REGENT COMPUTRONICS PVT. LTD.

Kotresh. H Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
P S RAJYA VS. STATE OF BIHAR [REFERRED TO]
CENTRAL BOARD OF DAWOODI BOHRA COMMUNITY VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE VS. M KRISHNA MOHAN [REFERRED TO]
RADHESHYAM KEJRIWAL VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF ASSAM VS. RIPA SARMA [REFERRED TO]
ALLAHABAD BANK & ORS. VS. KRISHNA NARAYAN TEWARI [REFERRED TO]
B N KASHYAP VS. EMPEROR [REFERRED TO]
SHANTI FRAGRANCES VS. UNION OF INDIA AND ORS [REFERRED TO]
ASHOO SURENDRANATH TEWARI VS. THE DEPUTY SUPERINTENDENT OF POLICE, EOW, CBI AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in Special Case No.225 of 2016 registered for offences punishable under Ss. 7, 8, 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988.

(2.) Heard Sri Shivaprasad Shantanagoudar, learned counsel appearing for petitioner and Sri B B Patil, learned counsel appearing for respondent No.1.

(3.) Facts adumbrated are as follows:

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KOTRESH. H Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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