REGENT COMPUTRONICS PVT. LTD.

Meera Sahib Tenkasi Appellant

V/S

State, Rep. By The Sub Inspector Of Police, Tenkasi Police Station, Mohammed Ali Jinnah, Tenkasi, Koolakadai Bazaar And Durai Mohideen Bawa, Koolakadai Bazaar, Tenkasi Respondents

Referred Judgements :-

STATE OF BIHAR VS. RAM NARESH PANDEY:RAM NARESH PANDEY [REFERRED TO]
BANSI LAL VS. CHANDAN LAL [REFERRED TO]
STATE OF ORISSA VS. CHANDRIKA MOHAPATRA [REFERRED TO]
BALWANT SINGH VS. STATE OF BIHAR [REFERRED TO]
BALWANT SINGH VS. STATE OF BIHAR [REFERRED TO]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
SUBHASH CHANDER VS. STATE CHANDIGARH ADMINISTRATION [REFERRED TO]
SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
R M TEWARI ADVOCATE GOVERNMENT OF NCT DELHI MOHD MEHFOOZ VS. STATE NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
RANDHIR SINGH RANA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
PRABHU DAYAL VS. STATE [REFERRED TO]
RAJ KISHORE RABIDAS VS. STATE [REFERRED TO]
A MOHAMBARAM VS. M A JAYAVELU [REFERRED TO]
V KRISHNASAMY AND VS. S K MONOHARAN [REFERRED TO]

JUDGEMENT

(1.) THIS is an unfortunate case wherein the justice has been the causality on account of the failure of the Assistant Public Prosecutor, Grade II, Tenkasi in discharging his onerous responsibility, by bringing all the materials before the trial court, so as to enable the court to effectively render justice in a case.

(2.) A person who is appointed to this highly responsible post should always uphold the dignity of this high office with a full sense of responsibility and see that the Assistant Public Prosecutor, Grade II, Tenkasi has not only given a wrong opinion to the police, but also suppressed several material factors from the court and obtained an order permitting the withdrawal of the case, resulting in the grave injustice to the complainant.

(3.) MR . Pungalendhi, the counsel for the petitioner, Mr. Hamed Ismail, the counsel for the respondents 2 and 3 and Mr. Gunasekaran, Government Advocate appearing for the first respondent -police are heard.

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MEERA SAHIB TENKASI Vs. THE STATE, REP. BY THE SUB INSPECTOR OF POLICE, TENKASI POLICE STATION, MOHAMMED ALI JINNAH, TENKASI, KOOLAKADAI BAZAAR AND DURAI MOHIDEEN BAWA, KOOLAKADAI BAZAAR, TENKASI

Referred Judgements :-

JUDGEMENT

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