REGENT COMPUTRONICS PVT. LTD.

S RAMASAMY Appellant

V/S

STATE Respondents

Referred Judgements :-

A.P. HYDERABAD V. KUNDAVARAM CHANDRACHARI [REFERRED TO]
CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
KANTI BHADRA SHAH VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF TAMIL NADU VS. J JAYLALITHA [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
SANJEET RANJAN VS. STATE OF JHARKHAND [REFERRED TO]
TAPATI BAG VS. PATITPABAN GHOSH [REFERRED TO]
J PREM VS. STATE [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. K. NARAYANA RAO [REFERRED TO]
C.K. JAFFER SHARIEF VS. STATE [REFERRED TO]
STATE ANTI CORRUPTION BUREAU VS. P. SURYAPRAKASAM [REFERRED TO]

JUDGEMENT

(1.) The Petitioner/A4 has filed the present Criminal Revision Petition as against the order dated 06.09.2013 in Crl.M.P.No.227 of 2013 in Spl.C.C.No.22 of 2012 passed by the Learned Special Judge, Special Court for Cases under Prevention of Corruption Act, Coimbatore.

(2.) The Learned Special Judge, while passing the impugned order, in Crl.M.P.No.227 of 2013 in Spl.C.C.No.22 of 2012 (filed by the Petitioner/A4), on 06.09.2013, had, among other things, observed that

(3.) According to the Learned Counsel for the Petitioner/A4, the Respondent/Complainant on 31.01.2012 registered a case in Crime No.1/AC/12/ER against A1 to A3 for the alleged offence under Sections 13(2) r/w.13(1)(e) of Prevention of Corruption Act, 1988.

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S RAMASAMY Vs. STATE

Referred Judgements :-

JUDGEMENT

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