REGENT COMPUTRONICS PVT. LTD.

PUNITH Appellant

V/S

STATE Respondents

Referred Judgements :-

DHRUVARAM MURLIDHAR SONAR VS. STATE OF MAHARASHTRA [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
DINESHBHAI CHANDUBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. ARVIND KHANNA [REFERRED TO]
XYZ VS. STATE OF GUJARAT [REFERRED TO]
STATE OF TELANGANA VS. MANAGIPET @ MANGIPET SARVESHWAR REDDY [REFERRED TO]
KAMAL SHIVAJI POKARNEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
KAPTAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.128/2020 registered for the offences punishable under Ss. 448 , 504 , 324 , 323 , 506 read with 34 IPC .

(2.) Sans unnecessary details facts projected by the prosecution are as follows:

(3.) Heard the learned Counsel Sri G.Arun appearing for the petitioners and the learned High Court Government Pleader appearing for respondent no.1.

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PUNITH Vs. STATE

Referred Judgements :-

JUDGEMENT

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