REGENT COMPUTRONICS PVT. LTD.

D. PRABHAKAR Appellant

V/S

DURAI KANNU NAICKER Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
SHARSDA PRASAD SINHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PIRTHI CHAND [REFERRED TO]
RAVINDRA KUMAR MADHANLAL GOENKA VS. RUGMINI RAM RAGHAV SPINNERS P LTD [REFERRED TO]
K ASHOKA VS. N L CHANDRASHEKAR [REFERRED TO]
RAJIV MODI VS. SANJAY JAIN [REFERRED TO]
K S NARAYANAN VS. S GOPINATHAN [REFERRED TO]

JUDGEMENT

(1.) INVOKING the proviso under Section 482 Cr.P.C., this petition is filed by the petitioners to quash the proceedings in C.C.No.640 of 2005 which is pending on the file of the Learned Judicial Magistrate, Alandur.

(2.) THE background facts warranted to file this petition are detailed as under.

(3.) APART from this the first accused had also received a sum of Rs.1,000/- for getting legal opinion and assured that the loan would be approved within one month. But he had neither arranged for the loan nor even had returned back the documents.

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D PRABHAKAR Vs. DURAI KANNU NAICKER

Referred Judgements :-

JUDGEMENT

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