REGENT COMPUTRONICS PVT. LTD.

Ram Thiyagarajan Appellant

V/S

N. Sambasivam Respondents

Referred Judgements :-

GIRDHARI LAL GUPTA VS. D H MEHTA [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MODI DISTILLERY [REFERRED TO]
RANJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
SAROJBEN ASHWINKUMAR SHAH VS. STATE OF GUJARAT [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
B RAMAN VS. SHASUN CHEMICALS AND DRUGS LTD [REFERRED TO]
N. HARIHARA KRISHNAN VS. J. THOMAS [REFERRED TO]
HIMANSHU VS. B SHIVAMURTHY [REFERRED TO]

JUDGEMENT

(1.) Challenge in these Criminal Revisions are made to the orders dtd. 16/5/2023 in C.M.P. Nos.15483, 15482, 15484, 15485, 15486 and 15487 of 2022 in STC Nos.1095, 1096, 1098, 824, 823, and 1097 2019 , on the file of the Judicial Magistrate III, Cuddalore.

(2.) The revision petitioner is the accused in STC Nos. 1095, 1096, 1098, 824, 823, and 1097 2019, on the file of the Judicial Magistrate III, Cuddalore.

(3.) The 1st respondent/complainant filed 6 private complaints under Sec. 200 Cr.P.C. against the revision petitioner/accused for an offence punishable under Sec. 138 r/w 141 of the Negotiable Instruments Act.

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RAM THIYAGARAJAN Vs. N. SAMBASIVAM

Referred Judgements :-

JUDGEMENT

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