REGENT COMPUTRONICS PVT. LTD.

GANGADHARA SHETTY Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

MAI DITTA SINGH V. STATE OF PUNJAB [REFERRED TO]
AITHA CHANDER RAO V. STATE OF ANDHRA PRADESH [REFERRED TO]
JAGAT BORA V. STATE OF ASSAM [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NAIM [REFERRED TO]
RATTAN LAL VS. STATE OF PUNJAB [REFERRED TO]
STATE OF ORISSA VS. RAM GHANDERAGARWALA [REFERRED TO]
SOORAJ DEVI VS. PYARE LAL [REFERRED TO]
NARESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MULLAPUDI VENKANNA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DASAPPA AND VS. STATE OF MYSORE [REFERRED TO]
EMPEROR VS. KHWAJA NAZIR AHMAD [REFERRED TO]
LOLA JAIRAM DAS VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) This is a petition u/S. 482 of the Cr. P.C.. ('the Code' for short). Gangadhara Shetty, the petitioner, has prayed to extend the benefit of the provisions contained in S.4 of the Probation of Offenders Act ('the Act' for short) to prevent the abuse of the process of the Court or otherwise to secure the ends of justice. The petitioner has filed his affidavit in support of the prayer and has also produced the certified copy of the judgement and order, dt. 16-1-1989 made by this Court in Criminal Revision Petition No. 271/1988.

(2.) The record is perused.

(3.) The learned counsel for the petitioner and the learned Additional State Public Prosecutor are heard.

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GANGADHARA SHETTY Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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