REGENT COMPUTRONICS PVT. LTD.

Nandisha K. Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SWAMY PRAHALADDAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
MAHENDRA AWASE VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioner - accused No.2 is at the doors of this Court calling in question proceedings in C.C.No.8089/2024, pending before the Additional Chief Judicial Magistrate, Bengaluru Rural District, for the offences under Ss. 306 r/w. 34 of the IPC, arising out of Crime No.200/2024. The second respondent is the complainant, the father of the victim.

(2.) Heard Sri Rajath, learned counsel for petitioner and Sri B.N.Jagadeesha, learned Additional State Public Prosecutor for respondent No.1. Respondent No.2 - complainant though served, has chosen to remain unrepresented.

(3.) Unfolding of facts, are as follows:

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NANDISHA K. Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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