REGENT COMPUTRONICS PVT. LTD.

Kripesh Krishnan Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

STATE OF HIMACHAL PRADESH VS. MANGO RAM [REFERRED TO]
DEELIP SINGH VS. STATE OF BIHAR [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARYANA [REFERRED TO]
KAINI RAJAN VS. STATE OF KERALA [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]
ANURAG SONI VS. STATE OF CHHATTISGARH [REFERRED TO]

(1.) The prayer in this Crl.M.C. is as follows:-

(2.) Heard Shri.T.Madhu, the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) The petitioner is the accused in Crime No.188/2017 of Neeleswaram Police Station. He faces charge under Sec. 376(1) of the Indian Penal Code.