REGENT COMPUTRONICS PVT. LTD.

Manikantha V. K. Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

GEO VARGHESE VS. STATE OF RAJASTHAN AND ANOTHER [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
MAHENDRA SINGH GAYATRIBAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
NETAI DUTTA VS. STATE OF WEST BENGAL [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]
V P SHRIVASTAVA VS. INDIAN EXPLOSIVES LTD [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
M ARJUNAN VS. STATE REP BY ITS INSPECTOR OF POLICE [REFERRED TO]
UDE SINGH VS. STATE OF HARYANA [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
PRABHAT KUMAR MISHRA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Both these petitions arise out of the impugned proceedings in Crime No.187/2024 registered by the respondent-Bylakuppe Police against the petitioners herein and other accused persons for the offence punishable under Ss. 108 read with 3(5) of BNS Act, 2023, which is currently pending on the file of Principal Senior Civil Judge and CJM., Periyapatna, Mysuru District.

(2.) Heard the learned Counsels appearing for both the petitioners, learned High Court Government Pleader for the respondent No.1 and perused the material on record.

(3.) Respondent No.2 having been served with notice of the petition, has chosen to remain unrepresented and has not contested the petition.

Click here to view full judgment.

MANIKANTHA V. K. Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address