REGENT COMPUTRONICS PVT. LTD.

Murugasamy Appellant

V/S

STATE Respondents

Referred Judgements :-

ALDRIDGE V. UNITED STATES [REFERRED TO]
GANGANABOYINA PULLAMMA V. EMPEROR [REFERRED TO]
BASHAPAKA LAXMIAH V. STATE OF ANDHRA PRADESH [REFERRED TO]
PUBLIC PROSECUTOR V. SANKARAPANDIA NAIDU [REFERRED TO]
RE. PULLAMMA [REFERRED TO]
SELVANATHAN @ RAGHAVAN V. STATE BY INSPECTOR OF POLICE [REFERRED TO]
MOJIB ANSARI V. STATE OF JHARKHAND [REFERRED TO]
NAZIR AHMAD V. KING EMPEROR [REFERRED TO]
R. MURUGESAN V. STATE [REFERRED TO]
KASHMIRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMKISHAN MITHANLAL SHARMA VS. STATE OF BOMBAY [REFERRED TO]
STATE OF DELHI VS. RAM LOHIA [REFERRED TO]
DEEP CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
HARNATH SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
JOGENDRA NAHAK VS. STATE OF ORISSA [REFERRED TO]
PUBLIC PROSECUTOR VS. K JALAYYA [REFERRED TO]
STATE OF MADRAS VS. G KRISHNAN [REFERRED TO]
EMPEROR VS. KHWAJA NAZIR AHMAD [REFERRED TO]
SK KHABIRUDDIN VS. EMPEROR [REFERRED TO]
STATE OF KARNATAKA BY NONAVINAKERE POLICE VS. SHIVANNA @ TARKARI SHIVANNA [REFERRED TO]

JUDGEMENT

(1.) This specially constituted Division Bench is required to decide the following issue:

(2.) Before venturing to answer the aforesaid issue, it may be apposite to briefly recount the circumstances which led to the constitution of this Bench, for which, it may be necessary to succinctly state the facts obtaining in the case at hand.

(3.) This triggered the formulation of the above issue by one of us (P.N.Prakash, J.) and the formation of this Special Bench to decide the same.

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MURUGASAMY Vs. STATE

Referred Judgements :-

JUDGEMENT

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