REGENT COMPUTRONICS PVT. LTD.

A.G.Vijayendra 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]
VIJAY KUMAR ALIAS KAVLA VS. STATE [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 calls in question order dtd. 15/2/2022 passed by the IV Additional Chief Metropolitan Magistrate, Bengaluru, pertaining to Crime No.84 of 2021, declining to enlarge the petitioner on statutory bail under Sec. 167(2)(ii) of the Cr.P.C.

(2.) Heard Ms.Rama Subramanian, learned counsel for the petitioner and Sri H.S.Shankar, learned High Court Government Pleader for the 1st respondent.

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

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A.G.VIJAYENDRA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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