REGENT COMPUTRONICS PVT. LTD.

Panchalingaiah Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

GOVARDHAN M. VS. STATE OF KARNATAKA [REFERRED TO]
SHAMRAO V PARULEKAR STATE OF HYDERABAD VS. DISTRICT MAGISTRATE THANA BOMBAY:DISTRICT MAGISTRATE THANA BOMBAY [REFERRED TO]
VIJAYALAKSHMI RICE MILLS NEW CONTRACTORS CO JAYALAKSHMI RICE AND OIL MILLS CONTRACTORS CO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RATILAL BHANJI MITHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
G P NAYYAR VS. STATE DELHI ADMINISTRATION [REFERRED TO]
RAMESHSINGH VS. CINTA DEVI [REFERRED TO]
SHANTI DEVI VS. HUKUM CHAND [REFERRED TO]
KOLHAPUR CANESUGAR WORKS LIMITED VS. UNION OF INDIA [REFERRED TO]
SHYAM SUNDER VS. RAM KUMAR [REFERRED TO]
JAGAN M SESHADRI VS. STATE OF TAMIL NADU [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
GOVT OF INDIA VS. INDIAN TOBACCO ASSOCIATION [REFERRED TO]
BHARAT PARIKH VS. C B I [REFERRED TO]
SECURITIES AND EXCHANGE BOARD OF INDIA VS. CLASSIC CREDIT LTD. [REFERRED TO]

JUDGEMENT

(1.) These petitions have been filed by petitioners/accused persons challenging the orders passed in Spl.C.C.Nos.189/2013, 56/2015, 68/2007, 67/2007, 32/2015, 189/2013 and 623/2017 dated 19.3.2019, 3.8.2019, 18.3.2019, 18.3.2019, 18.3.2019, 19.3.2019 and 10.5.2019 respectively, by the Courts below on the application for discharge.

(2.) Since the point of law involved in all these cases is one and the same, though they are not arising out of the common order, in order to avoid repetition of law and facts, they have been clubbed together and disposed of by virtue of a common order.

(3.) I have heard Sri.Kiran.S.Javali, Sri.Chandrashekara.K., Sri.Mohammed Mujassim, learned counsel for the petitioners and Sri.Venkatesh.S.Arabatti and Sri.P.Prasanna Kumar, Special Public Prosecutor and Standing Counsel for respondents-Lokayuktha and CBI respectively.

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PANCHALINGAIAH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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