REGENT COMPUTRONICS PVT. LTD.

Saberi S. Nair Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

DINESH KUMAR YADAV V. STATE OF U.P. AND ANOTHER [REFERRED TO]
NATIONAL SEWING THREAD CO LIMITED CHIDAMBARAM THE REGISTRAR OF TRADE MARKS VS. JAMES CHADWICK AND BROS LIMITED:JAMES CHADWICK AND BROS LIMITED [REFERRED TO]
THAKUR DAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
MAHARASHTRA STATE FINANCIAL CORPORATION VS. JAYCEE DRUGS AND PHARMACEUTICALS PRIVATE LIMITED [REFERRED TO]
ITI LIMITED VS. SIEMENS PUBLIC COMMUNICATIONS NETWORK LIMITED [REFERRED TO]
HARSHAKUMAR VS. STATE OF KERALA [REFERRED TO]
SHALU OJHA VS. PRASHANT OJHA [REFERRED TO]

JUDGEMENT

(1.) This Criminal Revision Petition has been filed by the petitioner under Sec. 438 of the Bhartiya Nagrik Suraksha Sanhita, 2023 challenging judgment in Crl. Appeal No.99/2024dated 15/6/2024 on the files of the Additional Sessions Court, Thiruvananthapuram and order in CMP No.1536/2023 inM.C.No.11/2023 on the files of the Judicial First Class Magistrate- IV/Mobile Court, Thiruvananthapuram.

(2.) The parties in this revision will be referred as to their status before the trial court.

(3.) The summary of the case is as under:-

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SABERI S. NAIR Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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