REGENT COMPUTRONICS PVT. LTD.

Sebastian P.J. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ORISSA VS. DEDENDRA NATH PADHI [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE TR. INSP. OF POLICE VS. A. ARUN KUMAR [REFERRED TO]
MANIK TANEJA VS. STATE OF KARNATAKA [REFERRED TO]
SONU GUPTA VS. DEEPAK GUPTA [REFERRED TO]
STATE BY THE INSPECTOR OF POLICE VS. S.SELVI [REFERRED TO]

JUDGEMENT

(1.) The prayer in this Crl.M.C. filed under Sec. 482 of the Code of Criminal Procedure is the following;

(2.) The petitioner stands chargesheeted as accused No. 2 in CC No. 344/2015 on the file of the Judicial First Class Magistrate Court, Devikulam alleging offences punishable under Ss. 409, 420, 465, 468, 471 and 477(A) read with Ss. 34 and 120(B) of the Indian Penal Code, 1860.

(3.) Accused No.1 in this case died and therefore, the charges against him stood abated.

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SEBASTIAN P.J. Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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