REGENT COMPUTRONICS PVT. LTD.

N.M. Veeraiyan Appellant

V/S

STATE Respondents

Referred Judgements :-

LAWRENCE JENKINS IN EMPEROR V. LALIT MOHAN CHUCKERBURTY [REFERRED TO]
BHUBONI SAHU V. KING [REFERRED TO]
KASHMIRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
KASHMIRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
HARICHARAN KURMI JOGIA HAJAM VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
SURESH BUDHARMAL KALANI ALIAS PAPPU KALANI VS. STATE OF MAHARASHTRA [REFERRED TO]
P VIJAYAN VS. STATE OF KERALA [REFERRED TO]
DIPAKBHAI JAGDISHCHANDRA PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Against the dismissal of the discharge petition filed under Sec. 227 of the Code of Criminal Procedure, 1973 ( in short, "the Code"), the petitioner is before this court with this revision petition.

(2.) The case of the prosecution in brief is as follows:-

(3.) The respondent-CBI has filed a detailed counter affidavit, disputing various grounds raised in the revision petition.

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N.M. VEERAIYAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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