REGENT COMPUTRONICS PVT. LTD.

Titus Samuel Appellant

V/S

Joseph Selvaraj Respondents

Referred Judgements :-

STATE,REP. BY INSPECTOR OF POLICE AND ORS. V. N.M.T. JOY IMMACULATE [REFERRED TO]
PADMANABHAN V. NAGAJOTHI [REFERRED TO]
JAMBOO BHANDARI V. M.P. STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD.AND ORS. [REFERRED TO]
DILIP S DAHANUKAR VS. KOTAK MAHINDRA CO LTD [REFERRED TO]
SURINDER SINGH DESWAL VS. VIRENDER GANDHI [REFERRED TO]
SURINDER SINGH DESWAL VS. VIRENDER GANDHI [REFERRED TO]

JUDGEMENT

(1.) This Criminal Revision Case is filed to set aside the Order passed in Crl.M.P. No.3469 of 2024 in Crl.A. No.40 of 2022, dtd. 23/5/2024 by the learned Principal Sessions Judge, Tuticorin, Tuticorin District.

(2.) The brief facts of the case:

(3.) Heard the learned Counsel appearing for the Petitioner and learned Counsel for the First Respondent and the learned Government Advocate (Crl. Side) for the Second Respondent. Perused the records in this Criminal Revision Case.

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TITUS SAMUEL Vs. JOSEPH SELVARAJ

Referred Judgements :-

JUDGEMENT

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