REGENT COMPUTRONICS PVT. LTD.

SIDDARAMAIAH Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

HOUSE OF LORDS IN M V. HOME OFFICE [REFERRED TO]
STATE OF ORISSA VS. SAROJ KUMAR SAHOO [REFERRED TO]
MINAKSHI BALA VS. SUDHIR KUMAR [REFERRED TO]
OM PRAKASH SHARMA VS. CENTRAL BUREAU OF INVESTIGATION DELHI [REFERRED TO]
ANITA THAKUR AND OTHERS VS. GOVT. OF J & K AND OTHERS [REFERRED TO]
MAZDOOR KISAN SHAKTI SANGATHAN VS. UNION OF INDIA [REFERRED TO]
AMIT SAHNI VS. COMMISSIONER OF POLICE [REFERRED TO]
IQBAL @ BALA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) All these Petitions seek quashment of proceedings in CC No.12763/2023 pending on the file of learned 42nd ACMM (Special Court for trial of cases against MPs/MLAs in the State). These proceedings arose from Crime No.54/2022 registered by the High Grounds Police, Bengaluru City, against as many as 36 Accused persons for the offences punishable u/s.143 of IPC 1860 and u/s. 103 of the Karnataka Police Act, 1963.

(2.) AS TO CONTENTION OF PROCEEDINGS BEING POLITICALLY MOTIVATED:

(3.) AS TO SUBJECT OFFENCES BEING NON-COGNIZABLE AND COMPETENCE OF THE POLICE TO INVESTIGATE:

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SIDDARAMAIAH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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