REGENT COMPUTRONICS PVT. LTD.

T.T.ANTONY Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

R. V. METROPOLITAN POLICE COMMISSIONER [REFERRED]
M.V. RAJWADE,I.A.S. DISTRICT MAGISTRATE V. DR. S.M. HASSAN AND ORS. [REFERRED]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED]
R P KAPUR VS. STATE OF PUNJAB [REFERRED]
S N SHARMA VS. BIPEN KUMAR TIWARI [REFERRED]
PRABHU DAYAL DEORAH RAJ KUMAR DEORAH VS. DISTRICT MAGISTRATE KAMRUP:DISTRICT MAGISTRATE KAMRUP [REFERRED]
STATE OF KARNATAKA VS. UNION OF INDIA [REFERRED]
NANDINISATPATHY VS. P L DANI [REFERRED]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED]
STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED]
SHAM KANT VS. STATE OF MAHARASHTRA [REFERRED]
K CHANDRASEKHAR MARIAM RASHEEDA S K SHARMA S NAMBI NARAYANAN D SASI KUMARAN 1 THE DIRECTOR CENTRAL BUREAU OF INVESTIGATION VS. STATE OF KERALA [REFERRED]
H A KRISHNA VS. STATE OF KARNATAKA [REFERRED]
EMPEROR VS. KHWAJA NAZIR AHMAD [REFERRED]

JUDGEMENT

(1.) Leave is granted in all the special leave petitions.

(2.) These four appeals arise out of the common judgment of a Division Bench of the High Court of Kerala at Ernakulam in W.A. Nos. 2708/1999, 2709/1999, 2710/1999, 8/2000, 52/2000 and 200/2000 dated February 29, 2000. Criminal Appeal No. 689 of 2001 (arising out of SLP (Crl.) No. 1522/ 2000) is filed by T.T. Antony, Deputy Collector and Executive Magistrate, Kannur; Civil Appeal No. 4066 of 2001 (Arising out of SLP(C) No. 8840/2000) is filed by fourteen police constables; and Criminal Appeal Nos. 690-691 of 2001 (Arising out of SLP (Crl.) Nos. 2724-25/2000) are filed by the State of Kerala. These appeals relate to the same incident and raise common questions of facts and law so they are being dealt with together.

(3.) The relevant facts, giving rise to these appeals, which have a strong political backdrop, need to be noticed for appreciating the contentions of the parties.

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T T ANTHONY Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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