REGENT COMPUTRONICS PVT. LTD.

G. Mohana Sundaram Appellant

V/S

State And Ors. Respondents

Referred Judgements :-

THULASIRAM V. STATE [REFERRED TO]
R. VENKATRAJ V. INSPECTOR OF POLICE. [REFERRED TO]
P SIRAJUDDIN VS. STATE OF MADRAS [REFERRED TO]
SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
T SHANKAR PRASAD VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE INSPECTOR OF POLICE VISAKHAPATNAM VS. SURYA SANKARAM KARRI [REFERRED TO]
V VENKATA SUBBARAO VS. STATE [REFERRED TO]
G A ETHIRAJ VS. STATE [REFERRED TO]
DURAIMURUGAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THE petitioner who is arrayed as A1 has come forward with this petition to call for the records in Cr. No. 14/AC/2014/CC -I pending investigation on the file of the first respondent police and quash the same.

(2.) THE case of the petitioner is as follows:

(3.) COUNTER Affidavit was also filed on behalf of the second respondent, wherein the following facts have been set out:

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G. MOHANA SUNDARAM Vs. STATE AND ORS.

Referred Judgements :-

JUDGEMENT

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