REGENT COMPUTRONICS PVT. LTD.

HUSSAIN Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

POCKUNJU THARAPPATTU LAKSHAMVEEDU VS. STATE OF KERALA [REFERRED TO]
VIJYADAS K. V. VS. STATE OF KERALA [REFERRED TO]
ARJUN PANDITRAO KHOTKAR VS. KAILASH KUSHANRAO GORANTYAL [REFERRED TO]
ARJUN PANDITRAO KHOTKAR VS. KAILASH KUSHANRAO GORANTYAL [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
MADHU @ MADHURANATHA VS. STATE OF KARNATAKA [REFERRED TO]
NATASHA SINGH VS. CBI [REFERRED TO]
V.K. SASIKALA VS. STATE REP. BY SUPERINTENDENT [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. R S PAI [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for short) to quash Annexure-1, viz. common order in C.M.P.Nos.1322/2022 and 1323/2022 in S.C.No.265/2018 on the file of the Special Court for Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as 'SC/ST (POA) Act' for convenience), Mannarkad, Palakkad. Petitioner herein is the 1st accused in the above case.

(2.) Heard the learned counsel for the petitioner Sri John Sebastian Ralph as well as the learned Senior Public Prosecutor, Sri S.U.Nazar.

(3.) Bereft of unnecessary embellishments, the facts of the case are as under:

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HUSSAIN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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