(1.) THESE appeals assail the orders of the learned Single Judge dated 21/5/2013, in W.P. No. 27810/2012 and W.P. No. 27811/2012.
(2.) IN PCR. No. 5/2011, three instances are given pertaining to the misconduct committed by the appellant and others. The first is with regard to alleged pecuniary advantage received by M/s. Davalagiri Property Developers Pvt. Ltd., promoted by the close relatives of the appellant. The second is criminal breach of trust said to have been committed by the appellant by illegal de -notification of land in Sy. No. 15/1, 15/2 etc., of Sreerampura village, for the benefit of M/s. Besto Infrastructure Bangalore Pvt. Ltd. The third is the alleged illegal allotment of Site No. 1 to Sri B.Y. Raghavendra, son of the appellant and Site No. 2 to Smt. Bharati Shetty, MLC, in RMV - II Stage, Bangalore.
(3.) THE special Judge, took cognizance of the complaints on 26/02/2011 under Section 200 of the Cr.P.C. and Process was issued to the appellant on 23/02/2012 for the offences punishable under Section 13(2) of the P.C. Act and under Sections 405, 406, 420, 463, 465, 468 and 471 of the IPC and under Sections 3 and 4 of the Karnataka Land (Restriction and Transfer) Act, 1991 read with Section 120B of IPC, in both the complaints. It is these complaints, which were under challenge in the writ petitions.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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