REGENT COMPUTRONICS PVT. LTD.

E K Palanisamy Appellant

V/S

STATE Respondents

Referred Judgements :-

THAKUR RAM V. STATE OF BIHAR [REFERRED]
P.V.NARASHIMHA RAO V. STATE [REFERRED]
ALL INDIA DEMOCRATIC WOMEN S ASSOCIATION V. STATE AND OTHERS [REFERRED]
S.JAYAPAL V. I.PERIYASAMY AND ANOTHER [REFERRED]
J.M.ARUMUGAM V. STATE [REFERRED]
J.K.INTERNATIONAL V. STATE GOVT. OF NCT OF DELHI AND OTHERS [REFERRED]
RAJIV RANJAN SINGH ALIAS LALAN VS. UNION OF INDIA [REFERRED]
P RAVINDRAN VS. STATE [REFERRED]

JUDGEMENT

(1.) Heard both sides.

(2.) The main criminal revision is filed by the accused against the summons order issued to him in CC.No.133 of 2013 for the offence under Section 82(c) of the Registration Act. The case is registered against the petitioner on the basis of the complaint lodged by the Sub Registrar-II, Erode as per the direction of the District Registrar, Erode.

(3.) The brief facts, which are relevant for consideration herein are as follows:

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E K PALANISAMY Vs. STATE

Referred Judgements :-

JUDGEMENT

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