REGENT COMPUTRONICS PVT. LTD.

STATE OF KARNATAKA Appellant

V/S

Revanna H. D. Respondents

Referred Judgements :-

QUINN VS. LEATHEM [REFERRED TO]
NARENDRA K AMIN VS. STATE OF GUJARAT [REFERRED TO]
ABDUL BASIT VS. ABDUL KADIR CHOUDHARY [REFERRED TO]
WILLIAM STEPHEN VS. STATE OF TAMIL NADU [REFERRED TO]
HIMANSHU SHARMA VS. STATE OF MADHYA PRADESH [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. VIKAS MISHRA [REFERRED TO]
SHAIK AHMED VS. STATE OF TELANGANA [REFERRED TO]
RANJIT SINGH VS. STATE OF M.P. [REFERRED TO]
YOUNUS BIN OMER YAFAI ALIAS YOUNUS BHAI VS. STATE OF A P [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. B ASHOK KUMAR [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
NANDINISATPATHY VS. P L DANI [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
X VS. STATE OF TELANGANA AND ANR [REFERRED TO]

JUDGEMENT

(1.) The petitioner/State by Special Investigating Team, CID has preferred the subject criminal petition calling in question the order dtd. 13/5/2024 passed by the LXXXI Additional City Civil and Sessions Judge, Bengaluru in Criminal Miscellaneous No. 4229 of 2024 granting bail to the respondent invoking its power under Sec. 439 of the Cr.P.C.

(2.) Heard Prof. Ravi Varma Kumar, learned Special Public Prosecutor along with Sri B.N. Jagadeesha, learned Special Public Prosecutor appearing for the petitioner and Sri C.V. Nagesh, learned senior counsel appearing for the respondent.

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

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STATE OF KARNATAKA Vs. REVANNA H. D.

Referred Judgements :-

JUDGEMENT

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