REGENT COMPUTRONICS PVT. LTD.

J.SUDHARSAN Appellant

V/S

STATE Respondents

Referred Judgements :-

NAGAPPA VYANKAPPA SALI V. EMPEROR [REFERRED]
MOHAMMAD AKHTAR HUSSAIN ALIAS IBRAHIM AHMBD BHATTI VS. ASSISTANT COLLECTOR OF CUSTOMS PREVENTION AHMEDABAD [REFERRED]
NIL GIRLS BAR ASSOCIATION VS. T K MAHALINGAM [REFERRED]
ULFAT VS. STATE [REFERRED]
MULLAPUDI VENKANNA VS. STATE OF ANDHRA PRADESH [REFERRED]
NACHIMUTHU VS. STATE [REFERRED]
A S NAIDU VS. STATE OF MADHYA PRADESH [REFERRED]
SUKUMARAN VS. STATE [REFERRED]
RAMESH KRISHNA SAWANT VS. STATE OF MAHARASHTRA [REFERRED]
BAIJNATH KURMI VS. STATE [REFERRED]
SIS RAM VS. EMPEROR [REFERRED]

JUDGEMENT

(1.) The petitioners, claiming them-selves as Lawyers by profession, have preferred this revision against the common order passed by the learned Principal Sessions Judge, Chennai in the applications filed by them in Crl. M.P. Nos. 6654 and 7009 of 1997 dated 22-9-1997.

(2.) The prayer made in Crl. M.P. No. 6654 of 1997 dated 30-8-1997, the petition for Court release, is as follows :-

(3.) The prayer made by the petitioners in the memo in Crl. M.P. No. 7009 of 1997 dated 11-9-1997 is this :-

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J SUDHARSAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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