REGENT COMPUTRONICS PVT. LTD.

Karti P Chidambram Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

STATE OF BIHAR AND ANR. VS. AMIT KUMAR ALIAS BACHCHA RAI [REFERRED TO]
STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
RAM PRATAP YADAV VS. MITRA SEN YADAV [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
ANWARI BEGUM VS. SHER MOHAMMAD [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SUNDEEP KUMAR BAFNA VS. STATE OF MAHARASHTRA [REFERRED TO]
GAUTAM KUNDU VS. MANOJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) The petitioner seeks regular bail under Section 439 Cr.P.C. in case RC 220 2017-E-0011 dated 15.05.2017 registered under Section 120B read with Section 420 IPC; Section 8 and Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988. The bail application is contested by the respondent CBI.

(2.) I have heard learned Senior Counsel for the petitioner and learned Addl. Solicitor General for the respondent and have examined the file.

(3.) The accused persons named in the FIR are :

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KARTI P CHIDAMBRAM Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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