(1.) The petitioner is aggrieved by the publication of Exts. P2 and 4 by respondent Nos. 3 and 4, which, according to him, contain materials that violate his right to reputation, dignity, and privacy under Article 21 and the right to equality under Article 14 of the Constitution of India.
(2.) The petitioner is a chartered accountant by profession. He claims that he has more than twenty years of experience in the field and adorned various coveted positions, including that of CFO and CEO in different reputed companies in India and abroad, and that he was conferred with many awards and recognitions both in the US and India for his contributions in his field.
(3.) In 2021, Maradu Police Station, Ernakulam, registered a crime against the petitioner as Crime No.304/2021, alleging offences punishable under Ss. 376(2)(l) and (n) of the Indian Penal Code (for short 'IPC'). The allegation is that the petitioner committed sexual assault and rape on the victim, who was his old classmate, after giving her a false promise of marriage. The petitioner denied those allegations. According to him, a false case has been foisted against him.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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