REGENT COMPUTRONICS PVT. LTD.

Yuvaraj Singh Ghelot Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF KARNATAKA VS. M DEVENDRAPPA [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]
PROF R K VIJAYASARATHY & ANR VS. SUDHA SEETHARAM & ANR [REFERRED TO]
KAMAL SHIVAJI POKARNEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
AHMAD ALI QURAISHI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of crime in Crime No.237 of 2020 registered for offences punishable under Ss. 403, 405, 406, 408, 409, 415 , 416, 418 and 420 read with 34 of the IPC . The petitioners are accused Nos. 4 and 5 in the said crime.

(2.) Heard Sri D.L.N.Rao, learned senior counsel appearing for the petitioners, Sri K.S.Abhijith, learned High Court Government Pleader appearing for respondent No.1 and Sri P.N. Manmohan, learned counsel appearing for respondent No.2.

(3.) Brief facts that lead the petitioners to this Court, as borne out from the pleadings, are as follows:-

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YUVARAJ SINGH GHELOT Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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