REGENT COMPUTRONICS PVT. LTD.

JACOB MATHEW Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SAHIB SINGH MEHRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
G NARASIMHAN G KASTURI AND K GOPALAN FRANK MORSES AND M KRISHNASWAMI A M SWARAMAN AND M KRISHNASWAMI VS. T V GHOKKAPPA :T V GHOKKAPPA :T V CHOKKAPPA [REFERRED TO]
C RAVICHANDRAN IYER VS. JUSTICE A M BHATTACHARJEE [REFERRED TO]
S KHUSHBOO VS. KANNIAMMAL [REFERRED TO]
GANESH ANAND CHELA VS. SWAMI DIVYANAND [REFERRED TO]
NAROTTAMDAS L SHAH VS. PATEL MAGANBHAI REVABHAI [REFERRED TO]
RALLIS INDIA LIMITED VS. K T VIJAYA KUMAR [REFERRED TO]
DHIRENDRA NATH SEN VS. RAJAT KANTI BHADRA [REFERRED TO]
A K M MATHEW VS. T V BALAN [REFERRED TO]
EXPRESS PUBLICATIONS MADURAI LTD VS. STATE OF ORISSA [REFERRED TO]
P KARUNAKARAN VS. C JAYASOORYAN [REFERRED TO]
N RAM VS. SIBY MATHEW [REFERRED TO]
J TANIGUCHI VS. K GOPI [REFERRED TO]
MAMMOOTTI CHAIRMAN VS. RAJAJI MATHEW THOMAS [REFERRED TO]
ASHA PAREKH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) This is a petition filed by accused Nos.1 to 3 in CC No.424/2010 on the file of the Judicial First Class Magistrate Court, Mattannur, to quash the proceedings under Section 482 of the Code of Criminal Procedure Code (hereinafter referred to as the Cr.P.C.).

(2.) The case of the petitioner in the petition was as follows :

(3.) Annexure B news item contains only the opinions and allegations of the office bearers of Democratic Women Association, to conduct a survey and enquiry into the Tribal area of Aaralam, pursuant to which, they filed Annexure C complaint before the Kerala Human Rights Commission.

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JACOB MATHEW Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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