Rangarajan Narasimhan Vs Inspector Of Police And Others

Madras High Court (Madurai Bench) 24 Feb 2022 Criminal Original Petition (MD) No. 20380, 20387 Of 2021, Criminal Miscellaneous Petition (MD) No. 11588 Of 2021 (2022) 02 MAD CK 0002
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Original Petition (MD) No. 20380, 20387 Of 2021, Criminal Miscellaneous Petition (MD) No. 11588 Of 2021

Hon'ble Bench

G.R.Swaminathan, J

Advocates

Rangarajan Narasimhan, E.Antony Sahaya Prabhakar, M.Saravanan

Final Decision

Allowed/Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 32, 226
  • Indian Penal Code, 1860 - Section 124A, 153A, 500, 505(2)
  • Information Technology Act, 2000 - Section 43, 44, 45, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78
  • Code Of Criminal Procedure, 1973 - Section 155(2), 156(1), 199, 482

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 02 MAD CK 0002
  • Coram: G.R.Swaminathan, J
  • Bench: Single Bench
  • Advocates: Rangarajan Narasimhan, E.Antony Sahaya Prabhakar, M.Saravanan
  • Result: Allowed/Disposed Of
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 32, 226
  • Indian Penal Code, 1860 - Section 124A, 153A, 500, 505(2)
  • Information Technology Act, 2000 - Section 43, 44, 45, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78
  • Code Of Criminal Procedure, 1973 - Section 155(2), 156(1), 199, 482
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