REGENT COMPUTRONICS PVT. LTD.

G.BALACHANDRAN, S/O.GOPALA PILLAI, Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. MOHAMMAD NAIM [REFERRED TO]
SUBHASH CHANDRA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
SWARAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE GOVERNMENT OF NCT OF DELHI VS. PREM RAJ [REFERRED TO]
K PANDURANGAN VS. S S R VELUSAMY [REFERRED TO]
EPURU SUDHAKAR VS. GOVT OF A P [REFERRED TO]
SUO MOTU PROCEEDINGS VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) W.P.C. 9401 of 2007 is filed by the complainant (G. Balachandran) in C.C. 621 of 1990 on the file of J.F.C.M. II Attingal seeking the following reliefs:

(2.) The events leading to the filing of the above Writ Petitions and Crl. M.Cs are as follows:

(3.) I heard Advocate Sri. K. Raveendran, the learned Counsel appearing for Balachandran, Adv. Sri. Abdul Salam, S. the learned Counsel appearing for Subair Kunju and Abdul Kalam, Adv. Sri. Mathew B. Kurian the learned Counsel appearing for Ramachandran Nair and Adv. Sri. C.S. Hrithwick the learned Government Pleader/Public Prosecutor. I also perused the Government files leading to Ext.P2 in W.P. (C) 9401 of 2007 and the connected files.

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G BALACHANDRAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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