REGENT COMPUTRONICS PVT. LTD.

S.Sunil Appellant

V/S

SENTHAMARAI Respondents

Referred Judgements :-

K.S.DURAISAMI NADAR VS. SIVANUPAPANDIA NADAR [REFERRED TO]
RAM KISHAN FAUJI VS. STATE OF HARYANA AND OTHERS [REFERRED TO]
JASBIR SINGH AND OTHERS VS. STATE OF PUNJAB AND ORS. [REFERRED TO]
D.KUMAR VS. RAICHAND DAGA AND OTHERS [REFERRED TO]
M/S.KOTAK MAHINDRA BANK LIMITED,REP BY ITS AUTHORISED REPRESENTATIVE P.THIYAGARAJAN VS. R.SELVARAJ AND OTHERS [REFERRED TO]
K.NATRAJAN VS. KADEKDWI ANI RASMINI AND OTHERS [REFERRED TO]
DEEPA AND OTHERS VS. S.VIJAYALAKSHMI AND OTHERS [REFERRED TO]
COTTON CORPORATION OF INDIA LIMITED VS. UNITED INDUSTRIAL BANK LIMITED [REFERRED TO]
MIDNAPORE PEOPLES CO OP BANK LTD VS. CHUNILAL NANDA [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
S GOVIND SWAMINATHAN VS. STATE [REFERRED TO]
RAM KISHAN FAUJI VS. STATE OF HARYANA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These Letters Patent Appeals are directed against the order of the learned Single Judge directing the Director General of Police, Tamil Nadu to place Mr.Sunil, DSP, under suspension and initiate appropriate disciplinary proceedings against him, and thereafter proceed further in accordance with law and also to file an Action Taken Report along with a compliance affidavit before this Court on or before 5/8/2025 vide order dtd. 14/7/2025 in Crl.O.P.No.18585 of 2025.

(2.) LPA.No.41 of 2025 has been filed by the then Deputy Superintendent of Police and LPA.No.42 of 2025 has been filed by the police. The respondent in LPA.No.42 of 2025/defacto complainant is the petitioner in Crl.O.P.No.18585 of 2025.

(3.) A brief prelude of the factual position would be necessary on which the impugned order came to be passed is as follows:-

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S.SUNIL Vs. SENTHAMARAI

Referred Judgements :-

JUDGEMENT

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