REGENT COMPUTRONICS PVT. LTD.

S. Vijaya Appellant

V/S

STATE Respondents

Referred Judgements :-

SHANTHALAKSHMI V. STATE OF TAMIL NADU [REFERRED TO]
BALASUBRAMANIAN V. STATE [REFERRED TO]
COMMISSIONER OF POLICE,MADRAS V. R. GOTHANDAPANI [REFERRED TO]
RAM PARKASH SHARMA VS. STATE OF HARYANA [REFERRED TO]
RAJENDRA PRASAD VS. STATE OF BIHAR [REFERRED TO]
AJAI SINGH VS. NATHI LAL [REFERRED TO]
MOHAR SINGH PREM SINGH VS. STATE [REFERRED TO]
OM RAJNARAIN SHIVPURI VS. R M PATIL [REFERRED TO]
RAJAMANI VS. INSPECTOR OF POLICE [REFERRED TO]
DAVID VS. SHAKTHIVEL INSPECTOR OF POLICE CUM STATION HOUSE OFFICER [REFERRED TO]
AMARJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
K. NAGARAJAN VS. STATE BY INSPECTOR OF POLICE, H I POLICE STATION, WASHERMANPET, CHENNAI [REFERRED TO]

JUDGEMENT

(1.) Heard both sides.

(2.) The Petitioner has filed the instant Criminal Revision Petition before this Court as against the order dated 21.01.2016 in Crl.M.P. No. 312 of 2016 passed by the Learned District Munsif cum Judicial Magistrate, Nannilam.

(3.) The Learned District Munsif cum Judicial Magistrate, Nannilam, while passing the impugned order in Crl.M.P. No. 312 of 2016 dated 21.01.2016 in Cr. No. 519 of 2016 (filed by the Petitioner/Owner of the vehicle under Sec. 451(1) and 457 Cr.P.C.) had observed the following :

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S. VIJAYA Vs. STATE

Referred Judgements :-

JUDGEMENT

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