REGENT COMPUTRONICS PVT. LTD.

Seethapriya Appellant

V/S

STATE Respondents

Referred Judgements :-

K.MUTHUIRUL VS. THE INSPECTOR OF POLICE,SAMAYANALLUR POLICE STATION [REFERRED TO]
SANJAY DUTT VS. STATE [REFERRED TO]
UDAY MOHANLAL ACHARYA VS. STATE OF MAHARASHTRA [REFERRED TO]
P K SHAJI ALIAS THAMMANAM SHAJI VS. STATE OF KERALA [REFERRED TO]
RAKESH KUMAR PAUL VS. STATE OF ASSAM [REFERRED TO]
RAMBEER SHOKEEN VS. STATE OF NCT OF DELHI [REFERRED TO]
M. RAVINDRAN VS. INTELLIGENCE OFFICER, DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]

JUDGEMENT

(1.) These Criminal Appeals arise out of the order passed in Crl.M.P.Nos.430 & 431 of 2024 on the file of the Special Court for Exclusive Trial of Cases under SC/ST (POA) Act, 1989, Sivagangai dtd. 21/2/2024.

(2.) With the consent of both the learned counsels, these Criminal Appeals have been taken up for final disposal at the admission stage itself.

(3.) The brief facts of the case are as follows:

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SEETHAPRIYA Vs. STATE

Referred Judgements :-

JUDGEMENT

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