S. RAMESH Vs. STATE REP. BY INSPECTOR OF POLICE
LAWS(SC)-2019-4-8
SUPREME COURT OF INDIA
Decided on April 02,2019

S. RAMESH Appellant
VERSUS
STATE REP. BY INSPECTOR OF POLICE Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) These appeals are directed against a common final judgment and order dated 04.05.2018 passed by the High Court of Judicature at Madras in Crl. O.P. Nos. 6231, 6322 & 6232/2018 whereby the High Court dismissed the criminal original petitions filed by the appellants herein.
(3.) It is not necessary to set out the factual matrix of the controversy except to the extent it is necessary for the disposal of these appeals.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.