(1.) HEARD the learned Advocate general appearing for the petitioners. The respondents having been served have remained absent. The facts leading up to this petition are as follows :
(2.) THE first respondent is said to have filed a private complaint under Section 200 of the code of Criminal Procedure, 1973 against the second respondent, alleging offences under section 153-A, 295 and 295-A of the Indian penal Code, 1860. The second respondent is the Chief Minister of Tamil Nadu and he was alleged to have made certain statements at chennai and these statements, which were said to have been published in Newspapers at bangalore, formed the basis of the complaint.
(3.) IT transpires that when the matter came up before the Court of the Magistrate on 3-12-2007, the following order was passed as reflected in a copy of the order sheet dated 3-12-2007, as follows :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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