REGENT COMPUTRONICS PVT. LTD.

M. SELVARAJ Appellant

V/S

State Rep. By Dept. Respondents

Referred Judgements :-

STATE OF GUJARAT V. DILIPSINH KISHORSINH RAO [REFERRED TO]
AMRIK SINGH VS. STATE OF PEPSU [REFERRED TO]
DINESH KUMAR VS. CHAIRMAN AIRPORT AUTHORITY OF INDIA [REFERRED TO]
DEVINDER SINGH & ORS. VS. STATE OF PUNJAB THROUGH CBI [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. PRAMILA VIRENDRA KUMAR AGARWAL [REFERRED TO]
STATION HOUSE OFFICER CBI/ACB/BANGALORE VS. B.A. SRINIVASAN [REFERRED TO]
D. DEVARAJA VS. OWAIS SABEER HUSSAIN [REFERRED TO]

JUDGEMENT

(1.) Challenging the impugned order dtd. 30/12/2024 in Crl.M.P.No.1335 of 2023 in C.C.No.4 of 2017 passed by the learned Special Judge, Special Court for the cases under PC Act, Chennai, this Criminal Revision Case is filed.

(2.) This Court by order dtd. 21/2/2025 had passed the following order:

(3.) In continuation and conjunction to the above order, this Court is passing the following order.

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M. SELVARAJ Vs. STATE REP. BY DEPT.

Referred Judgements :-

JUDGEMENT

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