REGENT COMPUTRONICS PVT. LTD.

Sundar P Gowdakar Appellant

V/S

D Anusuya Respondents

Referred Judgements :-

R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
KISHUN SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF WEST BENGAL VS. MOHAMMAD KHALID:MOHAMMAD RASHID KHAN:ABDULAZIZ [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MOHAN MEAKINS LIMITED [REFERRED TO]
DEPUTY CHIEF CONTROLLER OF IMPORTS AND EXPORTS VS. ROSHANLAL AGARWAL [REFERRED TO]
STATE OF KARNATAKA VS. PASTOR P RAJU [REFERRED TO]
DALJITH SINGH GHAI VS. STATE [REFERRED TO]
AJAY KUMAR PARMAR VS. STATE OF RAJASTHAN [REFERRED TO]
DHARAM PAL VS. STATE OF HARYANA [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
BALVEER SINGH AND ANR VS. STATE OF RAJASTHAN AND ANR [REFERRED TO]

JUDGEMENT

(1.) Facts in brief which has led to the filing of this petition are:

(2.) In view of charge sheet having been filed for the offence punishable under Section 304 read with Section 34 IPC, the jurisdictional Magistrate by order dated 24.07.2017 has committed the case to the Sessions Judge and it has been numbered as S.C.No.77/2017 and now pending on the file of II Additional District & Sessions Judge, Ramanagara.

(3.) Heard the arguments of Sriyuths Murthy Dayanand Naik, learned Advocate appearing on behalf of Sri Pavana Chandra Shetty for petitioners and Sri Rachaiah, learned HCGP appearing for respondent- State. Perused the records.

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SUNDAR P GOWDAKAR Vs. D ANUSUYA

Referred Judgements :-

JUDGEMENT

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