REGENT COMPUTRONICS PVT. LTD.

Satish Jarkiholli Appellant

V/S

DILIP KUMAR Respondents

Referred Judgements :-

KNUPFFER VS. LONDON EXPRESS NEWSPAPER LTD. [REFERRED TO]
SAHIB SINGH MEHRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
G NARASIMHAN G KASTURI AND K GOPALAN FRANK MORSES AND M KRISHNASWAMI A M SWARAMAN AND M KRISHNASWAMI VS. T V GHOKKAPPA :T V GHOKKAPPA :T V CHOKKAPPA [REFERRED TO]
MANOJ MAHAVIR PRASAD KHAITAN VS. RAM GOPAL PODDAR [REFERRED TO]
TEK CHAND GUPTA VS. R K KARANJIA [REFERRED TO]
WAHID ULLAH AHRARI VS. EMPEROR [REFERRED TO]
SUBRAMANIAN SWAMY VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 6/8/2024 passed by the XLII Additional Chief Judicial Magistrate, Bengaluru in taking cognizance for the offences punishable under Ss. 153 and 500 of the IPC against the petitioner and registration of C.C.No.25423 of 2024 thereto.

(2.) Heard Sri B.S. Sreenivas, learned counsel appearing for the petitioner and Sri Dharmapal, learned counsel appearing for the respondent.

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

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SATISH JARKIHOLLI Vs. DILIP KUMAR

Referred Judgements :-

JUDGEMENT

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