REGENT COMPUTRONICS PVT. LTD.

SHYBIMON Appellant

V/S

HARIDAS Respondents

Referred Judgements :-

CHANDRASEKHARA PILLAI V. KARTHIKEYAN [REFERRED TO]
SUKRA MAHTO VS. BASDEO KUMAR MAHTO [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE VS. NEW TOBACCO CO [REFERRED TO]
PRESIDENT OF INDIA VS. AJAY KUMAR PANDEY ADVOCATE IN RE: [REFERRED TO]
J R PARASHAR ADVOCATE VS. PRASANT BHUSHAN ADVOCATE [REFERRED TO]
HAJI AHMAD HUSAIN VS. STATE [REFERRED TO]
A M KUTTYSANKARAN NAIR VS. P V KUMARAN NAIR [REFERRED TO]
JOSE VS. THANKAPPAN [REFERRED TO]
NARAYANAN VS. GANGADHARAN [REFERRED TO]
K DANIEL VS. T HYMAVATHY AMMA [REFERRED TO]
M K PRABHAKRAN VS. T E GANGADHARAN [REFERRED TO]

JUDGEMENT

(1.) The revision petitioner who was the complainant in a private complaint filed as C.M.P. No: 2480 of 2009 before the J.F.C.M.I, Cherthala, alleging offences punishable under Ss.500 and 501 I.P.C. against the 1st respondent herein, challenges the order dated 20/8/2009 passed by the Magistrate dismissing the complaint presumably under S.203 Cr.P.C. after recording the sworn statement of the complainant.

(2.) Even though the accused to whom no process was issued by the Magistrate, has no right to be heard in this revision, since the revision petitioner had made the accused a party respondent and also since this Court ordered notice to him, I also heard Advocate Sri.Azad Babu on behalf of the 1st respondent/accused. The Background Facts:

(3.) The facts leading to the filing of the aforesaid complaint can be summarised as follows:

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SHYBIMON Vs. HARIDAS

Referred Judgements :-

JUDGEMENT

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