REGENT COMPUTRONICS PVT. LTD.

Ashok Kumaran Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

PARAMESWARAN NAIR VS. SURENDRAN AND ANOTHER [REFERRED TO]
STATE TRADING CORPORATION OF INDIA LIMITED VS. COMMERCIAL TAX OFFICER:ASST SUPDT OF COMMERCIAL TAXES BIHAR:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER [REFERRED TO]
RAM JAS VS. STATE OF UTTAR PRADESH [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INCORPORATED [REFERRED TO]
FAHIM KHAN VS. STATE OF BIHAR [REFERRED TO]
NIRMAL BHANWARLAL JAIN VS. GHCL EMPLOYEES STOCK OPTION TRUST [REFERRED TO]
GHCL EMPLOYEES STOCK OPTION TRUST VS. INDIA INFOLINE LIMITED [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MEHMOOD UL REHMAN AND ORS. VS. KHAZIR MOHAMMAD TUNDA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These petitions are filed under Sec. 482 of the Code of Criminal Procedure ("the Code" for the sake of brevity), seeking to quash all further proceedings in C.C.No. 417/2021 on the file of the Chief Judicial Magistrate court, Alappuzha.

(2.) The petitioner in Crl.M.C.No. 5901/2022 is the 1st accused, and the petitioners in Crl. M.C.No.6042/2022 are the accused Nos. 2 and 3 in C.C.No.417/2021 in the above case. They are facing prosecution for having committed offences punishable under Ss. 420, 468, and 471 r/w. Sec. 34 of the IPC.

(3.) Short facts are as under

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ASHOK KUMARAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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