REGENT COMPUTRONICS PVT. LTD.

Palecanda Ponnappa Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

NILABATI BEHERA VS. STATE OF ORISSA [REFERRED TO]
KHATRI II VS. STATE OF BIHAR [REFERRED TO]
KHATRI IV VS. STATE OF BIHAR [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
PEOPLES UNION FOR DEMOCRATIC RIGHTS VS. POLICE COMMISSIONER DELHI POLICE HEADQUARTERS [REFERRED TO]
DELHI JUDICIAL SERVICE ASSOCIATION TIS HAZARI COURT VS. STATE OF GUJARAT [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
K CHANDRASEKHAR MARIAM RASHEEDA S K SHARMA S NAMBI NARAYANAN D SASI KUMARAN 1 THE DIRECTOR CENTRAL BUREAU OF INVESTIGATION VS. STATE OF KERALA [REFERRED TO]
SUBE SINGH VS. STATE OF HARYANA [REFERRED TO]
HARDEEP SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
S. NAMBI NARAYANAN VS. SIBY MATHEWS & OTHERS ETC. [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) The petitioner/accused No.2 is at the doors of this Court seeking the following prayers:

(2.) Heard Sri Angad Kamath, learned counsel appearing for the petitioner and Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1. The complainant, a citizen of United States of America ( 'USA ' for short) has stayed back in USA and as such, is not served. Therefore, the petitioner and the 1st respondent/State are heard.

(3.) Sans details, facts necessary are as follows: -

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PALECANDA PONNAPPA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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