REGENT COMPUTRONICS PVT. LTD.

ALAVI Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SHREEKANTIAH RAMAYYA MUNIPALLI VS. STATE OF BOMBAY [REFERRED TO]
AMRIK SINGH VS. STATE OF PEPSU [REFERRED TO]
MATAJOG DOBEY NAND RAM AGARWALA VS. H C BHARI:H C BHARI [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
PUKHRAJ VS. STATE OF RAJASTHAN [REFERRED TO]
RIZWAN AHMED JAVED SHAIKH VS. JAMMAL PATEL [REFERRED TO]
CENTER FOR PUBLIC INTEREST LITIGATION VS. UNION OF INDIA [REFERRED TO]
RAKESH KUMAR MISHRA VS. STATE OF BIHAR [REFERRED TO]
SANKARAN MOITRA VS. SADHNA DAS [REFERRED TO]
K K S MUHAMMED VS. SASI [REFERRED TO]
SAROJINI VS. PRASANNAN [REFERRED TO]
MOOSA VALLIKKADAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) The revision petitioner, who was the Sub Inspector of Police, Nilambur Police Station, is the accused in C.C.No. 322 of 2011 on the file of the Judicial First Class Magistrate Court, Nilambur. The Calendar Case was registered based on a complaint filed by respondent No.2 alleging that on 28/7/2008, the revision petitioner committed the offences punishable under Ss. 294(b), 323, 324 and 341 IPC.

(2.) The facts leading to the filing of the complaint against the accused are as follows:-

(3.) The Assistant Sub Inspector of Police, Nilambur, had registered Crime No.448/2008 on 28/7/2008 itself against the accused. The Dy.S.P. concerned investigated into the said crime and submitted a refer report under the caption "false case".

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ALAVI Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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