Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Karnataka High Court

K L J A Kiran Babu vs The Managemen Of The Hewlett-Packard on 5 March, 2010

Author: N.Ananda

Bench: N.Ananda

IN THE HIGH COURT 01+' KARNATAKA AT BANGALORE
I)A'I"El') 'I'I~IIs 'I*I~«II'«: 05m DAY or? MARC I---I 20."iV0(-,
BEFORE A  T O. .
'Ii'H£%3 HON'BLl3 MR.J I;s"IfIgj;Ia:__N.   '
CRIMINAL PETITION   T    'O
BETWEEN: V T T V O

K. L. J. A. KIRAN BABU,  _ _
R/AT 248/78, V£3--NKATAP'U--R_AI 
IWMAIN,6'm(:RQSs.   I
KORAMANGALA I BLO':'rZ_,  
BANGALORE. ' V

    _  .  PETITIONER
(By Sri. K. L. {J .  ZBAOBU? .I_N"PE-RSON}

AND

TH 13 II/w-IAG 1i:IvI OF

'I=I~IE:--. HEWi;E§TT=!:?ACTK;A.R1f) GLO BALSOFT

II>IeI\/ATII: I..IIvIIfI*I3:I3;._4 " 

II P zwE;NI;I5:._ 39/4.Q';'_;IsI.I::c:'I'RoNIcs CITY.
_I-;vI0sIII"I% ROIXID. I3.AN'cAI.0I'2£<;»560 I00.
'  " ~._  RESJPONDI.-3N'l'

TIIIIS.r€ZRIMINA.I. PE3TI'l'IOI\s' IS FILED LI/8.482 OF

 'c:_I_2fI'->;r::j:'.».._'I973_,VV'_:I2/w SECTIONS 34. 37. 39, 120A. 320. 322.

 / 350 / 357 / 362 / 374 / 383 / 387 / 503
/  :TI-lI€- ARTICLES 14. 2]. 23(1). 215. 227(1) & 375
OF TFEE. CONSTITUTION OF INDIA' BY THE PETITIONER

  PRAYENG THAT THIS HON'BLI1Z COURT MAY BE PLEASED
 TOOKISSUE AN ORDER, DIRECTING THE COURT OF
,1LIO}'€'BI,If3 A[)DL. CJM (IBANGALORE RURAL} TO ARREST

'l§'I"H§ ;'~\FORES/--\.II'_) ACCUSEI), {€SPECI,ALI.-Y JESUDAS

'""ANDRAl)I*3. H. S. DINESI""I._ ANSHUMAN PAI\§I3A. THOMAS



TIh"IOPPlI. AND ASHOK UPADYA lMMEI')lA'I'I£I,Y_,_' AND
{")IRE}I(,7T "I"I"--{I43 l"lC)N'E31.I-"C ADDL. CJM [BANC-ALOREB 
TO TI'€ANSI'E*)R THE E\/IA'I""I'E1IR TO TI-"-113 'SE3SSOIN'S"C"Q_UR'F'

1MMIa:I):A*r1+:1,Y. EN ACCORDA1\%C{3 WIT!--I 1_,_,gXvv« ;_f1_f(:x_
ELEVA'1'I£ /REF1*3R '1'm«: MATIER TO 'm__1_: .:'I"-E.Uli\érIi(3IL.Ju..[': * 
DIVISION BENCI1. IN 'I'I-H5 mar--1'r or? 'r1~ .5;'--':~;E_(:f1':'0.N'«.s OF 

THE KARNA"11/\KA HIGH COURT ACT. "195  .;

This Criminal Petition Vcr(>111i:41g_ 0:1 For ()':j'de"1's 'ihis 'CEay'.,

.i.h(:>. Courl made Lhe I'o]]owi11g:._ "'~._

  0  

When the matter is'T-{aké'1'iV!iip.--I'<)i*'h§:21f~iI1g, the party in
person would"55s;f:'n1it,;=__1'.hgz:i:*:in"=t.he:."'Cr)_1f13:plaint filed by him
before the?Cc);i1:é::.'VE:3é'i--r)\v4f*h"ehhafi:ailgged that the 0l"fer1ces are

1.

1'i2113%§_-;' bjfeix -ACYQLIFI "?;§f"Sc}ssi'():1s. _V

2.' uIJ"i1'1e1i .if$'Vs-{j;-- 1.15"-.s,._hc[Ih'i()11e1' ma-'ay brixlg this fact to the 1'1(3t'.iC3..0E'1.I1é E::e1i"n{%d Judge of the Trial Court for 21pp1'op1'iz11'e

- (.)1"t}--r;*1"s3--.i'n a"(:c§o1*dz?:11(h*e with law. 1 3.;f.T§'hcT}>e~i.ii.i011 is dismissed with this 0bse1*vai.ion. sd/~ JUDGE " I'-3%:1<_r:,! --