REGENT COMPUTRONICS PVT. LTD.

Visveshwar Bhat Appellant

V/S

Vishwamitra Vishweshwar Hegde Respondents

Referred Judgements :-

A.E. PREMANAND VS. ESCORTS FINANCE LTD. AND OTHERS [REFERRED TO]
K BHASKARAN VS. SANKARAN VAIDHYAN BALAN [REFERRED TO]
DASHRATH RUPSINGH RATHOD VS. STATE OF MAHARASHTRA [REFERRED TO]
BRIDGESTONE INDIA PVT. LTD. VS. INDERPAL SINGH [REFERRED TO]
YOGESH UPADHYAY VS. ATLANTA LIMITED [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C. No.631/2018 pendingo n the file of III-Addl. JMFC, Sirsi at Sirsi for the offence punishable under Sec. 138 of N.I. Act.

(2.) Heard the learned counsel appearing for the petitioner Shri Sourabh Hegde and the learned counsel for the respondent Shri Anoop G.Deshpande.

(3.) Facts in brief germane are as follows:

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VISVESHWAR BHAT Vs. VISHWAMITRA VISHWESHWAR HEGDE

Referred Judgements :-

JUDGEMENT

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