REGENT COMPUTRONICS PVT. LTD.

Murali Krishna R. Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

C K DAMODARAN NAIR VS. GOVERNMENT OF INDIA [REFERRED TO]
M NARSINGA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MOHAN SINGH VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. EX-GNR AJEET SINGH [REFERRED TO]
B. JAYARAJ VS. STATE OF A.P. [REFERRED TO]
P. SATYANARAYANA MURTHY VS. THE DIST. INSPECTOR OF POLICE AND ORS. [REFERRED TO]
NEERAJ DUTTA VS. STATE (GOVT. OF N.C.T. OF DELHI) [REFERRED TO]
MADAN LAL VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) The petitioner/accused No.2 is before this Court calling in question registration of a crime in Crime No.53 of 2023 registered for offence punishable under Sec. 7(a) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act' for short).

(2.) Heard Sri S.Prashanth, learned counsel appearing for the petitioner and Sri B.B. Patil, learned Special Public Prosecutor appearing for respondent No.1.

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

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MURALI KRISHNA R. Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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