REGENT COMPUTRONICS PVT. LTD.

Ani Technologies Private Limited Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

SUBHASH CHOUDHARY VS. DEEPAK JYALA AND OTHERS [REFERRED TO]
AVINASH BHOSALE VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
RAJEEV CHAUDHARY VS. STATEN T C OF DELHI [REFERRED TO]
RAJEEV CHAUDHARY VS. STATEN T C OF DELHI [REFERRED TO]
RAJEEV CHAUDHARY VS. STATEN T C OF DELHI [REFERRED TO]
MOHAN LAL THAPAR VS. Y P DABARA INSPECTOR CUSTOMS NEW CUSTOMS HOUSE NEW DELHI [REFERRED TO]
INDERJEET NAGPAL VS. DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]
TAPAN BISWAS ALIAS TAPAS VS. STATE OF ASSAM [REFERRED TO]
JITENDRA PRASAD SINGH VS. STATE OF ASSAM [REFERRED TO]
JITENDRA PRASAD SINGH VS. STATE OF ASSAM [REFERRED TO]
HRIDAYANANDAN SHARMA VS. STATE OF ASSAM [REFERRED TO]
AMARNATH VYAS ALIAS VIJAYA PRAKASH VYAS VS. STATE OF A P [REFERRED TO]
C K BOBAN VS. UNION OF INDIA [REFERRED TO]
ABDUL SATHAR VS. NODAL OFFICER ANTI PIRACY CELL KERALA CRIME BRANCH OFFICER [REFERRED TO]
AVINASH BHOSALE VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The 1st petitioner/ANI Technologies Private Limited and its Directors are before this Court calling in question registration of FIR in Crime No. 191 of 2017 and all further proceedings taken thereto.

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:

(3.) Heard learned Senior Counsel Sri C.V.Nagesh along with Mr. Mahesh S, learned counsel for the petitioners, Sri R.D.Renukaradhya, learned High Court Government Pleader representing the 1st respondent - State and learned counsel Sri M.S.Shyam Sundar representing the 2nd respondent/ complainant.

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ANI TECHNOLOGIES PRIVATE LIMITED Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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