REGENT COMPUTRONICS PVT. LTD.

SILVESTER Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

VIJAY KUMAR JAIN V. STATE OF MADHYA PRADESH [REFERRED TO]
JASVINDER SAINI VS. STATE [REFERRED TO]
C.B.I. VS. KARIMULLAH OSAN KHAN [REFERRED TO]
ANANT PRAKASH SINGH @ ANANT SINHA VS. STATE OF HARYANA [REFERRED TO]
KARTIKALAKSHMI.P V. SRI. GANESH AND ANOTHER [REFERRED TO]
NALLAPAREDDY SRIDHAR REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) The challenge in this Crl.M.C is to the order dtd. 15/2/2023 in Crl.M.P No.674/2022 in S.C No.492/2017 on the file of the Principal Assistant Sessions Court, North Paravur.

(2.) Heard both sides.

(3.) The petitioners are the accused in the Sessions Case. Charges were initially framed against them alleging offences under Ss. 452, 324, 323, 308 and 354 read with Sec. 34 of IPC.

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SILVESTER Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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