REGENT COMPUTRONICS PVT. LTD.

P. Dharamaraj Appellant

V/S

SHANMUGAM Respondents

Referred Judgements :-

P S R SADHANANTHAM VS. ARUNACHALAM [REFERRED TO]
JANATA DAL / HARINDERSINGH CHOWDHARY / JANATA DAL COMMUNIST PARTY OF INDIA / MARXIST INDIAN CONGRESS SOCIALIST VS. H.S.CHOWDHARY / THE HONBLE HIGH COURT OF DELHI:UNION OF INDIA [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
MADAN MOHAN ABBOT VS. STATE OF PUNJAB [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. A RAVISHANKAR PRASAD [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKRAM ANANTRAI DOSHI [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. DHRUV GURJAR AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Permission to file Special Leave Petition(s) is granted in D.No.11748 of 2022.

(2.) Leave granted.

(3.) There are three Special Leave Petitions on hand, two of which challenge an Order passed by the High Court of Judicature at Madras in a Criminal Original Petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C"), quashing a criminal complaint in CC No.25 of 2021 pending on the file of the Additional Special Court for trial of cases related to Members of Parliament and Members of Legislative Assembly of Tamil Nadu, on the ground that all the victims have compromised their claims with the accused. The third Special Leave Petition arises out of an order of dismissal passed by the High Court in a Criminal Miscellaneous Petition filed by a third party by name Anti Corruption Movement, seeking the recall of the order dtd. 30/7/2021 in the quash petition.

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P. DHARAMARAJ Vs. SHANMUGAM

Referred Judgements :-

JUDGEMENT

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