REGENT COMPUTRONICS PVT. LTD.

P.A.VIJAYAN Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

HUSSAINARAKHATOON IV VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED TO]
SRINIVAS GOPAL VS. UNION TERRITORY OF ARUNACHAL PRADESH NOW STATE [REFERRED TO]
STATE OF ANDHRA PRADESH VS. P V PAVITHRAN [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
BISWANATH PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
SEETA HEMCHANDRA SHASHITTAL VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) HEARD the arguments of learned counsel on both sides.

(2.) THIS petition under Section 482, Cr. P. C. is filed on 28-12-2001 praying to quash the F. I. R. in No. 1/94 registered against petitioner by the Lokayukta Police, Mangalore, and all further proceedings purusant thereto, in the interest of justice.

(3.) A few material undisputed facts are that :

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P A VIJAYAN Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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