REGENT COMPUTRONICS PVT. LTD.

Manjunath V. Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
RAJESH SHARMA & ORS VS. STATE OF U.P. & ANR. [REFERRED TO]
K SUBBA RAO & ORS VS. STATE OF TELANGANA [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]
DARA LAKSHMI NARAYANA VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of a crime in Crime No.58 of 2024 registered on 2/12/2024 for offences punishable under Ss. 115(2), 351(3), 352 and 85 of BNS and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) Facts, in brief, adumbrated are as follows: -

(3.) Heard Sri Keshav M.Datar, learned counsel appearing for the petitioners, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Sri R. Nagaraj, learned counsel appearing for respondent No.2.

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MANJUNATH V. Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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