REGENT COMPUTRONICS PVT. LTD.

S.Junaith Appellant

V/S

STATE Respondents

Referred Judgements :-

UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
STATE OF TAMIL NADU VS. N.SURESH RAJAN [REFERRED TO]
STATE TR. INSP. OF POLICE VS. A. ARUN KUMAR [REFERRED TO]
STATE BY THE INSPECTOR OF POLICE VS. S.SELVI [REFERRED TO]

JUDGEMENT

(1.) This Criminal Revision Petition has been filed, seeking to set aside the order of dismissal, made in Crl.MP.No.637 of 2016 in CC.No.26 of 2015, dated 08.01.2019, by the XI Additional Sessions and Special Judge for CBI Cases, Chennai, dismissing the petition for discharge filed under Section 239 of Cr.PC, filed by the Petitioner.

(2.) The facts leading to filing of this Criminal Revision Petition are as follows:-

(3.) This court heard the learned counsel on either side.

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S.JUNAITH Vs. STATE

Referred Judgements :-

JUDGEMENT

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