REGENT COMPUTRONICS PVT. LTD.

Rahul Sivasankar Appellant

V/S

Criminal Investigation Department Respondents

Referred Judgements :-

SASKATCHEWAN (HUMAN RIGHTS COMMISSION) VS. WILLIAM WHATCOTT [REFERRED TO]
PATRICIA MUKHIM VS. STATE OF MEGHALAYA [REFERRED TO]
RAMESH S O CHOTALAL DALAL VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
BALWANTSINGH VS. STATE OF PUNJAB [REFERRED TO]
BILAL AHMED KALOO STATE OF ANDHRA PRADESH VS. STATE OF ANDHRA PRADESH :BILAL AHMED KALOO [REFERRED TO]
MANZAR SAYEED KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAVASI BHALAI SANGATHAN VS. UNION OF INDIA [REFERRED TO]
JAVED AHMAD HAJAM VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The petitioner calls in question registration of a crime in Crime No.6 of 2024, for offences punishable under Ss. 153A and 505 of the IPC, pending before the 1st Additional Chief Metropolitan Magistrate, N.R.Road, Bengaluru.

(2.) Heard Sri Bipin Hegde, learned counsel appearing for the petitioner and Sri B.N. Jagadeesha, learned Additional State Public Prosecutor for respondent No.1.

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

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RAHUL SIVASANKAR Vs. CRIMINAL INVESTIGATION DEPARTMENT

Referred Judgements :-

JUDGEMENT

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