REGENT COMPUTRONICS PVT. LTD.

JEPPIAR AND OTHERS Appellant

V/S

INSPECTOR OF POLICE, CENTRAL CRIME BRANCH TEAM XV, EGMORE, CHENNAI AND ANOTHER Respondents

Referred Judgements :-

REG V. GIRDHAR DHARMDAS [REFERRED]
RAM CHAND GURVALA V. KING EMPEROR [REFERRED]
STATE OF WEST BENGAL AND OTHERS V. SIVAPAN KUMAR GUHA AND OTHERS [REFERRED]
R.K. DALMIA ETC. V. DELHI ADMINISTRATION [REFERRED]
WAHID ALI V. ESHWARIAH [REFERRED]
SRI AUROBINDO SOCIETY AND ANOTHER V. STALE [REFERRED]
HARJEET SINGH AHLUWALIA V. STATE OF PUNJAB [REFERRED]
STATE OF HARYANA V. CH. BHAJAN LAL [REFERRED]
INDIAN OIL CORPN. V. N. E. P. C. INDIA LID AND OTHERS [REFERRED]
B. SURESH YADAV V. SHARIFA BEE AND ANOTHER [REFERRED]
STATE OF H.P. V. KARANVIR [REFERRED]
NAYAK PRAHLADBHAI BHOGILAI V. STATE OF GUJARAL [REFERRED]
MADHOSINGH AND OTHERS V. SMT. KAMLA DEVI AND OTHERS [REFERRED]
CENTRAL BUREAU OF INVESTIGATION V. AMBUJ SUSHIL KUMAR JAIN [REFERRED]
INDER MOHAN GOSWAMI AND ANOTHER V. STATE OF UTARANCHAL AND OTHERS [REFERRED]
ALL CARGO MOVERS (I) (P) LTDD,V. DHANESH BADARMAL JAIN AND ANOTHER [REFERRED]
EICHER TRACTOR LTD. AND OTHERS V. HARIHAR SINGH AND ANOTHER [REFERRED]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED]
AJAY MITRA VS. STATE OF MADHYA PRADESH [REFERRED]
V Y JOSE VS. STATE OF GUJARAT [REFERRED]
UMA SHANKAR GOPALIKA V. STATE OF BIHAR AND ANOTHER [REFERRED]

JUDGEMENT

(1.) These petitions are filed by the petitioners therein after invoking the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, to call for the records pertaining to the case in Crime No. 301 of 2011 pending investigation on the file of the first respondent, Inspector of Police, Central Crime Branch, Team XV, Egmore, Chennai and to quash the same.

(2.) Based on the complaint lodged by the second respondent (in all the petitions) dated 26.4.2010, the first respondent had registered the case in Crime No. 301 of 2011 on 19.7.2011, under Sections 403, 406, 418 and 420 of Indian Penal Code against 12 accused. The petitioner in Crl.O.P. No. 18183 of 2011 is A-10. The petitioner in Crl. O.P. No. 18331 of 201 1 is A-12. The petitioners in Crl. O.P. No. 18475 of 2011 are A-3, A-4, A-5 & A-8. The petitioners in Crl.O. P.No. 18683 of 2011 are A-2 and A-9 and the petitioner in Crl. O.P.No. 19057 of 2011 is A11.

(3.) As per the rank arranged in the first information report, the first accused Rev. Aruldas James is reported to have passed away. The 6th accused Rev. Ft. K. J. Francis is no more (since deceased). The 7th accused Mr. M.K. Kabir is reported to have been filed a petition in Crl.O.P. No. 17895 of 2011 under Section 482 Cr.P.C. to quash the criminal proceedings as against him, but that petition has not been brought before this Court. Barring A-l, A-6 and A-7, the petitions filed by the remaining accused under Section 482 Cr.P.C. are available before this Court for disposal.

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JEPPIAR Vs. INSPECTOR OF POLICE CENTRAL CRIME BRANCH

Referred Judgements :-

JUDGEMENT

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