REGENT COMPUTRONICS PVT. LTD.

Mr.Vimal Kumar Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

DHANALAKSHMI V. R. PRASANNA KUMAR [REFERRED TO]
DHRUVARAM MURLIDHAR SONAR V. STATE OF MAHARASHTRA [REFERRED TO]
KURUKSHETRA UNIVERSITY VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
MONICA KUMAR VS. STATE OF U P [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/accused is before the Court calling in question proceedings in S.C.No.320 of 2025 pending before the LIII Additional City Civil and Sessions Judge, Bengaluru City registered for offence punishable under Sec. 376 of the IPC.

(2.) Heard Sri K.V. Manoj, learned counsel appearing for the petitioner, Smt. Rashmi Patel, learned High Court Government Pleader for respondent No.1 and Ms. Chhaya K. Johnsabu, learned counsel appearing for respondent No.2.

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

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MR.VIMAL KUMAR Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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