REGENT COMPUTRONICS PVT. LTD.

M Karthikeyan Appellant

V/S

Commissioner, Social Welfare Department; Director General Of Police, Cbcid; Superintendent Of Police; Inspector Of Police Respondents

Referred Judgements :-

H.S. BAINS V. STATE [REFERRED]
C.B.I. V. RAJESH GANDHI [REFERRED]
DIVINE RETREAT CENTRE V. STATE OF KERALA [REFERRED]
SHEELA BARSE 1 VS. UNION OF INDIA [REFERRED]
GUDALURE M J CHERIAN VS. UNION OF INDIA [REFERRED]
SECRETARY MINOR IRRIGATION AND RURAL ENGG SERVICES UP VS. SAHNGOO RAM ARYA [REFERRED]
GANGADHAR JANARDAN MHATRE VS. STATE OF MAHARASHTRA [REFERRED]
SASI THOMAS VS. STATE TAMIL NADU [REFERRED]
ASIT BHATTACHARJEE VS. HANUMAN PRASAD OJHA [REFERRED]
SAKIRI VASU VS. STATE OF U P [REFERRED]
Alliraj Gounder VS. Inspector of Police Udumalpet Town Police Station [REFERRED]
S RADHA MONY VS. HOME SECRETARY GOVERNMENT OF TAMIL NADU [REFERRED]

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The petitioner has filed the above writ petition for a direction to direct the second respondent to withdraw the case in Crime No. 747/2008 from the fourth respondent police and hand over the same to the second respondent or to some other investigation agency.

(3.) The facts leading to the filing of the above writ petition as could be culled out from the affidavit filed in support of the writ petition are stated hereunder:

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M KARTHIKEYAN Vs. COMMISSIONER, SOCIAL WELFARE DEPARTMENT; DIRECTOR GENERAL OF POLICE, CBCID; SUPERINTENDENT OF POLICE; INSPECTOR OF POLICE

Referred Judgements :-

JUDGEMENT

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