REGENT COMPUTRONICS PVT. LTD.

ABHAY KUMAR Appellant

V/S

Sujit And Ors. Respondents

Referred Judgements :-

S A VENKATARAMAN V D JHINGAN VS. STATE:STATE OF UTTAR PRADESH [REFERRED TO]
R S NAYAK PADMAKAR BALKRISHNA SAMANT VS. A R ANTULAY:ABDUL REHMAN ANTULAY [REFERRED TO]
R S NAYAK PADMAKAR BALKRISHNA SAMANT VS. A R ANTULAY:ABDUL REHMAN ANTULAY [REFERRED TO]
HABIBULLA KHAN VS. STATE OF ORISSA [REFERRED TO]
STATE OF ORISSA VS. GANESH CHADRA [REFERRED TO]
N BHARGAVAN PILLAI VS. STATE OF KERALA [REFERRED TO]
STATE OF GOA VS. BABU THOMAS [REFERRED TO]
STATE OF KARNATAKA VS. C NAGARAJASWAMY [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
ABHAY SINGH CHAUTALA VS. CBI [REFERRED TO]
ABHAY SINGH CHAUTALA VS. CBI [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
SARAH MATHEW VS. INSTITUTE OF CARDIO VASCULAR DISEASES BY ITS DIRECTOR K.M.CHERIAN [REFERRED TO]
STATE OF BIHAR VS. RAJMANGAL RAM [REFERRED TO]
SUBRAMANIAN SWAMY VS. DIRECTOR, CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
GULBARGA ELECTRICITY SUPPLY COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner, who is accused in PCR No.18/2012 on the file of Special Judge and IV Addl. Sessions Judge, at Belgaum, filed a Writ Petition On 22.1.2013, under Articles 226 & 227 of the Constitution of India r/w Section 482 of the Code of Criminal Procedure, for quashing Private Complaint at Annexure-A; FIR bearing No.14/2012 on the file of Lokayuktha Police, at Belgaum, and the order dated 19.11.2012 and 20.11.2012, at Annexure-B and C.

(2.) On 22.2.2013, Sri M B Gundawade, panel Advocate for Lokayuktha Police/respondent No.2, was directed to take notice. On service of notice, respondent No.1/complainant entered appearance through Sri Ram P Ghorpade and Sri R G Patil.

(3.) Learned Single Judge Mr Justice Anand Byrareddy, after hearing arguments of the learned Counsels for the parties and taking note of the factum that the accused is no more a public servant (MLA) and referring to his own decision rendered in MURUGESH R NIRANI Vs. A ALAM PASHA (Crl.P No.1598/2013 DD 21.5.2013) and by Mr Justice K N Keshavanarayana, in BABU RAO CHINCHANASUR Vs. STATE, BY LOKAYUKTHA POLICE, 2013 3 KarLJ 480 formulated a question for reference namely:

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ABHAY KUMAR Vs. SUJIT AND ORS.

Referred Judgements :-

JUDGEMENT

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