REGENT COMPUTRONICS PVT. LTD.

M.K.Thammaiah Appellant

V/S

A.Mohan Kumar Respondents

Referred Judgements :-

HORI RAM SINGH V. EMPEROR [REFERRED TO]
H.H.B. GILL V. KING EMPEROR [REFERRED TO]
MATAJOG DOBEY V. H.C. BHARI [REFERRED TO]
AMRIK SINGH VS. STATE OF PEPSU [REFERRED TO]
MATAJOG DOBEY NAND RAM AGARWALA VS. H C BHARI:H C BHARI [REFERRED TO]
BHAGWAN PRASAD SRIVASTAVA VS. N P MISHRA [REFERRED TO]
PUKHRAJ VS. STATE OF RAJASTHAN [REFERRED TO]
MANAGING BOARD OF THE MTLLI TALIMT MISSION BIHAR RANCHI VS. STATE OF BIHAR [REFERRED TO]
BAKHSHISH SINGH BRAR VS. GURMEJ KAUR [REFERRED TO]
STATE OF ORISSA VS. GANESH CHADRA [REFERRED TO]
SANKARAN MOITRA VS. SADHNA DAS [REFERRED TO]
RAGHUNATH ANANT GOVILKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ALBERT WEST MEADS VS. KING [REFERRED TO]
DEVINDER SINGH & ORS. VS. STATE OF PUNJAB THROUGH CBI [REFERRED TO]
D. DEVARAJA VS. OWAIS SABEER HUSSAIN [REFERRED TO]

JUDGEMENT

(1.) The petitioners 1 to 7 are before this Court calling in question an order dtd. 30/5/2024 passed by the XXIII Additional City Civil and Sessions Judge and Special Judge (Prevention of Corruption Act), Bengaluru in P.C.R.No.11 of 2024, by which the Special Judge takes cognizance of the offences punishable under Ss. 167, 219, 384, 448, 465, 466, 468, 469, 471, 506, 511, 120B r/w Sec. 34 of the Indian Penal Code and under Sec. 13 of the Prevention of Corruption Act, 1988 ('the Act' for short) and issues summons to the petitioners.

(2.) Heard Sri C. V. Nagesh, learned senior counsel appearing for the petitioners and Sri Murthy D. Naik, learned senior counsel appearing for the respondent.

(3.) The facts adumbrated are as follows:

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M.K.THAMMAIAH Vs. A.MOHAN KUMAR

Referred Judgements :-

JUDGEMENT

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