REGENT COMPUTRONICS PVT. LTD.

N MANIRAJ Appellant

V/S

INSPECTOR OF POLICE Respondents

Referred Judgements :-

ROOPCHAND LAL AND ANOTHER VS. STATE OF BIHAR AND ANOTHER [REFERRED]
RAM LAL NARANG VS. STATE (DELHI ADMN.) AND OM PRAKASH NARANG AND ANOTHER VS STATE [REFERRED]
STATE OF MAHARASHTRA VS. SHARADCHANDRA VINAYAK DONGRE AND OTHERS [REFERRED]
DINESH BHAWARLAL SARDA VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED]
K.ANBAZHAGAN VS. SUPERINTENDENT OF POLICE AND OTHERS [REFERRED]
SAMPAT SINGH AND OTHERS VS. STATE OF HARYANA AND OTHERS [REFERRED]
SAMAJ PARIVARTAN SAMUDAYA AND OTHERS VS. STATE OF KARNATAKA AND OTHERS [REFERRED]
SAKIRI VASU VS. STATE OF U P [REFERRED]
KISHAN LAL VS. DHARMENDRA BAFNA [REFERRED]
DHARMATMA SINGH VS. HARMINDER SINGH [REFERRED]
SARLABEN VIRSING VS. STATE OF GUJARAT [REFERRED]

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner/3rd Party against the order passed in C.M.P.No.5301 of 2012 in C.C.No.10 of 2012, on the file of the learned Judicial Magistrate No.II, Karur, dated 10.05.2013.

(2.) The petitioner is a practising advocate at Karur. He filed a petition before the learned Judicial Magistrate No.II, Karur, under Section 173(8) Cr.P.C., seeking direction to the respondent to conduct further investigation in Cr.No.31 of 2011 in C.C.No.10 of 2012.

(3.) The facts of the case are as follows:

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N MANIRAJ Vs. INSPECTOR OF POLICE

Referred Judgements :-

JUDGEMENT

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