REGENT COMPUTRONICS PVT. LTD.

JAKKUR PROMOTERS PVT LTD Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
TRISUNS CHEMICAL INDUSTRY VS. RAJESH AGARWAL [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KARANVIR [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
ARUN BHANDARI VS. STATE OF U.P. [REFERRED TO]
UMASHANKAR GOPALIKA VS. STATE OF BIHAR [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
MEDMEME, LLC AND OTHERS VS. M/S. IHORSE BPO SOLUTIONS PVT. LTD. [REFERRED TO]
M.SRIKANTH VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) This petition is filed by accused Nos.1 to 8 under Section 482 of Cr.P.C. praying to quash the FIR in Crime No.168/2018 registered by High Grounds Police Station, Bengaluru, for the offences punishable under Sections 406, 417, 418, 420, 465 r/w. Section 34 of IPC.

(2.) Though this case is listed for admission, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.

(3.) I have heard Sri C.V.Nagesh, learned Senior Counsel appearing on behalf of the petitioners-accused Nos.1 to 8 and Sri Hashmath Pasha learned Senior Counsel for respondent No.2, so also the learned HCGP for respondent No.1-State.

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JAKKUR PROMOTERS PVT. LTD. Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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