REGENT COMPUTRONICS PVT. LTD.

B. M. Mallikarjuna Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

D.K.BASU VS. STATE OF WEST BENGAL [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
PANKAJ BANSAL VS. UNION OF INDIA [REFERRED TO]
PRABIR PURKAYASTHA VS. STATE(NCT OF DELHI) [REFERRED TO]

(1.) In this petition, petitioner seeks for the following reliefs:

(2.) Heard learned counsel for the petitioners and learned counsel for the respondents and perused the material on record.

(3.) Petitioner has also sought for reliefs by way of interim bail, which was granted vide order dtd. 27/1/2025, which reads as under: