REGENT COMPUTRONICS PVT. LTD.

Shivamurthy Murugha Sharanaru Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

T. DIWAKARA AND OTHERS VS. STATE OF KARNATAKA [REFERRED TO]
HANUMANTHA MOGAVEERA VS. STATE OF KARNATAKA [REFERRED TO]
CRIMINAL TRAILS GUIDELINES REGARDING INADEQUACIES AND DEFICIENCIES IN RE VS. STATE OF ANDHRA PRADESH AND OTHERS [REFERRED TO]
RAM KISHAN SINGH VS. HARMIT KAUR [REFERRED TO]
MADI GANGA VS. STATE OF ORISSA [REFERRED TO]
MADI GANGA VS. STATE OF ORISSA [REFERRED TO]
GEORGE VS. STATE OF KERALA [REFERRED TO]
GEORGE VS. STATE OF KERALA [REFERRED TO]
JOGENDRA NAHAK VS. STATE OF ORISSA [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE RAJAMUNDRY VS. DUNCAN AGRO INDUSTRIES LIMITED [REFERRED TO]
BIPIN SHANTILAL PANCHAL VS. STATE OF GUJARAT [REFERRED TO]
GURUVINDAPALLI ANNA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PADAM PRASHAD UPADHYAYA VS. EMPEROR [REFERRED TO]
R. SHAJI VS. STATE OF KERALA [REFERRED TO]
SADULLA VS. EMPEROR [REFERRED TO]
SOMASUNDARAM VS. STATE [REFERRED TO]
CHOPPARI KUMAR VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) The petitioner/accused No.1 is before this Court seeking a strange prayer of expunging/redacting a portion of the deposition of PW-1 recorded on 1/7/2024 in Special Case (POCSO) No.181 of 2022 pending before the II Additional District and Sessions Judge, Chitradurga.

(2.) Facts in brief, necessary for introduction to the case are:

(3.) Heard Sri C.V.Nagesh, learned senior counsel appearing for the petitioner and Sri B.N. Jagadeesha, learned Special Public Prosecutor appearing for the respondents.

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SHIVAMURTHY MURUGHA SHARANARU Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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