REGENT COMPUTRONICS PVT. LTD.

L.S.Tejasvi Surya Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

SASKATCHEWAN (HUMAN RIGHTS COMMISSION) VS. WILLIAM WHATCOTT [REFERRED TO]
PATRICIA MUKHIM VS. STATE OF MEGHALAYA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
BALWANTSINGH VS. STATE OF PUNJAB [REFERRED TO]
BILAL AHMED KALOO STATE OF ANDHRA PRADESH VS. STATE OF ANDHRA PRADESH :BILAL AHMED KALOO [REFERRED TO]
MANZAR SAYEED KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAVASI BHALAI SANGATHAN VS. UNION OF INDIA [REFERRED TO]
JAVED AHMAD HAJAM VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIV PRASAD SEMWAL VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) The petitioner, a parliamentarian is knocking at the doors of this Court in the subject petition calling in question registration of a crime in Crime No.99 of 2024 for offences punishable under Sec. 353(2) of the Bharatiya Nyaya Sanhita, 2023.

(2.) Heard Sri M.Aruna Shyam, learned senior counsel appearing for the petitioner and Sri B.A. Belliappa, learned State Public Prosecutor-I for the 1st respondent.

(3.) Facts, in brief, germane are as follows:-

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L.S.TEJASVI SURYA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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