REGENT COMPUTRONICS PVT. LTD.

ABHAY KUMAR Appellant

V/S

Sujit And Ors. Respondents

Referred Judgements :-

S A VENKATARAMAN V D JHINGAN VS. STATE:STATE OF UTTAR PRADESH [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
R S NAYAK PADMAKAR BALKRISHNA SAMANT VS. A R ANTULAY:ABDUL REHMAN ANTULAY [REFERRED TO]
HABIBULLA KHAN VS. STATE OF ORISSA [REFERRED TO]
STATE OF ORISSA VS. GANESH CHADRA [REFERRED TO]
N BHARGAVAN PILLAI VS. STATE OF KERALA [REFERRED TO]
STATE OF GOA VS. BABU THOMAS [REFERRED TO]
STATE OF KARNATAKA VS. C NAGARAJASWAMY [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
ABHAY SINGH CHAUTALA VS. CBI [REFERRED TO]
ABHAY SINGH CHAUTALA VS. CBI [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]
BABU RAO CHINCHANASUR VS. STATE [REFERRED TO]
SARAH MATHEW VS. INSTITUTE OF CARDIO VASCULAR DISEASES BY ITS DIRECTOR K.M.CHERIAN [REFERRED TO]

JUDGEMENT

(1.) THE petitioner, who is accused in PCR No. 18/2012 on the file of Special Judge and IV Addl. Sessions Judge, at Belgaum, filed a Writ Petition on 22.1.2013, under Articles 226 & 227 of the Constitution of India r/w. Section 482 of the Code of Criminal Procedure, for quashing Private Complaint at Annexure -A; FIR bearing No. 14/2012 on the file of Lokayuktha Police, at Belgaum, and the order dated 19.11.2012 and 20.11.2012, at Annexure -B and C.

(2.) ON 22.2.2013, Sri M.B. Gundawade, panel Advocate for Lokayuktha Police/respondent No. 2, was directed to take notice. On service of notice, respondent No. 1/complainant entered appearance through Sri Ram P. Ghorpade and Sri R.G. Patil.

(3.) THE Registry placed the matter before the Hon'ble Chief Justice for orders. Accordingly, the Hon'ble Chief Justice ordered to place the matter before the Division Bench. That is how the matter is before us to answer the reference.

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ABHAY KUMAR Vs. SUJIT AND ORS.

Referred Judgements :-

JUDGEMENT

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