REGENT COMPUTRONICS PVT. LTD.

K. RAMAMURTHY Appellant

V/S

STATE Respondents

Referred Judgements :-

SURENDRANATH BASU V. EMPEROR [REFERRED TO]
RT. REV. GEORGE DEVADOSS V. AASIRWADAM [REFERRED TO]
SOMANATHPURI V. STATE OF RAJASTHAN [REFERRED TO]
ALLAHABAD BANK VS. COMMR OF INCOME TAX WEST BENGAL [REFERRED TO]
JASWANTRAI MANILAL AKHANEY VS. STATE OF BOMBAY [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
R K DALMIA VS. DELHI ADMINISTRATION [REFERRED TO]
STATE OF GUJARAT VS. JASWANTLAL NATHALAL [REFERRED TO]
UNITED COMMERCIAL BANK LIMITED VS. OKARA GRAIN BUYERS SYNDICATE LTD [REFERRED TO]
INDRANARAYAN VS. ROOP NARAYAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. R K SRIVASTAVA:R K SRIVASTAVA [REFERRED TO]
NAGAR MAHAPALIKA VS. AFAQ HUSAIN ALTAF HUSAIN [REFERRED TO]
JAGROOP SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) THE Petitioners 6 in number in Crl. M.P. No. 9739 of 1990, are A -1 to A -6 in C.C. No. 94 of 1990, pending on the file of the Judicial Magistrate No. III, Salem.

(2.) THE Petitioner in Crl. M.P. No. 10427 of 1990, is A -1, in the same calender case.

(3.) BOTH these petitions are disposed of together, since they relate to the same calender case and the questions involved are also common. The Respondent, Inspector of Police, C.B.C.I.D. Salem, registered the complaint of the Director of Technical Education, Madras -25, dated 20 -2 -1990, as Crime No. 9 of 1990, against the Petitioners in both the petitions, on 6 -3 -1990 and after completion of investigation filed the final report against all the accused on 18 -4 -1990 before the trial Magistrate, alleging commission of an offence punishable under Section 409 I.P.C. by A -1 (first Petitioner in Crl. M.P. No. 9739 of 1990) and abetment of the said offence by the other accused in the case, punishable with the aid of Section 109 I.P.C.

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K. RAMAMURTHY Vs. STATE

Referred Judgements :-

JUDGEMENT

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