REGENT COMPUTRONICS PVT. LTD.

RAMESH RAJAGOPAL Appellant

V/S

DEVI POLYMERS PVT LTD Respondents

Referred Judgements :-

CHAND DHAWAN (SMT. VS JAWAHAR LAL AND OTHERS [REFERRED TO]
SMT.NAGAMMA VS VEERANNA SHIVALINGAPPA KONJALGI AND OTHERS. [REFERRED TO]
LAKHWANT SINGH VS JASBIR SINGH AND OTHERS. [REFERRED TO]
SHIVNARAYAN LAXMINARAYAN JOSHI STATE OF MAHARASHTRA VS. STATE OF MAHARASHTRA:LOONKARAN HANSRAJ [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RAM NARAIN POPLY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
K ASHOKA VS. N L CHANDRASHEKAR [REFERRED TO]
PADMA CHARANA BEHERA VS. STATE OF ORISSA [REFERRED TO]

JUDGEMENT

(1.) THE petition is filed seeking a direction to call for the records in C.C.No.5353 of 2009 on the file of the learned XIII Metropolitan Magistrate, Egmore, Chennai and quash the same.

(2.) THE respondent filed a private complaint under Sec.200 CR.P.C against the petitioner and one another for the alleged offence punishable under Secs.409, 468, 471 IPC and 65 and 66 of the Information Technology Act 2000.

(3.) THE petitioner is one of the executive directors of the Company. He was in charge of unit C of the complainant's company.

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RAMESH RAJAGOPAL Vs. DEVI POLYMERS PVT LTD

Referred Judgements :-

JUDGEMENT

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