REGENT COMPUTRONICS PVT. LTD.

C.Ganesh Narayan Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

RANVEER SINGH V. STATE OF M.P. [REFERRED TO]
DHRUVARAM MURLIDHAR SONAR V. STATE OF MAHARASHTRA [REFERRED TO]
BHAJAN LAL [REFERRED TO]
JAI DEV HARI SINGH VS. STATE OF PUNJAB [REFERRED TO]
MUNSHI RAM VS. DELHI ADMINISTRATION [REFERRED TO]
BIRANSINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF GUJARAT VS. BAI FATIMA [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD MUSHEER KHAN [REFERRED TO]
SALIM ZIA VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHINDER PAL JOLLY VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
BUTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
WASSAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
SEKAR ALIAS RAJU SEKHARAN VS. STATE OF REP [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]
KAPTAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of a crime in Crime No.44 of 2023 for offences punishable under Ss. 323, 324, 341, 427, 504, 506 and 34 of the IPC.

(2.) The facts, in brief, germane are as follows:-

(3.) Heard Sri Sandesh J.Chouta, learned senior counsel appearing for the petitioners, Sri S.A. Ahmed, Additional Advocate General appearing for respondent No.1 and Sri D.R. Ravishankar, learned senior counsel appearing for respondent No.2.

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C.GANESH NARAYAN Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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