PERUMAL Vs. JANAKI
LAWS(SC)-2014-1-34
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
January 20,2014
PERUMAL
Appellant
VERSUS
JANAKI
Respondents
Referred Judgements :-
PRAKASHCHANDRA MEHTA V. COMMISSIONER AND SECRETARY,GOVERNMENT OF KERALA AND ORS. [REFERRED TO]IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
Cited Judgements :-
A. RADHIKA VS. WILSON SUNDARARAJ [LAWS(MAD)-2021-2-254] [REFERRED TO]MOHINDER SINGH VS. UMRAV SINGH [LAWS(P&H)-2015-4-384] [REFERRED TO]
VINOD D. GANGWAL VS. STATE OF MAHARASHTRA AND ORS. [LAWS(BOM)-2015-10-170] [REFERRED TO]
XXXX VS. STATE OF KERALA [LAWS(KER)-2023-12-100] [REFERRED TO]
CHUTTAN LAL S/O LATE SHRI MARDANA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2018-2-212] [REFERRED TO]
NANO KERNEL LIMITED VS. INTERLACE INDIA PVT.LTD. [LAWS(MAD)-2023-4-137] [REFERRED TO]
ATMA RAM VS. ISHWAR SINGH [LAWS(P&H)-2014-12-414] [REFERRED]
MOHAN LAL SAGGAR VS. UNION OF INDIA [LAWS(P&H)-2014-5-4] [REFERRED TO]
MAHENDRASINH PRAVINSINH ZALA VS. STATE OF GUJARAT [LAWS(GJH)-2019-2-130] [REFERRED TO]
R. GANESAN VS. MANIPILLAI [LAWS(MAD)-2020-10-174] [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. M. SIVAMANI [LAWS(SC)-2017-8-1] [REFERRED TO]
MR. HARIKRISHNAN AND OTHERS VS. PONNAMMAL [LAWS(MAD)-2018-9-790] [REFERRED TO]
J JOEL VS. CHAKKARAVARTHY DANIEL AND ORS [LAWS(MAD)-2015-10-414] [REFERRED]
S.MUKANCHAND BOTHRA VS. RAJIV GANDHI MEMORIAL EDUCATIONAL CHARITABLE TRUST [LAWS(MAD)-2015-12-326] [REFERRED]
ADITYA @ HARI LAL VS. STATE OF U P [LAWS(ALL)-2016-7-295] [REFERRED]
SACHIN VS. PALLAVI [LAWS(BOM)-2023-6-119] [REFERRED TO]
DINUBHAI BOGABHAI SOLANKI VS. STATE OF GUJARAT [LAWS(GJH)-2024-5-90] [REFERRED TO]
DHAVAL SON OF KANTILAL JAIN VS. KANTILAL BHERULAL JAIN [LAWS(BOM)-2014-10-117] [REFERRED TO]
STATE OF MAHARASHTRA VS. MANGESH [LAWS(BOM)-2020-5-123] [REFERRED TO]
SANTOSH CHANDRASHEKAR SHETTY VS. AMEETA SANTOSH SHETTYMAHARASHTRA [LAWS(BOM)-2019-1-131] [REFERRED TO]
BHARATBHAI MEGHABHAI KOLI VS. STATE OF GUJARAT [LAWS(GJH)-2019-2-84] [REFERRED TO]
ANIL KUMAR RATHORE VS. STATE OF U.P. [LAWS(ALL)-2022-1-16] [REFERRED TO]
COMMON CAUSE VS. UNION OF INDIA [LAWS(SC)-2015-5-43] [REFERRED TO]
PURUSHOTTAM NARAYAN SINGH VS. NARENDRA KUMAR SRIVASTAVA [LAWS(PAT)-2017-3-48] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)Aggrieved by an order in Crl. R.C. No.1119 of 2011 of the High Court of Madras, the unsuccessful petitioner therein preferred the instant appeal.
(3.)A petition in C.M.P. No.4561 of 2010 (private complaint) under section 200 of the Code of Criminal Procedure, 1973 (hereinafter for short referred to as "the Cr.P.C.") filed by the appellant herein against the respondent came to be dismissed by the Judicial Magistrate No.2 at Pollachi by his judgment dated 31st August 2010. Challenging the same, the abovementioned Crl. R.C. was filed.
(2.)Aggrieved by an order in Crl. R.C. No.1119 of 2011 of the High Court of Madras, the unsuccessful petitioner therein preferred the instant appeal.
(3.)A petition in C.M.P. No.4561 of 2010 (private complaint) under section 200 of the Code of Criminal Procedure, 1973 (hereinafter for short referred to as "the Cr.P.C.") filed by the appellant herein against the respondent came to be dismissed by the Judicial Magistrate No.2 at Pollachi by his judgment dated 31st August 2010. Challenging the same, the abovementioned Crl. R.C. was filed.
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