REGENT COMPUTRONICS PVT. LTD.

Chetan M.N., Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

DHRUVARAM MURLIDHAR SONAR V. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
DINESHBHAI CHANDUBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. ARVIND KHANNA [REFERRED TO]
XYZ VS. STATE OF GUJARAT [REFERRED TO]
STATE OF TELANGANA VS. MANAGIPET @ MANGIPET SARVESHWAR REDDY [REFERRED TO]
KAPTAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioner, sole accused in Crime No.9 of 2026 registered for offences punishable under Ss. 69 and 351(2) of the BNS, is before the Court, calling in question the said registration of crime.

(2.) Heard Smt. Keerthi Krishna Reddy, learned counsel appearing for the petitioner, Smt. Waheeda M. M., learned High Court Government Pleader appearing for respondent No.1 and CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA Sri Sharavan Madhav K.P., learned counsel appearing for respondent No.2.

(3.) Facts, in brief, germane are as follows: -

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CHETAN M.N., Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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