REGENT COMPUTRONICS PVT. LTD.

V.S. Kurinji Selvan Appellant

V/S

STATE Respondents

Referred Judgements :-

UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ORISSA VS. DEDENDRA NATH PADHI [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF TAMIL NADU VS. N.SURESH RAJAN [REFERRED TO]
STATE TR. INSP. OF POLICE VS. A. ARUN KUMAR [REFERRED TO]
SONU GUPTA VS. DEEPAK GUPTA [REFERRED TO]
STATE BY THE INSPECTOR OF POLICE VS. S.SELVI [REFERRED TO]
STATE BY KARNATAKA LOKAYUKTA POLICE STATION, BENGALURU VS. M R HIREMATH [REFERRED TO]
STATE VS. R. SOUNDIRARASU [REFERRED TO]

JUDGEMENT

(1.) The instant criminal revision case has been filed by V.S. Kurinji Selvan (A-14) (for brevity "the petitioner") seeking to set aside the order dtd. 30/1/2026 passed by the Special Court No.1 for Trial of Criminal Cases related to Elected Members of Parliament and Members of Legislative Assembly of Tamil Nadu, Chennai (for brevity "the Trial Court") in Crl.M.P.No.2137 of 2025 in C.C.No.16 of 2024 dismissing the petition filed under Sec. 262 of the Bharatiya Nagarik Suraksha Sanhita "(for brevity "the BNSS") to discharge the petitioner.

(2.) The case of the prosecution as culled out from the records is as follows:

(3.) The learned counsel for the petitioner made the following submissions:

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V.S. KURINJI SELVAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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