REGENT COMPUTRONICS PVT. LTD.

JOSEPH CHACKO Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

HARYANA V. BHAJAN LAL [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
LALMUNI DEVI VS. STATE OF BIHAR [REFERRED TO]
KAMALADEVI AGARWAL VS. STATE OF WEST BENGAL [REFERRED TO]
MINU KUMARI VS. STATE OF BIHAR [REFERRED TO]
RAM BIRAJI DEVI VS. UMESH KUMAR SINGH [REFERRED TO]
STATE OF KARNATAKA VS. PASTOR P RAJU [REFERRED TO]
T S RAJAMONI VS. RANDIP BARUA [REFERRED TO]

JUDGEMENT

(1.) ALL these 22 Criminal Petitions arise out of the complaints filed by the respective complainants against Joseph chacko and his staff for the offences punishable under Sections 447, 427, 506, 448, 420, 120-B r/w. Section 34. I. P. C.

(2.) ALL these petitions are filed by Joseph chacko and his staff, hence they are taken up together for the sake of convenience, heard and being disposed of by a common order.

(3.) MR. Joseph Chacko President and Proprietor of the Crown plaza International Hotels and Resorts is the petitioner in Cri. P. Nos. 2149/2007 to 2155/2007, 2576/2007 to 2579/ 2007, 2950/2007 to 2952/2007 and 2702 of 2007.

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JOSEPH CHACKO Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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