REGENT COMPUTRONICS PVT. LTD.

PAULOSE Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

DICKINS V. GILL [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
MOST REV P M A METROPOLITAN VS. MORAN MAR MARTHOMA [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]
PERUMPALLIPAD PAYYURIL HYDRU HAJI VS. STATE OF KERALA [REFERRED TO]
VARGHESE VS. ST.PETERS SYRIAN ORTHODOX CHURCH [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
DINESHBHAI CHANDUBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
SHEILA SEBASTIAN VS. R. JAWAHARAJ & ANR. ETC. [REFERRED TO]
KAPIL AGARWAL VS. SANJAY SHARMA [REFERRED TO]

JUDGEMENT

(1.) Petitioners are the accused Nos.1 and 2 in Crime No.1194 of 2018 of Muvattupuzha Police Station. Initially, a private complaint was submitted by the 2nd respondent herein, which is produced as Annexure-A4 and the same was referred by the Judicial First Class Magistrate Court, Muvattupuzha, to the police for investigation under Sec. 156(3) of Cr.P.C. Annexure A1 is the FIR registered consequently and the offences alleged against the petitioners are under Ss. 468, 471 and 120B of Indian Penal Code and Sec. 12 of Press and Registration of Books Act, 1867.

(2.) The averments in Annexure-A4 complaint is as follows:

(3.) The petitioners who are the accused Nos.1 and 2 therein, filed this Crl.M.C., praying for quashing the aforesaid proceedings.

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M.S.PAULOSE Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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