REGENT COMPUTRONICS PVT. LTD.

Dhanabal Ebenesar Appellant

V/S

STATE Respondents

Referred Judgements :-

MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA AGRAWALLA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash C.C. No. 453 of 2010 on the file of the Judicial Magistrate Court, Tenkasi, Tirunelveli District.

(2.) The case of the petitioner/A5 is that he is running a Printing Press and printed Pamphlets given by A1 to A4, who were not arrayed as parties before this Court. On 14.08.2007, a murder was occurred in Tenkasi Town and expressing their solidarity, A1 to A4 printed the Pamphlets in the petitioner's Printing Press. Aggrieved by the Pamphlets, the respondent police registered a case against the petitioner as well as other accused persons under Section 153(A) I.P.C. and Section 7(1)(a) of the Criminal Law Amendment Act read with Section 109 I.P.C.

(3.) It is useful to extract below the details mentioned in the Pamphlet. ...[VERNACULAR TEXT OMITTED]...

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DHANABAL EBENESAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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