REGENT COMPUTRONICS PVT. LTD.

A.PALANIAPPAN Appellant

V/S

A.Gunasekaran Respondents

Referred Judgements :-

THOMAS DANA LEO ROY FREY VS. STATE OF PUNJAB [REFERRED TO]
HIRA H ADVANI VS. STATE OF MAHARASHTRA [REFERRED TO]
SURINDER MOHAN VIKAL VS. ASCHARAJ LAL CHOPRA [REFERRED TO]
CHIEF JUSTICE OF ANDHRA PRADESH HIGH COURT OF ANDHRA PRADESH VS. L V A DIXITULU:V V S KRISHNAMURTHY [REFERRED TO]
BHAGIRATH KANORIA BAHADUR SINGH RAJA BAHADUR SINGH VS. STATE OF MADHYA PRADESH :PROVIDENT FUND INSPECTOR:PROVIDENT FUND INSPECTOR [REFERRED TO]
ARUN VYAS VS. ANITA VYAS [REFERRED TO]
JASBIR SINGH VS. VIPIN KUMAR JAGGI [REFERRED TO]
BHARAT DAMODAR KALE VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) THE Petitioner has focussed the instant Criminal Revision Case as against the Order dated 20/5/2013 in Cr.M.P.No.8320 of 2012 passed by the Learned Judicial Magistrate, Nilakottai.

(2.) THE Learned Judicial Magistrate, Nilakottai, while passing the impugned order in Cr.M.P.No.8320 of 2012 on 20/5/2013 has in paragraph 3, observed that

(3.) ACCORDING to the Learned Counsel for the Petitioner, the Learned Judicial Magistrate, Nilakottai, failed to compute the Period of Limitation as envisaged under Section 468 of Cr.P.C.

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A.PALANIAPPAN Vs. A.GUNASEKARAN

Referred Judgements :-

JUDGEMENT

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