REGENT COMPUTRONICS PVT. LTD.

RAMACHANDRAIAH Appellant

V/S

M. Manjula Respondents

Referred Judgements :-

K. SARAVANAN KARUPPASAMY VS. STATE OF TAMILNADU [REFERRED TO]
SATISHKUMAR NYALCHAND SHAH VS. STATE OF GUJARAT [REFERRED TO]
POOJA PAL VS. UNION OF INDIA AND ORS. [REFERRED TO]
SUDIPTA LENKA VS. STATE OF ODISHA [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
DISHA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
RUBABBUDDIN SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
HEMANT DHASMANA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
BHAGWAN SAMARDHA SREEPADA VALLABHA VENKATA VISHWANDADHA MAHARAJ VS. STATE OF ANDHRA PRADESH [REFERRED TO]
UNION OF INDIA VS. W N CHADHA [REFERRED TO]
VINEETNARAIN VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. SUSHIL KUMAR MODI [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals would call in question, the impugned Judgment dtd. 3/9/2022 passed by the High Court of Karnataka at Bengaluru in Writ Petition No. 7784 of 2022 whereby the writ petition preferred by the Respondent No. 1 was allowed in-part and the orders of Magistrate dtd. 21/2/2022 and 10/3/2022 passed in P.C.R.No. 51691 of 2020 were set aside only insofar as they directed further investigation to be conducted by HAL Police Station. Furthermore, a writ of mandamus was issued to the Central Bureau of Investigation, New Delhi/respondent No. 11 to conduct further investigation in Crime Nos. 89 of 2020, 148 of 2020 and 7 of 2021 and submit its report to the concerned Court within an outer limit of six months.

(3.) The appeal arising out of SLP (Crl) No. 10515 of 2022 has been preferred by 10th respondent before High Court which would be decided along with this appeal.

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RAMACHANDRAIAH Vs. M. MANJULA

Referred Judgements :-

JUDGEMENT

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