.

Narsingh Rathore Appellant

V/S

STATE OF C.G. Respondents

Referred Judgements :-

GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
MOTI RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. WASUDEO RAMGHANDRA KAIDALWAR [REFERRED TO]
STATE OF MAHARASHTRA VS. POLLONJI DARABSHAW DARUWALLA [REFERRED TO]
M KRISHNA REDDY VS. STATE DEPUTY SUPERINTENDENT OF POLICE HYDERABAD [REFERRED TO]
P NALLAMMAL VS. STATE REP [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
DIPAK SHUBHASHCHANDRA MEHTA VS. C B I [REFERRED TO]

JUDGEMENT

(1.) Invoking jurisdiction of this court under Section 439 of Cr.P.C., the applicant herein has filed this application for grant of regular bail who has been arrested on 26.11.2014 in connection with Crime No. 48/2010 registered at Police Station, Anti Corruption Bureau, Raipur (for Short, ACB) District Raipur, for the offence punishable under Section 13(1)(e) and 13(2) of Prevention of Corruption Act, 1988 (for short, PC Act). Case of prosecution, in brief, is that, applicant had amassed wealth of Rs. 61,89,882/- disproportionate to his known source of income, while working as Executive Engineer and thereby he has committed aforesaid offences.

(2.) Shri Kanak Tiwari, learned senior counsel appearing for the applicant would submit as under:

(3.) On the other hand, Shri A.S. Kachhwaha, Additional Advocate General and Shri Neeraj Jain Govt. Advocate, counsel appearing for the State vehemently opposed the bail application and would submit as under:

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NARSINGH RATHORE Vs. STATE OF C.G.

Referred Judgements :-

JUDGEMENT

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