REGENT COMPUTRONICS PVT. LTD.

D.Ponniyen Selvan Appellant

V/S

INSPECTOR OF POLICE Respondents

Referred Judgements :-

MAHADEO PRASAD VS. STATE OF WEST BENGAL [REFERRED TO]
JASWANTRAI MANILAL AKHANEY VS. STATE OF BOMBAY [REFERRED TO]
STATE OF KERALA VS. A PAREED PILLAI [REFERRED TO]
S W PALANIKAR VS. STATE OF BIHAR [REFERRED TO]
ARUN BHANDARI VS. STATE OF U.P. [REFERRED TO]
SAMIR SAHAY @ SAMEER SAHAY VS. STATE OF U.P. [REFERRED TO]
PROF R K VIJAYASARATHY & ANR VS. SUDHA SEETHARAM & ANR [REFERRED TO]
ARCHANA RANA VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The issues involved in all these criminal original petitions are one and the same and hence they are heard together and disposed of by means of this common order.

(2.) The petitioners who are arrayed as A9, A7, A8 and A11, have filed the above criminal original petitions seeking to quash the proceedings in C.C.Nos.533, 530 and 532 of 2020 and 535 of 2021, respectively pending on the file of the learned Chief Judicial Magistrate, Puducherry, for the offence punishable under Sec. 420 I.P.C.

(3.) The brief facts leading to filing of these quash petitions, are as follows:

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D.PONNIYEN SELVAN Vs. INSPECTOR OF POLICE

Referred Judgements :-

JUDGEMENT

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