REGENT COMPUTRONICS PVT. LTD.

UMA MAHESWARI Appellant

V/S

STATE Respondents

Referred Judgements :-

SWARAN SABHAR WAL VS. COMMISSIONER OF POLICE [REFERRED TO]
VINOSHKUMAR RAMACHANDRAN VALLUVAR VS. THE STATE OF MAHARASHTRA [REFERRED TO]
M/S.THERMAX LTD AND ORS. VS. K.M.JOHNY AND ORS. [REFERRED TO]
STATE OF MAHARASHTRA VS. TAPAS D NEOGY [REFERRED TO]
STATE OF KARNATAKA VS. M DEVENDRAPPA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
RAM BIRAJI DEVI VS. UMESH KUMAR SINGH [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. K M SHARAN [REFERRED TO]
DALIP KAUR VS. JAGNAR SINGH [REFERRED TO]
JOSEPH SALVARAJ A VS. STATE OF GUJARAT [REFERRED TO]
PADAL VENKATA RAMA REDDY ALIAS RAMU VS. KOVVURI SATYANARAYANA REDDY [REFERRED TO]
R CHANDRASEKAR VS. INSPECTOR OF POLICE FAIR LAND POLICE STATION [REFERRED TO]
RAJAMANI VS. INSPECTOR OF POLICE [REFERRED TO]
K MAHENDRAN VS. STATE [REFERRED TO]
PADMINI VS. INSPECTOR OF POLICE [REFERRED TO]
CHANDRAN RATNASWAMI VS. K.C. PALANISAMY [REFERRED TO]
SARABJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Since the four criminal original petitions are connected on facts, they were heard together and are being disposed of by this common order.

(2.) Kailashkumar, the intervenor, lodged a private complaint under Section 200 Cr.P.C. as against the 2nd petitioner(A-2), his wife, the first petitioner (A-1) and her mother(A-3). Under Section 156(3) Cr.P.C., the learned Chief Metropolitan Magistrate, Chennai directed the respondent police to register a case and investigate. Accordingly, the respondent registered a case in Crime No.99 of 2013 for offences under Section 406, 420, 120(B) IPC as against A1 to A3.

(3.) On the written requisition of the Investigation Officer, the Repco Home Finance Ltd, Anna Nagar, Chennai, the Central Bank of India, Anna Nagar, Chennai and Indian Bank, Kilpauk Branch, Kilpauk, Chennai have freezed the Bank accounts maintained by the petitioners.

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UMA MAHESWARI Vs. STATE

Referred Judgements :-

JUDGEMENT

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