M NARAYANDAS Vs. STATE OF KARNATAKA

LAWS(SC)-2003-9-140

SUPREME COURT OF INDIA

Decided on September 19,2003

M.NARAYANDAS Appellant

VERSUS

STATE OF KARNATAKA Respondents

- (1.) Leave granted.
(2.) Heard parties.
(3.) This Appeal is against an Order dated 26th August, 2002 whereby an FIR has been quashed.;