REGENT COMPUTRONICS PVT. LTD.

ANNADURAI Appellant

V/S

INSPECTOR OF POLICE Respondents

Referred Judgements :-

PRADEEP S. WODEYAR V. STATE OF KARNATAKA [REFERRED TO]
S. KUMAR V. DISTRICT COLLECTOR [REFERRED TO]
S. KUMAR V. DISTRICT COLLECTOR [REFERRED TO]
R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
GANGULA ASHOK VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SUNDEEP KUMAR BAFNA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF NCT OF DELHI VS. SANJAY [REFERRED TO]
HINDUSTAN CONSTRUCTION COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
KANWAR PAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHAH FAESAL VS. UNION OF INDIA [REFERRED TO]
JAYANT ETC VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) These Criminal Original Petitions have been filed challenging the Docket Order passed by the learned Judicial Magistrate No.II, Thirupathur, refusing to entertain the Application filed by the Petitioners seeking for the release of vehicle on the ground that such an Application can be filed only before the Special Court as per the Judgment of this Court in W.P.(MD) No.14341 of 2022, dtd. 13/6/2023.

(2.) When two of the Petitions came up for hearing on 18/1/2024, this Court passed the following Order:

(3.) Pursuant to the above Order, the matter was posted for hearing today and this Court heard Mr. E. Kannadasan, learned Counsel appearing on behalf of the Petitioners, Mr. A. Damodaran, learned Additional Public Prosecutor appearing on behalf of the Respondents and Mr. S. Thiruvengadam, Secretary, Madras Bar Association, who assisted the Court.

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ANNADURAI Vs. INSPECTOR OF POLICE

Referred Judgements :-

JUDGEMENT

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