REGENT COMPUTRONICS PVT. LTD.

Varun G. A. Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
STATE OF ORISSA VS. SAROJ KUMAR SAHOO [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]
PRAVEEN PRADHAN VS. STATE OF UTTRANCHAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. SURENDRA KORI [REFERRED TO]
VAIJNATH KONDIBA KHANDKE VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
M ARJUNAN VS. STATE REP BY ITS INSPECTOR OF POLICE [REFERRED TO]
RAJESH VS. STATE OF HARYANA [REFERRED TO]
UDE SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF TELANGANA VS. MANAGIPET @ MANGIPET SARVESHWAR REDDY [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHENDRA K. C. VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.3016 of 2024 pending before the IV Additional Civil Judge (Junior Division) and JMFC, Anekal, Bengaluru Rural District arising out of crime in Crime No.752 of 2023 registered for offences punishable under Sec. 306 of the IPC and Ss. 66E and 67A of the Information Technology Act, 2008 ('the Act' for short).

(2.) The skeletal facts, though tragic in their unfolding, are as follows:-

(3.) Heard Sri Ravi B.Naik, learned senior counsel appearing for the petitioner, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Sri B.Rudresh, learned counsel appearing for respondent No.2.

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VARUN G. A. Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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