REGENT COMPUTRONICS PVT. LTD.

M.P.Balaji Prakasam Appellant

V/S

STATE Respondents

Referred Judgements :-

MD.ALLAUDDIN KHAN VS. THE STATE OF BIHAR AND ORS. [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. ARYAN SINGH ETC. [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
JAYRAJSINH DIGVIJAYSINH RANA VS. STATE OF GUJARAT [REFERRED TO]
CBI, ACB, MUMBAI VS. NARENDRA LAL JAIN [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
GOLD QUEST INTERNATIONAL PRIVATE LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. SADHU RAM SINGLA [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
C.B.I. NEW DELHI VS. B.B. AGARWAL AND OTHERS [REFERRED TO]
SATISHCHANDRA RATANLAL SHAH VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
K. BHARTHI DEVI VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) All these Criminal Original Petitions have been filed by the petitioners/A4, A5, A2 & A3 to quash the proceedings in C.C.No.66 of 2016 pending on the file of the Principal Sessions Court, Chennai.

(2.) Originally the charge sheet was filed before the learned Additional Chief Metropolitan Magistrate, Egmore, taken on file as C.C.No.15214 of 2008 and later transferred to the file of the Principal Sessions Judge, Chennai and renumbered as C.C.No.66 of 2016 since the Enforcement Directorate, Chennai filed a complaint against A4 herein, Proprietor of M/s.Gain-N-Nature Food Products.

(3.) Since all these petitions arise out of C.C.No.66 of 2016, the same are taken up for consideration and disposed by way of common order. For convenience and clarity, the petitioners are referred to as accused, as per their rank, in the charge sheet.

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M.P.BALAJI PRAKASAM Vs. STATE

Referred Judgements :-

JUDGEMENT

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