REGENT COMPUTRONICS PVT. LTD.

THANGARASU SWAMIGAL Appellant

V/S

C.N. SHANMUGANATHAN Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
RAGHUBIR SARAN VS. STATE OF BIHAR [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
STATE OF KARNATAKA VS. M DEVENDRAPPA [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
SURESH VS. MAHADEVAPPA SHIVAPPA DANANNAVA [REFERRED TO]

JUDGEMENT

(1.) THE petitioner is the third accused in the case pending in P.R.C.No.9 of 2006 on the file Judicial Magistrate, Mettupalayam and seeks to quash the case as against him.

(2.) THE first and the second accused in the said case have moved this Court in Crl.O.P.No.13403 of 2006 and by the order dated 05.02.2007, the proceedings as against them stand quashed. THE observations therein are relevant and are as follows:

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THANGARASU SWAMIGAL Vs. C N SHANMUGANATHAN

Referred Judgements :-

JUDGEMENT

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