REGENT COMPUTRONICS PVT. LTD.

SUKUMARAN Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SUKUMARAN V. STATE OF KERALA [REFERRED TO]
STATE OF ORISSA VS. RAM GHANDERAGARWALA [REFERRED TO]
SOORAJ DEVI VS. PYARE LAL [REFERRED TO]
MOHAMMAD AKHTAR HUSSAIN ALIAS IBRAHIM AHMBD BHATTI VS. ASSISTANT COLLECTOR OF CUSTOMS PREVENTION AHMEDABAD [REFERRED TO]
BALWANT SINGH VS. GURBACHAN SINGH [REFERRED TO]
ARUN SHANKAR SHUKLA VS. STATE OF UTTAR PRADESH [REFERRED TO]
HARI SINGH MANN VS. HARBHAJAN SINGH BAJWA [REFERRED TO]
STATE OF KERALA VS. M M MANIKANTAN NAIR [REFERRED TO]
SUGANTHI SURESH KUMAR VS. JAGDEESHAN [REFERRED TO]
M R KUDVA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GOPAL DASS VS. STATE [REFERRED TO]
MULAIM SINGH VS. STATE [REFERRED TO]
MUKHTIAR SINGH VS. STATE [REFERRED TO]
GANDIKOTA NARASAIAH VS. SUPERINTENDENT CENTRAL PRISON WARANGAL [REFERRED TO]
SHERSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAJARAM TAKIRI VS. STATE OF ORISSA [REFERRED TO]
M CHANDRAN VS. B JAGADAMMA [REFERRED TO]
K V CHACKO VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Whether an application under Section 482 of the Code of Criminal Procedure ('the Code', for short) claiming the benefit under Section 427 of the Code is maintainable, is the question to be considered in this case.

(2.) The learned Single Judge, who considered these cases, noting the above two decisions, referred the following question to the Division Bench:

(3.) The learned Judge observed as follows:

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SUKUMARAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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