REGENT COMPUTRONICS PVT. LTD.

Aadhav Arjuna Appellant

V/S

SHANMUGAM Respondents

Referred Judgements :-

TILLMANNS BUTCHERIES (PTY) LTD. V. AUSTRALASIAN MEAT INDUSTRY EMPLOYEES UNION [REFERRED TO]
PATRICIA MUKHIM VS. STATE OF MEGHALAYA AND OTHERS [REFERRED TO]
VINOD DUA VS. UNION OF INDIA AND OTHERS [REFERRED TO]
RAMESH S O CHOTALAL DALAL VS. UNION OF INDIA [REFERRED TO]
S RANGARAJAN UNION OF INDIA VS. P JAGJIVAN RAM:P JAGJIVAN RAM [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
BALWANTSINGH VS. STATE OF PUNJAB [REFERRED TO]
BILAL AHMED KALOO STATE OF ANDHRA PRADESH VS. STATE OF ANDHRA PRADESH :BILAL AHMED KALOO [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
MANZAR SAYEED KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAGWATI CHARAN SHUKLA S/O. RAVISHANKAR SHUKLA VS. PROVINCIAL GOVERNMENT [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
SHREYA SINGHAL VS. UNION OF INDIA (UOI) [REFERRED TO]
AMISH DEVGAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]
KAUSHAL KISHOR VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAVED AHMAD HAJAM VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This criminal original petition has been filed assailing the First Information Report in Cr.No.47 of 2025 on the file of the first respondent police [for short "the impugned FIR"].

(2.) The second respondent/de facto complainant who is an LIC agent by avocation, lodged a complaint with the first respondent police on 30/9/2025 at 6 p.m. which was registered as Cr.No.47 of 2025 for the offences under Ss. 192, 196(1)(b), 197(1)(d), 353(1)(b) and 353(2) of the Bharatiya Nyaya Sanhita, 2023 [for short “the BNS”].

(3.) The sum and substance of the aforesaid complaint which led to the registration of the impugned FIR is as follows:

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AADHAV ARJUNA Vs. SHANMUGAM

Referred Judgements :-

JUDGEMENT

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