REGENT COMPUTRONICS PVT. LTD.

THE ASSISTANT DIRECTOR Appellant

V/S

T.T.V. Dinakaran Respondents

Referred Judgements :-

RAM PARKASH V. UNION OF INDIA [REFERRED TO]
JONES INVESTMENT CO. INC. V. INTELLECTUAL PROPERTY APPELLATE BOARD [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
R S NAYAK VS. A R ANTULAY [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
BHAGWANDAS FATECHAND DASWANI VS. HPA INTERNATIONAL [REFERRED TO]
BIPIN SHANTILAL PANCHAL VS. STATE OF GUJARAT [REFERRED TO]
ONKAR NATH MISHRA VS. STATE NCT OF DELHI [REFERRED TO]
AJOY KUMAR GHOSE VS. STATE OF JHARKHAND [REFERRED TO]
UNION OF INDIA VS. RAMESH GANDHI [REFERRED TO]
VODAFONE INTERNATIONAL HOLDINGS B V VS. UNION OF INDIA [REFERRED TO]
ASIA TOBACCO COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
DEVANG RASHIKLAL VORA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. ABN AMRO BANK [REFERRED TO]
UNION OF INDIA VS. SANJAY JETHI [REFERRED TO]

JUDGEMENT

(1.) This petition is directed against the order passed in Crl.M.P.No.524 of 2014 in E.O.C.C.No.84 of 2001 on the file of the Additional Chief Metropolitan Magistrate (Economic Offences Court No.II), Egmore, Chennai, dated 18.05.2015 discharging the respondent from the case.

(2.) The facts leading to the case are as follows:-

(3.) The trial court, after considering the evidences adduced on both sides and documents produced on the side of the complainant, passed an order on 18.05.2015 on the application filed by the respondent under Section 245(2) Cr.P.C. by discharging him stating that there is no sufficient material before this court in prima facie for framing charges against the accused under Section 8(1) & 9(1)(a) of FERA, 197 Aggrieved by the order, the petitioner stands before this court by way of this revision.

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THE ASSISTANT DIRECTOR Vs. T.T.V. DINAKARAN

Referred Judgements :-

JUDGEMENT

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