REGENT COMPUTRONICS PVT. LTD.

V.KARTHIKEYAN Appellant

V/S

STATE BY S.I. OF POLICE Respondents

Referred Judgements :-

A.R.VEERAPANDIAN V. STATE BY THE COLLECTOR [REFERRED TO]
VELLAPANDY THEVAR V. STATE [REFERRED TO]
JUSTIN V. THE STATE REPRESENTED BY THE INSPECTOR OF POLICE [REFERRED TO]
PANDURANGAM V. THE STATE BY INSPECTOR OF POLICE,THIRUKAZHUKUNDRAM [REFERRED TO]
RANGANATHAN V. R. V. STATE [REFERRED TO]
MANGALA THANARAJ V. STATE REPRESENTED BY INSPECTOR OF POLICE [REFERRED TO]
N.GEORGE V. R. KRISHNASWAMI [REFERRED TO]
EKAMBARAM V. SUNDARMURTHY [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N VENUGOPAL [REFERRED TO]
STATE OF PUNJAB VS. CHARAN SINGH [REFERRED TO]
STATE OF PUNJAB VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) These two petitions are disposed of together by a common order, since the question raised is identical,

(2.) Both these petitions have been filed under S. 482, Cr. P. C. to call for the records in pending prosecutions and quash the proceedings therein as not maintainable on the sole ground that the investigating Agency had not followed the provisions of police, Standing Order (for short 'P. S. O.') 588A.

(3.) Facts in each of the petitions need not have to be stated, for, both the counsel fairly state that in respect of the same incident, two complaints had been given by opposite parties both of which resulted in final reports being filed by the investigating Agency.

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V KARTHIKEYAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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