REGENT COMPUTRONICS PVT. LTD.

Xxx Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
RAMAWATAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
KURUKSHETRA UNIVERSITY VS. STATE OF HARYANA [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
SANAPAREDDY MAHEEDHAR SESHAGIRI VS. STATE OF A P [REFERRED TO]
UNION OF INDIA VS. STATE OF MAHARASHTRA [REFERRED TO]
PRATHVI RAJ CHAUHAN VS. UNION OF INDIA [REFERRED TO]
HITESH VERMA VS. STATE OF UTTARAKHAND [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This Crl.M.C. has been filed to quash Annexure A1 FIR in Crime No.482/2021 of Mukkom Police Station, Kozhikode Rural u/s 482 of the Code of Criminal Procedure (Cr.P.C.).

(2.) The petitioners are brothers. They have been arrayed as the accused in the crime mentioned above. The 4th respondent is the wife of the first petitioner. She is a member of a Scheduled Caste. The petitioners are not members of Scheduled Caste or Scheduled Tribe.

(3.) The offences alleged against the petitioners are punishable under Ss. 376, 420, 506 r/w 34 of IPC and S.3(1) (w)(i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short the SC/ST Act). The crime was registered pursuant to a private complaint filed by the 4th respondent at the Judicial First Class Magistrate Court, Thamarassery. Annexure A2 is the copy of the private complaint.

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XXX Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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