REGENT COMPUTRONICS PVT. LTD.

V.V.Singara Velu Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

MAHENDRA SINGH AND ANOTHER V. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
M ARJUNAN VS. STATE REP BY ITS INSPECTOR OF POLICE [REFERRED TO]
UDE SINGH VS. STATE OF HARYANA [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
MAHENDRA K. C. VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Petitioners/accused 1 and 2 are before this Court calling in question proceedings in C.C.No.50169 of 2022 pending before the XI Additional Chief Metropolitan Magistrate, Bengaluru arising out of Crime No.444 of 2021 registered for offences punishable under Sec. 306 r/w 34 of the IPC .

(2.) Brief facts, as projected by the prosecution, are as follows:-

(3.) Heard Sri Sandesh J.Chouta, learned senior counsel appearing for the petitioners, Smt. K.P.Yashodha, learned High Court Government Pleader appearing for respondent No.1 and Sri S.P.S. Khadri, learned counsel appearing for respondent No.2.

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V.V.SINGARA VELU Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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