REGENT COMPUTRONICS PVT. LTD.

M.P.Veerandrakumar Appellant

V/S

Satheeja Kumari.T.S. Respondents

Referred Judgements :-

GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
LOVELY SALHOTRA AND ANOTHER VS. STATE NCT OF DELHI AND ANOTHER [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]
SAJEEV VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) This Crl.M.C has been filed to quash all further proceedings in S.T.No.1618/2016 on the file of the Judicial First Class Magistrate Court I, Ettumanoor.

(2.) The petitioners are the accused Nos.2 and 3. Altogether there are four accused. The 1st respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 500 and 509 r/w 34 of IPC.

Click here to view full judgment.

M.P.VEERANDRAKUMAR Vs. SATHEEJA KUMARI.T.S.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address