REGENT COMPUTRONICS PVT. LTD.

N.RAJESWARI Appellant

V/S

STATE Respondents

Referred Judgements :-

UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
R S NAYAK VS. A R ANTULAY [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
D S P CHENNAI VS. K INBASAGARAN [REFERRED TO]
ONKAR NATH MISHRA VS. STATE NCT OF DELHI [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
SHEORAJ SINGH AHLAWAT VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF TAMIL NADU VS. N.SURESH RAJAN [REFERRED TO]
STATE TR. INSP. OF POLICE VS. A. ARUN KUMAR [REFERRED TO]

JUDGEMENT

(1.) These Criminal Revision Petitions are filed, against the orders, dated 28.11.2018, made in Crl.MP.Nos.1853, 1857, 1855, 1856 and 1854 of 2011 in Spl.CC.No.9 of 2010, by the Chief Judicial Magistrate/Special Judge, Chengalpattu, dismissing the said discharge petitions filed under Section 239 of Cr.PC by the Petitioners/A2, A6, A4, A5 and A3.

(2.) The facts, which are necessary for disposal and leading to filing of these Criminal Revision Petitions, are as follows:-

(3.) This Court heard the submissions of the learned counsel on either side.

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N.RAJESWARI Vs. STATE

Referred Judgements :-

JUDGEMENT

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