REGENT COMPUTRONICS PVT. LTD.

AKBAR ALIAS EGLE MESTRI Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

MUNNA ALIAS KAMTA PRASAD AND ANOTHER V STATE OF MADHYA PRADESH [REFERRED TO]
RAGHUBIR SINGH AND OTHERS V STATE OF BIHAR [REFERRED TO]
GYAN PRAKASH V STATE OF RAJASTHAN [REFERRED TO]
SHIVARAME GOWDA V STATE OF KARNATAKA [REFERRED TO]
MUNICIPAL COMMITTEE AMRITSAR VS. HAZARA SINGH [REFERRED TO]
KASHMIRA SINGH VS. STATE OF PUNJAB [REFERRED TO]
BABU SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
HUSSAINARAKHATOON IV VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED TO]
KADRA PEHADIYA VS. STATE OF BIHAR [REFERRED TO]
SHER SINGH VS. STATE OF PUNJAB [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
SHAHZAD HASAN KHAN VS. ISHTIAQ HASAN KHAN [REFERRED TO]
STATE OF MAHARASHTRA VS. CAPTAIN BUDDHIKOTA SUBHA RAO [REFERRED TO]
ANURAG BAITHA VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) this petition is filed by the petitioners who are accused nos. 4,6, 7, 8, 9, 12, 15,16, 17, 18, 19 and 20 in crime No. 172 of 1988 of sankeshwar police station which is registered for offences punishable under sections 143, 147, 148, 363, 302, 307, 201, 404 read with 149, IPC and read with Section 25 of the Indian arms act.

(2.) I have heard the learned senior counsel for the petitionerssri. B.v. acharya, and the learned government pleader for the state respondent, fully and perused the records of the case.

(3.) the case of the prosecution is set up in paras 2, 3, 4 and 5of the objection filed by the state which are as follows:

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AKBAR ALIAS EGLE MESTRI Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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