REGENT COMPUTRONICS PVT. LTD.

Kadiyala Simhachalam Appellant

V/S

E State Of Andhra Pradesh Respondents

Referred Judgements :-

K.SENTHAMARAI V. STATE [REFERRED TO]
STATE OF BOMBAY VS. KATHI KALU OGHAD [REFERRED TO]
STETE OF GUJAIAT VS. SHYAARIAL MOHANLAL CHOKSIMANUBHAI PATEL [REFERRED TO]
NANDINISATPATHY VS. P L DANI [REFERRED TO]
OM PRAKASH SHARMA VS. CENTRAL BUREAU OF INVESTIGATION DELHI [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
L HEMLATHA VS. T SURYACHANDRA REDDY [REFERRED TO]
RAJESH TALWAR VS. C.B.I. [REFERRED TO]
GIRIKA NAGALAKSHMI AND ORS. VS. STATE OF ANDHRA PRADESH AND ORS. [REFERRED TO]
A. SRINIVAS REDDY VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition for a mandamus is filed to declare the notice issued under Sec. 91 Cr.P.C. to the petitioner to produce the original sale agreement of the year 1998 before the Police in connection with investigation in a case registered in Crime No.434 of 2021 of Prakash Nagar Police Station, Rajahmahendravaram Urban, as illegal and without jurisdiction and consequently, prayed to quash the said notice, dtd. 17/10/2021.

(2.) Factual matrix of the Writ Petition may be stated as follows:-

(3.) Heard learned counsel for the petitioner and learned Government Pleader for Home for the respondents.

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KADIYALA SIMHACHALAM Vs. E STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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