REGENT COMPUTRONICS PVT. LTD.

Nikhil Guruputrappa Balekundaragi Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

SWAPNIL AND ORS. VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHASKAR LAL SHARMA VS. MONICA [REFERRED TO]
BHUSHAN KUMAR MEEN VS. STATE OF PUNJAB [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
VARALA BHARATH KUMAR AND ORS. VS. STATE OF TELANGANA AND ORS. [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]
SIDDHARTH MUKESH BHANDARI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) These petitions are filed under Sec. 482 Cr.P.C. to quash the criminal proceedings initiated against the petitioners in Cr.No.39/2022 of Chitageri P.S. for the offences punishable under Sec. 498A r/w Sec. 34 I.P.C. and Ss. 3 and 4 of Dowry Prohibition Act.

(2.) While petitioners in Crl.P.No.102963/2022 are arraigned as accused No.1 and 2, petitioners in Crl.P.No.102964/2022 are arraigned as accused No.3 and 4.

(3.) For the sake of convenience, the petitioners are referred to as accused No.1 to 4.

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NIKHIL GURUPUTRAPPA BALEKUNDARAGI Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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