REGENT COMPUTRONICS PVT. LTD.

R. Dharmalingam Appellant

V/S

STATE Respondents

Referred Judgements :-

S.MATHIYAZHAGAN VS. STATE [REFERRED TO]
RAGHUBANS DUBEY VS. STATE OF BIHAR [REFERRED TO]
BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
RANDHIR SINGH RANA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
SWIL LIMITED VS. STATE OF DELHI [REFERRED TO]
GANGADHAR JANARDAN MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
KISHAN LAL VS. DHARMENDRA BAFNA [REFERRED TO]
KISHAN LAL VS. DHARMENDRA BAFNA [REFERRED TO]
REETA NAG VS. STATE OF WEST BENGAL [REFERRED TO]
C VE SHANMUGAM VS. DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
MADASAMY DEVAR VS. STATE BY SUB INSPECTOR OF POLICE [REFERRED TO]
DHARAM PAL VS. STATE OF HARYANA [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
R.N. AGARWAL VS. R.C. BANSAL [REFERRED TO]
AMRUTBHAI SHAMBHUBHAI PATEL VS. SUMANBHAI KANTIBHAI PATEL & ORS. [REFERRED TO]
AMRUTBHAI SHAMBHUBHAI PATEL VS. SUMANBHAI KANTIBHAI PATEL & ORS. [REFERRED TO]
CHINNATHAMBI @ SUBRAMANI [A1] VS. STATE REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
P. SWAMY VS. NACHIMTHU. 2. M.A DHAYALN. 3. INSPECTOR OF POLICE, TOWN POLICE STATION, ERODE DISTRICT [REFERRED TO]
AUGUSTIN S/O. MADHALAIMUTHU VS. STATE REPRESENTED BY THE INSPECTOR OF POLICE [REFERRED TO]
VISHNU KUMAR TIWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) This Criminal Revision Petition is filed, against the order dated, 26.08.2019, made in Cr.MP.No.337 of 2019, by the Chief Judicial Magistrate, Coimbatore, dismissing the protest petition filed by the Revision Petitioner, seeking to include the names of other accused persons, whose names were found in the First Information Report, dated 30.12.2016, registered in Cr.No.2 of 2016, on the file of the 1st Respondent Police.

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

(3.) On behalf of the 1st Respondent Police, a counter affidavit has been filed, stating the sequence of events till the transfer the case to them, denying each and every allegations made by the Petitioner and contending as under:-

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R. DHARMALINGAM Vs. STATE

Referred Judgements :-

JUDGEMENT

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