REGENT COMPUTRONICS PVT. LTD.

B M Senguttuvan Former Member Of Legislative Assembly Appellant

V/S

STATE REP BY DEPUTY SUPERINTENDENT OF POLICE Respondents

Referred Judgements :-

A.P.PILLAI VS. THE STATE REP. BY THE INSPECTOR OF POLICE,SPE:CBI:ACB:CHENNAI [REFERRED TO]
STATE OF RAJASTHAN VS.FATEHKARAN MEHDU [REFERRED TO]
K VEERASWAMI VS. UNION OF INDIA [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
STATE OF TAMIL NADU VS. N.SURESH RAJAN [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAKESH MISHRA [REFERRED TO]

JUDGEMENT

(1.) Challenging the order dismissing the discharge petition filed by the petitioners, the present revision case has been filed.

(2.) The case of the prosecution in brief is as follows:

(3.) I have heard Mr.Karthick, learned senior counsel appearing for the petitioner, Mr.Rajarathinam, learned State Public Prosecutor, appearing for the respondent and perused the records carefully.

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B M SENGUTTUVAN FORMER MEMBER OF LEGISLATIVE ASSEMBLY Vs. STATE REP BY DEPUTY SUPERINTENDENT OF POLICE

Referred Judgements :-

JUDGEMENT

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