REGENT COMPUTRONICS PVT. LTD.

Sebastian Vadakkumpadan Appellant

V/S

Shine Varghese Respondents

Referred Judgements :-

SUDHIR BHASKARRAO TAMBE V. HEMANT YASHWANT DHAGE [REFERRED TO]
PRAMATHA NATH TALUKDAR SURENDRA MOHAN BASU VS. SAROJ RANJAN SARKAR [REFERRED TO]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
GANGADHAR JANARDAN MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
HEINZ ITALIA VS. DABUR INDIA LTD [REFERRED TO]
DIVINE RETREAT CENTRE VS. STATE OF KERALA [REFERRED TO]
KUNGA NIMA LEPCHA VS. STATE OF SIKKIM [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
RAM KISHAN FAUJI VS. STATE OF HARYANA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Introduction:

(2.) When the police allegedly refused to register a crime, they approached this Court. They contend that only police could unravel the crime. A learned Single Judge allows the writ petition; the police act on the judicial directive and register a crime. In the appeal, the aggrieved office bearers question that direction.

(3.) Can the impugned judgment be sustained? Do the complainants have any efficacious alternative remedies available to them, for the public-law remedy is the last resort in private affairs?

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SEBASTIAN VADAKKUMPADAN Vs. SHINE VARGHESE

Referred Judgements :-

JUDGEMENT

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