REGENT COMPUTRONICS PVT. LTD.

Comandur Parthasarathy Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

HUSSAINARAKHATOON IV VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED TO]
CHAGANTI SATYANARAYANA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAJNIKANT JIVANLAL VS. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU NEW DELHI [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPECIAL INVESTIGATION CELL 1 NEW DELHI VS. ANUPAM J KULKARNI [REFERRED TO]
ASLAM BABALAL DESAI VS. STATE OF MAHARASHTRA [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
SANJAY DUTT VS. STATE [REFERRED TO]
MOHAMED IQBAL MADAR SHEIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. KENCHE MAHESH KUMAR [REFERRED TO]
BIKRAMJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
M. RAVINDRAN VS. INTELLIGENCE OFFICER, DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]

JUDGEMENT

(1.) The petitioner, in the subject petition, seeks to quash an order dtd. 5/3/2022, passed by the I Additional Chief Judicial Magistrate, Bengaluru Rural District, Bengaluru, in Crime No.722 of 2021 and has consequently sought enlargement on bail in connection with the aforesaid crime, registered under Ss. 406 , 420 , 467 and 471 r/w. 34 of the Indian Penal Code .

(2.) Heard Sri Sandesh J. Chouta, learned senior counsel appearing for the petitioner, Smt. K.P.Yashodha, learned High Court Government Pleader for the respondent.

(3.) The learned senior counsel appearing for the petitioner submits that the issue in the case at hand stands covered by the order of this Court rendered in Crl.P.No.2802/2022 disposed on 21/4/2022, on similar set of facts interpreting the very offences that are alleged against the petitioner.

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COMANDUR PARTHASARATHY Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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