REGENT COMPUTRONICS PVT. LTD.

D.Roopa Appellant

V/S

H.N.Sathyanarayana Rao Respondents

Referred Judgements :-

AMRIK SINGH VS. STATE OF PEPSU [REFERRED TO]
K SATWANT SINGH K SATWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
P ARULSWAMI VS. STATE OF MADRAS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
STATE OF ORISSA VS. GANESH CHADRA [REFERRED TO]
SANKARAN MOITRA VS. SADHNA DAS [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
RAJESH RANGARAJAN VS. CROP CARE FED OF INDIA [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]
MEHMOOD NAYYAR AZAM VS. STATE OF CHATTISGARH [REFERRED TO]
URMILA DEVI VS. YUDHVIR SINGH [REFERRED TO]
RAJIB RANJAN VS. R. VIJAYKUMAR [REFERRED TO]
L. NARAYANA SWAMY VS. STATE OF KARNATAKA & ORS. [REFERRED TO]
K K MISHRA VS. STATE OF MADHYA PRADESH & ANR [REFERRED TO]
D. DEVARAJA VS. OWAIS SABEER HUSSAIN [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.2610 of 2020 pending before the IX Additional Chief Metropolitan Magistrate, Bangalore, whereby the learned Magistrate takes cognizance for the offences punishable under Ss. 357, 499 and 500 of the IPC.

(2.) Heard Sri.Madhukar Deshpande, learned counsel appearing for petitioner and Sri.Puttige.R.Ramesh, learned senior counsel appearing for the respondent.

(3.) Shorn of unnecessary details, facts in brief germane for consideration of the subject lis are as follows:-

Click here to view full judgment.

D.ROOPA Vs. H.N.SATHYANARAYANA RAO

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address