REGENT COMPUTRONICS PVT. LTD.

V. Senthil Balaji Appellant

V/S

STATE Respondents

Referred Judgements :-

KASHMERI DEVI V. DELHI ADMINISTRATION [REFERRED TO]
THE STATE OF HARYANA VS.BHAJAN LAL [REFERRED TO]
HASANABHAI VALLIBHAI QURESH VS. STATE OF GUJARAT AND OTHERS [REFERRED TO]
HEMANT NIMBALKAR VS. STATE OF KARNATAKA & ORS [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
UNION PUBLIC SERVICE COMMISSION VS. S PAPAIAH [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V K SEHGAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF PUNJAB VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SAMAJ PARIVARTAN SAMUDAYA VS. STATE OF KARNATAKA [REFERRED TO]
C VE SHANMUGAM VS. DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
POOJA PAL VS. UNION OF INDIA AND ORS. [REFERRED TO]
YASHWANT SINHA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NEETU KUMAR NAGAICH VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) The Criminal Revision in Crl.R.C.No.224 of 2021 has been filed by Mr.V.Senthil Balaji to set aside the order dtd. 26/8/2020 in Crl.M.P.No.7968 of 2020 in C.C.No.19 of 2020 on the file of the Assistant Sessions Judge in the Court of Additional Special Court cases related to elected members of Parliament and Member of Legislative Assembly of Tamil Nadu, Chennai.

(2.) This Criminal Original Petition in Crl.O.P.No.13914 of 2021 has been filed by Mr.R.Sahayarajan to call for all the records in C.C.No.19 of 2020 on the file of Additional Special Court for Trial of Cases related to Members of Parliament and Member of legislative assembly of Tamil Nadu, Chennai and quash the same.

(3.) This Criminal Original Petition in Crl.O.P.No.15122 of 2021 has been filed by Mr.Devasagayam to call for the records in connection with C.C.No.24 of 2021 pending on the file of Additional Special Court for the Trial of Members of Parliament and Members of Legislative Assembly, Chennai and direct the respondent to conduct a de-novo reinvestigation in C.C.No.24 of 2021.

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V. SENTHIL BALAJI Vs. STATE

Referred Judgements :-

JUDGEMENT

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