REGENT COMPUTRONICS PVT. LTD.

K.R.Rajashekar Reddy Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
SUDHIR SHANTILAL MEHTA VS. C B I [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INCORPORATED [REFERRED TO]
FAHIM KHAN VS. STATE OF BIHAR [REFERRED TO]
PARAMJEET BATRA VS. STATE OF UTTARAKHAND [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
VESA HOLDINGS P. LTD. AND ORS. VS. STATE OF KERALA AND ORS. [REFERRED TO]
DIPAKBHAI JAGDISHCHANDRA PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
RANDHEER SINGH VS. STATE OF U.P. [REFERRED TO]
DEEPAK GABA VS. STATE OF UTTAR PRADESH [REFERRED TO]
SARABJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of a crime in Crime No.72 of 2021 for offences punishable under Ss. 417, 420, 467, 468, 471 r/w 34 of the IPC and pending before the Additional Chief Judicial Magistrate, Bengaluru Rural District. Petitioners are accused Nos. 1 and 2.

(2.) The facts, in brief, adumbrated are as follows:-

(3.) Heard Smt. Lakshmy Iyengar, learned senior counsel appearing for the petitioners, Sri M.R. Patil, learned High Court Government Pleader appearing for respondent No.1 and Sri M.S. Shyam Sundar, learned senior counsel appearing for respondent No.2.

Click here to view full judgment.

K.R.RAJASHEKAR REDDY Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address