REGENT COMPUTRONICS PVT. LTD.

SIRAJUDDIN Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMJI LAL MODI PETITIONER VS. STATE OF UTTAR PRADESH [REFERRED TO]
S VEERABADRAN CHETTIAR VS. E V RAMASWAMI NAICKER [REFERRED TO]
KEDAR NATH SINGH VS. STATE OF BIHAR [REFERRED TO]
SHATRUGHNA PRASAD SINHA VS. RAJBHAU SURAJMAL RATHI [REFERRED TO]
BILAL AHMED KALOO STATE OF ANDHRA PRADESH VS. STATE OF ANDHRA PRADESH :BILAL AHMED KALOO [REFERRED TO]
STATE OF KARNATAKA VS. PASTOR P RAJU [REFERRED TO]
BABA KHALIL AHAMAD VS. STATE [REFERRED TO]
N VEERABRAHMAM VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MAHENDRA SINGH DHONI VS. YERRAGUNTLA SHYAMSUNDAR [REFERRED TO]
PRIYA PRAKASH VARRIER AND OTHERS VS. STATE OF TELANGANA AND ANOTHER [REFERRED TO]
AMISH DEVGAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]
VINOD DUA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner/accused No.1 is at the doors of this Court calling in question registration of a crime in Crime No.4 of 2021 registered for offences punishable under Sec. 295A of the IPC and Sec. 67 of the Information Technology Act, 2008 (hereinafter referred to as 'the Act' for short).

(2.) FACTUAL BACKGROUND:

(3.) Heard Sri T.Ramesh, learned counsel appearing for the petitioner, Sri B.N.Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Sri Rakshith Kumar, learned counsel appearing for respondent No.2.

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SIRAJUDDIN Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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