REGENT COMPUTRONICS PVT. LTD.

Kalanithi Maran Chairman And Managing Director Appellant

V/S

STATE REPRESENTED BY DEPUTY SUPERINTENDENT OF POLICE Respondents

Referred Judgements :-

SATISH MEHRA V.STATE INCT OF DELHI) AND ANOTHER [REFERRED TO]
WILLIE WILLIAM SLANEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
WILLIE WILLIAM SLANEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. MOHAN SINGH [REFERRED TO]
S HARNAM SINGH VS. STATE DELHI ADMN [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KRISHAN LAL PARDHAN [REFERRED TO]
SANTOSH KUMARI VS. STATE OF J AND K [REFERRED TO]
SATISH MEHRA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
STATE OF TAMIL NADU VS. N.SURESH RAJAN [REFERRED TO]
STATE TR. INSP. OF POLICE VS. A. ARUN KUMAR [REFERRED TO]
STATE OF RAJASTHAN VS. FATEHKARAN MEHDU [REFERRED TO]
P.KARTIKALAKSHMI V.SRI GANESH AND ANOTHER [REFERRED TO]
MAUVIN GODINHO VS. STATE OF GOA [REFERRED TO]
VINUBHAI RANCHHODBHAI PATEL VS. RAJIVBHAI DUDABHAI PATEL & OTHERS [REFERRED TO]

JUDGEMENT

(1.) This Criminal Original Petitions are filed to call for the records in CC.No.12 of 2017 on the file of the XIV Additional Judge, CBI Cases, Chennai and to quash the charges framed as against the Petitioners/A7, A5, A6, A3 and A4, respectively, in CC.No.12 of 2017, dated 30.08.2018.

(2.) For the sake of convenience, the parties herein after are referred to as they were arrayed in the impugned Charge Sheet, i.e. A1, A2, A3, A4, A5 and A6 and A7 and the Respondent Police. Though there are seven accused persons/A1 to A7 and the charges were framed against all of them, namely, A1 to A7, only five accused persons/A7, A5, A6, A3 and A4 have challenged the impugned charges, by way of the above Criminal Original Petitions.

(3.) The facts, in a nutshell, leading to filing of these Criminal Original Petitions and also relevant and necessary for disposal of these Criminal Original Petitions are as follows:-

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KALANITHI MARAN CHAIRMAN AND MANAGING DIRECTOR Vs. STATE REPRESENTED BY DEPUTY SUPERINTENDENT OF POLICE

Referred Judgements :-

JUDGEMENT

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