REGENT COMPUTRONICS PVT. LTD.

BALJIT KAUR Appellant

V/S

STATE Respondents

Referred Judgements :-

RAM NARAYANAN POPLI VS. C.B.I. [REFERRED TO]
R.VENKATAKRISHNAN VS. C.B.I. [REFERRED TO]
RAJEEV KOURAV VS. BAISAHAB [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHEETLA SAHAI [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. K. NARAYANA RAO [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
KANCHAN KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Crl.O.P.No.18455 of 2022 filed by the petitioner/A4 to quash the proceedings in C.C.No.5231 of 2017, pending on the file of the Additional Chief Metropolitan Magistrate Court, Egmore, Chennai.

(2.) Crl.R.C.Nos.1340 and 1504 of 2022 are filed by the petitioners/A6 and A7 to set aside the orders, dtd. 4/8/2022 and 6/9/2022, made in Crl.M.P.Nos.2530 of 2017 and 22468 of 2022 in C.C.No.5231 of 2017 by the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai.

(3.) Since all these petitions are arising out of C.C.No.5231 of 2017, the issue raised are similar and there are common contentions, hence, this Court decides to dispose of these petitions by way of Common Order.

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BALJIT KAUR Vs. STATE

Referred Judgements :-

JUDGEMENT

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