REGENT COMPUTRONICS PVT. LTD.

P.N. Krishnakumar Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

M N SANKARAYARAYANAN NAIR VS. P V BALAKRISHNAN [REFERRED TO]
BALWANT SINGH VS. STATE OF BIHAR [REFERRED TO]
T BARAI VS. HENRY AH HOE [REFERRED TO]
SHEONANDAN PASWAN1987 SUPP1 VS. STATE OF BIHAR [REFERRED TO]
SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
R M TEWARI ADVOCATE GOVERNMENT OF NCT DELHI MOHD MEHFOOZ VS. STATE NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
BASHEER ALIAS N P BASHEER VS. STATE OF KERALA [REFERRED TO]
U P POWER CORPORATION LTD VS. SANT STEELS AND ALLOYS P LTD [REFERRED TO]
YERNENI RAJA RAMCHANDER ALIAS RAJABABU VS. STATE OF A P [REFERRED TO]
SARAMMA PETER VS. STATE OF KERALA [REFERRED TO]
PRASANTH K.C. VS. FOOD INSPECTOR [REFERRED TO]
STATE OF KERALA VS. K. AJITH [REFERRED TO]

JUDGEMENT

(1.) Crl.R.P.No.754/2022 has been filed by the State of Kerala represented by the Range Forest Officer, Kodanad, Ernakulam district, challenging order dtd. 9/6/2022 in CMP.628/2020 in C.C.No.358/2019 pending before the Judicial First Class Magistrate Court-III, Perumbavoor. Respondents 1 to 3 herein are respondents 1, 2 and 4 in the above case. Respondents 4 and 5 are third parties/interveners in the Revision Petition.

(2.) The 1st respondent/1st accused has filed Crl.R.P.No.593/2022 challenging the same order. Similarly, Crl.R.P.No.591/2022 has been filed by the 2nd accused also challenging the same order.

(3.) Heard the learned Additional Director General of Prosecution Shri Gracious Kuriakose, learned Senior Counsel Shri S.Sreekumar, appearing for the 1st respondent; Advocate Nireesh Mathew appearing for the 2nd respondent and Dr.Abraham P.Meachinkara appearing for the intervenors.

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P.N. KRISHNAKUMAR Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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