REGENT COMPUTRONICS PVT. LTD.

UNNIKRISHNAN Appellant

V/S

ALIKUTTY Respondents

Referred Judgements :-

KOYYOTTAN SOOPPI VS. VANIYATHI KALLYANI [REFERRED TO]
SEETHA VS. KRISHNAN [REFERRED TO]
SANKARANKUTTY NAIR VS. LAKSHMIKUTTY AMMA [REFERRED TO]
A M ABDUL KARIM VS. A M MAMOO [REFERRED TO]
CHANDI VS. KALI CHARAN [REFERRED TO]
MUNNALAL, MINOR VS. MST KASHIBAI [REFERRED TO]
PUTHIYA PURAYIL ABDURAHIMAN, KARNAVAN AND MANAGER OF THE TAVAZHI TARWAD AND ANR. VS. THAYATH KANCHEENTAVIDA AVOOMMA AND ORS. [REFERRED TO]
DHANAPAL CHETTIAR AND ORS. VS. GOVINDARAJA CHETTY AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Two cops who are caught in the dock of a criminal court want to pre-empt the trial on the ground of limitation. But the Trial Court and the High Court did not accede to their plea. Hence they are now before the Supreme Court challenging the order of the High Court. How they got themselves enmeshed in the cobweb of the criminal proceeding, can be narrated in brief:

(3.) For dealing with the question raised in this appeal, it is necessary to extract, at least briefly, the allegations made in the complaint. They are the following:

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UNNIKRISHNAN Vs. ALIKUTTY

Referred Judgements :-

JUDGEMENT

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