(1.) An unfortunate, innocent and illiterate rustic village girl was trapped by a sex racket and she is subjected to flesh trade and according to the prosecution, the present Petitioner is one of the customers, who committed rape on her, and it is that accused preferred this Criminal Revision Petition, against the order dated 16.2.2011 of the court of Additional Sessions Judge (Special), Kottayamin Crl.M. A. No. 249 of 2011 in S.C. No. 89 of 2010, by which the learned Sessions Judge rejected the plea of the Petitioner for a discharge under Section 227 of the Code of Criminal Procedure (hereinafter referred to for short as 'the Code of Criminal Procedure only)
(2.) The brief facts which led to the impugned order are as follows:
(3.) The above revision petition came up for consideration and admission on 1.3.2011 and at the request of the Public Prosecutor and the Special Public Prosecutor, for getting instructions, the matter was adjourned and posted to 7.3.2011 for hearing on admission. So, this matter is heard in the noon session of this Court on 7.3.2011, 8.3.2011 and 9.3.2011. Such a schedule was fixed since more time is required for hearing, which would likely to affect the consideration of other matters posted for admission and hearing on those dates.
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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