REGENT COMPUTRONICS PVT. LTD.

Rajesh Ashok Kounte Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

WILLIE WILLIAM SLANEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
FAKHRUDDIN AHMAD VS. STATE OF UTTARANCHAL [REFERRED TO]
R KALYANI VS. JANAK C MEHTA [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
RAJESH ADANI VS. ASSISTANT LABOUR COMMISSIONER [REFERRED TO]
STATE OF NCT OF DELHI VS. SANJAY [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SHARAD KUMAR SANGHI VS. SANGITA RANE [REFERRED TO]
MEHMOOD UL REHMAN AND ORS. VS. KHAZIR MOHAMMAD TUNDA AND ORS. [REFERRED TO]
K. SITARAM & ANR VS. CFL CAPITAL FINANCIAL SERVICE LTD [REFERRED TO]
MEGHAL J GANDHI VS. STATE OF KARNATAKA REPRESENTED BY ITS DEPUTY S P KARNATAKA LOKAYUKTA [REFERRED TO]

JUDGEMENT

(1.) Petitioners in this petition have challenged the order of taking cognizance and issuance of summons by the Special Judge and have sought to quash the proceedings initiated against them for the alleged offences punishable under Sections 409 , 420 , 120(B) of IPC and Sections 21 , 23 r/w 4(1) and 4(1A) of Mines and Minerals (Development and Regulation) Act , 1957 (for short, ' MMDR Act ') and Rule 144 r/w 165 of Karnataka Forest Rules, 1969.

(2.) The details of the proceedings and the rank of the petitioners and the gist of the allegations made against them are detailed in the table here below:-

(3.) The contentions of the learned counsel for the petitioners are as follows:

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RAJESH ASHOK KOUNTE Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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