REGENT COMPUTRONICS PVT. LTD.

Na Appellant

V/S

STATE Respondents

Referred Judgements :-

WAKEFIELD LOCAL BOARD OF HEALTH V. WEST RIDING AND GRIMSBY RAILWAY CO [REFERRED TO]
WAKEFIELD LOCAL BOARD OF HEALTH V. WEST RIDING AND GRIMSBY RAILWAY CO [REFERRED TO]
R. V. ANTRIM JUSTICES [REFERRED TO]
TOLPUTT (H.) AND CO. LTD. V. MOLE [REFERRED TO]
THE R. V. BYLES,EX P HOLLIDGE [REFERRED TO]
SUSSEX JUSTICES [REFERRED TO]
R. V. NAILSWORTH LICENSING JUSTICES,EX P BIRD [REFERRED TO]
R. V. LILYDALE MAGISTRATES COURT,EX P CICCONE [REFERRED TO]
CORRIGAN V. IRISH LAND COMMISSION [REFERRED TO]
JOHNSON V. JOHNSON [REFERRED TO]
WENDY ANN EL-FARARGY V. NAEL MAHMOULD EL FARARGY [REFERRED TO]
WENDY ANN EL-FARARGY V. NAELMAHMOULD EL FARARGY [REFERRED TO]
LOCOBAIL (UK) V. BAY FIELD PROPERTIES,PEMBINAAN BLT SDN BHD [REFERRED TO]
ADVOCATES-ON-RECORD ASSN. (RECUSAL MATTER) V. UNION OF INDIA (RECUSAL MATTER) [REFERRED TO]
KUMAON MANDAL VIKAS NIGAM LIMITED VS. GIRJA SHANKAR PANT [REFERRED TO]
JUSTICE P D DINAKARAN VS. HONBLE JUDGES INQUIRY COMMITTEE [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MANOHAR LAL & ORS [REFERRED TO]

JUDGEMENT

(1.) On 10/8/2023 this Court had taken up suo motu proceedings against the order dtd. 28/6/2023 passed by the Principal District Judge, Vellore (Designated Special Court) passed in Special SC.No.3 of 2022 acquitting respondents 2 and 3 herein from all charges. Notices were directed to be issued to the accused for the hearing on 7/9/2023.

(2.) When the matter was taken up on 7/9/2023, the DVAC was represented by Mr.Siddharth Luthra, learned Senior Counsel assisted by the State Public Prosecutor and Mr.N.R.Elango, learned Senior Counsel instructed by Mr.Ashwin Prasanna for the accused /respondents 2 and 3.

(3.) Mr.Siddharth Luthra, learned Senior Counsel made the following submissions:

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NA Vs. STATE

Referred Judgements :-

JUDGEMENT

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