REGENT COMPUTRONICS PVT. LTD.

Kavin Vivek Appellant

V/S

STATE Respondents

Referred Judgements :-

STETE OF GUJAIAT VS. SHYAARIAL MOHANLAL CHOKSIMANUBHAI PATEL [REFERRED TO]
BHERU SINGH S O KALYAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
HAMIDA VS. RASHID ALIAS RASHEED [REFERRED TO]
DISHA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF PUNJAB VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE THROUGH CBI NEW DELHI VS. JITENDER KUMAR SINGH [REFERRED TO]
SUDIPTA LENKA VS. STATE OF ODISHA [REFERRED TO]

JUDGEMENT

(1.) These Criminal Original Petitions are filed seeking to quash the final report in C.C. No.99 of 2015 on the file of the X Metropolitan Magistrate Court, Egmore, Chennai.

(2.) The facts obtaining in this case embody the anxiety of India's educated village youth to get State employment and how their yearnings can be exploited by charlatans at high places.

(3.) For the sake of convenience, the parties will be referred to by their name.

Click here to view full judgment.

KAVIN VIVEK Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address