REGENT COMPUTRONICS PVT. LTD.

Thankappan V. E. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SANJEEV NANDA V. STATE OF NCT,DELHI [REFERRED TO]
H.M.PRAKASH @ DALI VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF BOMBAY VS. KATHI KALU OGHAD [REFERRED TO]
SELVI VS. STATE OF KARNATAKA [REFERRED TO]
RITESH SINHA VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Accused Nos.1 and 2 in crime No.128 of 2016 in Kenichira Police Station, Wayanad have filed this petition under Sec. 482 of Cr.P.C. with the following prayers.

(2.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor.

(3.) Pertinent legal questions arise for consideration in this matter;

Click here to view full judgment.

THANKAPPAN V. E. Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address