REGENT COMPUTRONICS PVT. LTD.

Anilkumar M. R. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

NEW INDIA ASSURANCE COMPANY LIMITED VS. SHANT1 MISRA ADULT [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
RANBIR YADAV VS. STATE OF BIHAR [REFERRED TO]
SECURITIES AND EXCHANGE BOARD OF INDIA VS. AJAY AGARWAL [REFERRED TO]
RAMESH KUMAR SONI VS. STATE OF MADHYA PRADESH [REFERRED TO]
KAMLESH KUMAR VS. STATE OF JHARKHAND [REFERRED TO]
NEENA ANEJA VS. JAI PRAKASH ASSOCIATES LIMITED [REFERRED TO]

JUDGEMENT

(1.) Dated this the 30thday of May, 2024 This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure.

(2.) The prayer in this petition is to set aside Annexure A3 order in CMP No.16060/2023 in C.P.No.94/2023 in Crime No.1766/2018 on the files of the Judicial First Class Magistrate Court-I, Nedumangad.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

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ANILKUMAR M. R. Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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