REGENT COMPUTRONICS PVT. LTD.

J.MUTHUKRISHNAN Appellant

V/S

STATE Respondents

Referred Judgements :-

BISWABHUSAN NAIK VS. STATE OF ORISSA [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. SRIPAL JAIN [REFERRED TO]
R CHITRALEKHA VENKATESUBBA REDDY VS. STATE OF MYSORE [REFERRED TO]
DARSHAN SINGH RAM KISHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
SAMPURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
RAM KUMAR VS. STATE OF HARYANA [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
YUSOFALLI MULLA NOORBHOY VS. KING [REFERRED TO]

JUDGEMENT

(1.) All these applications had been filed under Section 482 of the Code of Criminal Procedure quash the proceedings in C.C. No. 13 of 1988 (Popularly known as 'Robin Mayne Case') on the file of the learned Principal Sessions Judge, Madras, who is empowered under the Criminal Law Amendment Act as a 'Special Judge' to try cases investigated by the C.B.I.

(2.) The facts giving rise to the filing of all these applications may succinctly be stated :-

(3.) The arguments advanced on behalf of the petitioners in pith and substance revolving on the following points - factual or legal -

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J MUTHUKRISHNAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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