REGENT COMPUTRONICS PVT. LTD.

Aruna Kannur Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM KISHNA BA LOTHIA [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. PRAKASH P HINDUJA [REFERRED TO]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED TO]
VILAS PANDURANG PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
SHAKUNTLA DEVI VS. BALJINDER SINGH [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
MANJU DEVI VS. ONKARJIT SINGH AHLUWALIA @ OMKARJEET SINGH & OTHERS [REFERRED TO]
DR. SUBHASH KASHINATH MAHAJAN VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) In W.P. No.13059/2019 the petitioner No.1 who is accused No.1 and petitioner No.2 who is accused No.5 are before this Court seeking for the following reliefs:

(2.) In W.P. No.27468/2019 the petitioner who is accused No.2 is before this Court seeking for the following reliefs:

(3.) The facts in both the matters are the same. The facts are:

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ARUNA KANNUR Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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