REGENT COMPUTRONICS PVT. LTD.

T.GOVINDARAJU Appellant

V/S

STATE OF KARNATAKA, BY C.O.D. POLICE, BANGALORE Respondents

Referred Judgements :-

DHARM CHAND V. THE STATE OF RAJASTHAN [REFERRED TO]
PATEL LALJIBHAI SOMABHAI VS. STATE OF GUJARAT [REFERRED TO]
LEGAL REMEMBRANCER OF GOVERNMENT OF WEST BENGAL STATE OF WEST BENGAL VS. HARIDAS MUNDRA:HARIDAS MUNDRA [REFERRED TO]
GOPALAKRISHNA MENON VS. D RAJA REDDY [REFERRED TO]
RAM PAL SINGH VS. STATE OF U P [REFERRED TO]
VINDHYA BASINI PRASAD VS. STATE OF U P [REFERRED TO]
VISHNU KUMAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NATESHAN VS. STATE OF KARNATAKA [REFERRED TO]
T M HARPANAHALLI VS. STATE OF KARNATAKA [FOLLOWED]
PHILIP VS. RAPHAEL [REFERRED TO]
HARBANS SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The revision petitioners have questioned the taking of cognizance and issue of process by the learned Principal Civil Judge and C.J.M., Shimoga by orders dated 13-12-1993 and 16-12-1993 in C.C. No. 437 of 1993.

(2.) Revision Petition No. 715 of 1993 is by Accused No. 2 and Revision Petition No. 13 of 1994 is by Accused No. 3.

(3.) Since a common question of law is involved in both these petitions, they have heard together and the following order is passed.

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T GOVINDARAJU Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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