REGENT COMPUTRONICS PVT. LTD.

Sivasankara Velu Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

STATE THROUGH DEPUTY SUPERINTENDENT OF POLICE VS. R. SOUNDIRARASU [REFERRED TO]
SHANMUGASEKAR VS. STATE OF TAMIL NADU [REFERRED TO]
ROHINI SUDARSHAN GANGUDE VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
MUNNA DEVI VS. STATE OF RAJASTHAN [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
PRABHAT KUMAR MISHRA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) This Criminal Revision Case is filed against the Order, dtd. 16/11/2024 passed in Crl.M.P. No.65 of 2024 in S.C. No.235 of 2022 on the file of the Fast Track Mahila Court, Srivilliputhur, Virudhunagar District and to set aside the same and consequently, discharge the Petitioners/Accused.

(2.) The brief facts of the case:

(3.) Aggrieved by the order of dismissal, the Petitioners has come forward with this present Criminal Revision Case.

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SIVASANKARA VELU Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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