REGENT COMPUTRONICS PVT. LTD.

Kanimozhi Appellant

V/S

STATE Respondents

Referred Judgements :-

P.K.PRADHAN V. STATE OF SIKKIM [REFERRED]
M.C.MEHTA [REFERRED]
M.S.VIJAYAKUMAR V. THE CHAIRMAN AND MANAGING DIRECTOR,INDIAN OVERSEAS BANK AND TWO OTHERS [REFERRED]
STATE OF ORISSA V. GANESH CHANDRA JEW [REFERRED]
DR.JASWANT SINGH VS. STATE OF PUNJAB AND ANOTHER [REFERRED]
DSP,CHENNAI V. K.INBASAGARAN [REFERRED]
ANIL KUMAR AND OTHERS V. M.K.AIYAPPA AND ANOTHER [REFERRED]
CHANDRAN RATNASWAMI V. K.C.PALANISAMY AND OTHERS [REFERRED]
PRABIR KUMAR PRADHAN V. STATE OF ORISSA [REFERRED]
R.MARKANDAN (DIED) / PUSHPAVALLI V. STATE BY ITS INSPECTOR OF POLICE,SPE/CBI/ACP,CHENNAI [REFERRED]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED]
SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED]
STATE OF MAHARASHTRA VS. WASUDEO RAMGHANDRA KAIDALWAR [REFERRED]
M C MEHTA VS. UNION OF INDIA [REFERRED]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED]
C M GIRISH BABU VS. CBI COCHIN [REFERRED]
STATE OF KERALA VS. C P RAO [REFERRED]
MAYAWATI VS. UNION OF INDIA [REFERRED]
STATE VS. K PONMUDI [REFERRED]
R GUNALAN VS. STATE [REFERRED]
RAVI KUMAR VS. STATE REPRESENTED BY THE DEPUTY [REFERRED]
C.K. JAFFER SHARIEF VS. STATE [REFERRED]
S NAGOOR MEERAN VS. STATE BY INSPECTOR OF POLICE [REFERRED]
KAMLESH VERMA VS. MAYAWATI [REFERRED]

JUDGEMENT

(1.) The Petitioner/A2 has focused the present Criminal Original Petition, praying for passing of an order by this Court in calling for the records in Spl.C.C.No.4 of 2006 on the file of the Learned Chief Judicial Magistrate cum Special Judge, Coimbatore and to quash the same.

(2.) According to the Learned counsel for the Petitioner/A2, the Petitioner's husband, is presently an Advocate and earlier he was serving as Commissioner of Municipality from the year 1976 and further he was promoted as Regional Director of Municipal Administration, Tiruppur. Further, during the year 1997-1999, the Petitioner's Husband was serving as Director of Tamilnadu Institute of Urban Studies, Coimbatore. From the year 1999-2004, he served as Regional Director of Municipal Administration, Salem.

(3.) The Learned counsel for the Petitioner/A2, contends that according to the Respondent, during the period from 18.08.1999 to 28.06.2004, the Petitioner/A2 with the connivance and abetment of her husband had committed a criminal misconduct and that a case was registered during the year 2003 against them and they were arrayed as A1 and A2 in respect of the purported offence under Section 109 IPC r/w 13(2) r/w 13(1)(e) of the Prevention of Corruption Act, 1988.

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KANIMOZHI Vs. STATE

Referred Judgements :-

JUDGEMENT

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