REGENT COMPUTRONICS PVT. LTD.

Satheesh Kumar E Appellant

V/S

MALABAR DEVASWAM BOARD Respondents

Referred Judgements :-

MOTI RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
KESHAB NARAYAN BANERJEE VS. STATE OF BIHAR [REFERRED TO]
DESTRUCTION OF PUBLIC AND PRIVATE PROPERITES VS. STATE OF A P [REFERRED TO]
TGN KUMAR VS. STATE OF KERALA [REFERRED TO]
SUNIL SHARMA VS. STATE [REFERRED TO]
KALEEM ALIAS KALEEM PASHA VS. STATE [REFERRED TO]
ALLUVDIN VS. INSPECTOR OF POLICE VANDHAVASI POLICE STATION [REFERRED TO]
JOMON ALIAS KUNJUNJU VS. STATE OF KERALA [REFERRED TO]
SYAMKUMAR VS. STATE OF KERALA [REFERRED TO]
HEMANTH KUMAR VS. SUB INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) THIS is an application for bail under S.439 of the Code of Criminal Procedure, filed by accused Nos.1 to 7 in Crime No. 490 of 2011 of Chevayoor Police Station, Kozhikode District.

(2.) THE offences alleged against the accused are under S.143, S.147, S.148, S.332, S.333, S.326, S.506(i), S.307 read with S.149 of the Indian Penal Code and S.3(2)(e) of the Prevention of Damage to Public Property Act (hereinafter referred to as the PDPP Act).

(3.) ACCUSED No.1 was arrested on 21/09/2011 and the others were arrested on 26/09/2011.

Click here to view full judgment.

SATHEESH KUMAR E Vs. MALABAR DEVASWAM BOARD

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address