REGENT COMPUTRONICS PVT. LTD.

Comandur Parthsarathy 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 is before this Court seeking his enlargement on statutory/default bail under Sec. 167(2) of Cr.P.C., for it having been turned down by the learned Magistrate in Crime No.83/2021.

(2.) Heard Sri Sandesh J.Chouta, the learned Senior Counsel appearing for the petitioner and learned HCGP.

(3.) The brief facts, that leads the petitioner to this Court are as follows:

Click here to view full judgment.

COMANDUR PARTHSARATHY Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address