INDIA CARAT PVT LIMITED Vs. STATE OF KARNATAKA
LAWS(SC)-1989-2-6
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on February 15,1989

INDIA CARAT PRIVATE LIMITED Appellant
VERSUS
STATE OF KARNATAKA Respondents





Cited Judgements :-

S. KARUNANITHI VS. SIVANANDA RAO [LAWS(MAD)-2014-3-13] [REFERRED TO]
JAGANNATH DAS VS. STATE [LAWS(ORI)-1991-10-25] [REFERRED TO]
HABIBULLAH KHAN VS. STATE OF ORISSA [LAWS(ORI)-2001-3-20] [REFERRED TO]
G H NAGARAJAIAH SETTY VS. STATE [LAWS(KAR)-1999-4-38] [REFERRED TO]
JILE SINGH VS. STATE OF U P [LAWS(SC)-2012-1-67] [REFERRED TO]
KAPILDEO YADAV VS. STATE OF BIHAR [LAWS(PAT)-2012-4-183] [REFERRED]
BIRENDRA YADAV VS. STATE OF BIHAR [LAWS(PAT)-2003-7-78] [REFERRED TO]
P. RAVI VS. ADDL. DIRECTOR GENERAL OF POLICE (CB-CID) CHENNAI [LAWS(MAD)-2024-3-312] [REFERRED TO]
AJAY SINGH VS. STATE OF M P [LAWS(MPH)-2012-7-222] [REFERRED TO]
ADIKIANDA ROUT AND ANOTHER VS. STATE OF ORISSA AND ANOTHER [LAWS(ORI)-2016-11-112] [REFERRED TO]
POLY VS. STATE OF KERALA [LAWS(KER)-2013-10-107] [REFERRED TO]
JAMILABEN HANIF MANEK VS. SAMA JUSAB JASRAYA [LAWS(GJH)-2012-10-337] [REFERRED TO]
HARVINDER SINGH VS. STATE [LAWS(DLH)-2015-2-35] [REFERRED TO]
BIKASH SARKAR VS. STATE OF WEST BENGAL [LAWS(CAL)-2024-3-56] [REFERRED TO]
A K SURESH VS. RAJENDRA PETER [LAWS(KAR)-1997-11-12] [REFERRED TO]
ARSHAD VS. STATE OF U P [LAWS(ALL)-2008-3-27] [REFERRED TO]
RAMJI VS. BHAGWAN PRASAD [LAWS(ALL)-2006-3-262] [REFERRED TO]
KRISHNA AND OTHERS VS. STATE OF U P AND OTHERS [LAWS(ALL)-2010-9-635] [REFERRED]
PRAKASH BANDUJI MUNDALE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-4-171] [REFERRED TO]
GADU NARAYANARAO AND ORS. VS. STATE OF ANDHRA PRADESH AND ORS. [LAWS(APH)-2015-6-103] [REFERRED TO]
JAYARAMAKRISHNA VS. MOOKAN PATTAM KETTIYAR [LAWS(APH)-2004-6-60] [REFERRED TO]
CUCUSAN FOILS PRIVATE LIMITED VS. STATE DELHI ADMINISTRATION [LAWS(DLH)-1990-8-52] [REFERRED TO]
RILESH BATUKBHAI BELADIA VS. STATE OF GUJARAT [LAWS(GJH)-2015-9-98] [REFERRED TO]
SHRAVAN BABURAO DINKAR VS. N B HIRVE [LAWS(BOM)-1996-9-54] [REFERRED TO]
PRINCIPAL SEAT ABDUL AZIZ VS. STATE OF ASSAM [LAWS(GAU)-2011-9-33] [REFERRED TO]
ZARINA GODREJ D/O. LATE SHRI NOSHERWAN GODREJ VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2015-8-131] [REFERRED TO]
TEJMAL VS. STATE [LAWS(RAJ)-2006-8-25] [REFERRED TO]
MUKESH KUMAR SUNDRIYAL VS. STATE OF UTTARAKHAND [LAWS(UTN)-2013-6-35] [REFERRED TO]
S.P.S. RATHORE, DIRECTOR GENERAL OF POLICE VS. C.B.I. NEW DELHI [LAWS(P&H)-2002-2-67] [REFERRED TO]
NAGINDER SINGH RANA VS. STATE OF PUNJAB [LAWS(P&H)-2002-5-10] [REFERRED TO]
SITA RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2004-2-26] [REFERRED TO]
RAVI P D VS. JOVATTE FRANCIS [LAWS(KER)-2005-3-63] [REFERRED TO]
UTTAM CHAND VERMA VS. STATE OF M.P. [LAWS(MPH)-2017-1-148] [REFERRED TO]
GOLDY RAJIV SANTHOJI VS. STATE OF UTTARAKHAND [LAWS(UTN)-2021-5-17] [REFERRED TO]
GYAN BANSAL AND ANOTHER VS. STATE OF UTTARAKHAND AND ANOTHER [LAWS(UTN)-2013-12-70] [REFERRED]
GANGADHAR BEHERA VS. STATE OF ORISSA [LAWS(ORI)-2001-1-10] [REFERRED TO]
BHOPAL SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-1989-11-41] [REFERRED TO]
NAGESHWAR PASWAN VS. STATE OF BIHAR [LAWS(PAT)-2012-4-100] [REFERRED TO]
NUPUR TALWAR VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(SC)-2012-6-1] [REFERRED TO]
M. HENTHOI SINGH VS. UNION OF INDIA [LAWS(MANIP)-2020-1-21] [REFERRED TO]
PRATIVA SINGH VS. STATE OF BIHAR [LAWS(PAT)-2008-11-136] [REFERRED TO]
KUNWARJEE JIVRAJ LODHAYA VS. BHAGCHAND MOTILAL RAKA [LAWS(BOM)-1991-11-3] [REFERRED TO]
H. D. KUMARSWAMY VS. STATE OF KARNATAKA [LAWS(KAR)-2020-10-231] [REFERRED TO]
JAYESH KHODIDAS PATEL VS. STATE OF GUJARAT AND ORS. [LAWS(GJH)-2015-2-100] [REFERRED TO]
MALLINATH MAHARAJ ALIAS MALLAYYA SHANKR VS. STATE OF KARNATAKA & ANR [LAWS(KAR)-2017-2-106] [REFERRED TO]
PRAMOD BEHL VS. STATE OF JHARKHAND [LAWS(JHAR)-2004-8-51] [REFERRED TO]
DR JITENDER MEHTA VS. SHIVANI MEHTA AND ANOTHER [LAWS(J&K)-2018-5-15] [REFERRED TO]
SOMNATH MADHAVRAO JOSHI VS. AMBADAS DIGAMBAR DESHPANDE [LAWS(BOM)-2016-12-118] [REFERRED TO]
SHILPI SHAKT VS. STATE NCT OF DELHI [LAWS(DLH)-2008-7-132] [REFERRED TO]
SUN PHARMACEUTICALS LIMITED VS. STATE OF TELANGANA [LAWS(APH)-2016-4-47] [REFERRED TO]
G. RAMESH NAIDU VS. CHITTEM DATTATREYA REDDY [LAWS(APH)-2022-8-88] [REFERRED TO]
PRAMOD KUMAR DAS, ASHOK KUMAR AND KUMARI HEMLATA @ NILAM DEVI @ HEMLATA DEVI VS. STATE OF JHARKHAND [LAWS(JHAR)-2014-1-153] [REFERRED TO]
UPEN CHANDRA MAHATO VS. THE STATE OF JHARKHAND [LAWS(JHAR)-2015-2-208] [REFERRED TO]
ANIREDDY SURENDER REDDY VS. C I OF POLICE [LAWS(APH)-2003-4-24] [REFERRED TO]
UTPAL CHANDRA BHUYAN VS. STATE OF ASSAM [LAWS(GAU)-2005-10-11] [REFERRED TO]
KARAM SINGH VS. BANSI RAM [LAWS(HPH)-2014-7-112] [REFERRED TO]
ASHOK KUMAR TYAGI VS. STATE OF U. P. [LAWS(ALL)-2020-12-116] [REFERRED TO]
VIJAY GHIDIA VS. STATE OF U P [LAWS(ALL)-2018-4-230] [REFERRED TO]
KESHKALI VS. STATE OF U P [LAWS(ALL)-2015-5-133] [REFERRED TO]
ANUPAMA SINGH VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(ALL)-2012-11-34] [REFERRED TO]
MONU @ VAIBHA SINGH VS. STATE OF U P [LAWS(ALL)-2014-1-469] [REFERRED TO]
PRAKASH VS. STATE OF U P [LAWS(ALL)-2008-9-154] [REFERRED TO]
PRATAP VS. STATE OF UTTAR PRADESH [LAWS(ALL)-1990-11-19] [REFERRED TO]
BINDU MAURYA VS. STATE OF U.P. [LAWS(ALL)-2021-8-175] [REFERRED TO]
BINDU MAURYA VS. STATE OF U.P. [LAWS(ALL)-2021-8-175] [REFERRED TO]
MANORAMA PATEL VS. SUBHASH KHOOBCHAND SONI [LAWS(MPH)-1999-4-30] [REFERRED TO]
RAGHU NANDAN PRASAD YADAV VS. STATE OF BIHAR [LAWS(PAT)-2007-9-82] [REFERRED TO]
MOTI LAL SONGARA VS. PREM PRAKASH @ PAPPU [LAWS(SC)-2013-5-50] [REFERRED TO]
UMA SHANKAR SINGH VS. STATE OF BIHAR [LAWS(SC)-2010-9-71] [REFERRED TO]
HEMANT DHASMANA VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(SC)-2001-8-105] [REFERRED]
SANJAY AHIRWAL AND ANOTHER VS. STATE OF HARYANA AND ANOTHER [LAWS(P&H)-2014-10-253] [REFERRED]
ABDUL LATHEEF VS. STATE OF KERALA [LAWS(KER)-2014-8-816] [REFERRED TO]
ADITYA KUMAR VS. STATE OF U.P. [LAWS(ALL)-2024-1-52] [REFERRED TO]
NAMDEV SHARMA VS. STATE OF U. P. [LAWS(ALL)-2021-3-35] [REFERRED TO]
LALJEE TIWARI VS. STATE OF U P [LAWS(ALL)-2010-3-138] [REFERRED TO]
Ved Prakash Sanghi VS. State of U P [LAWS(ALL)-1999-7-51] [REFERRED TO]
DEOKINANDAN VS. STATE OF UTTAR PRADESH [LAWS(ALL)-1995-2-125] [REFERRED TO]
SATTAR MIAN AND ORS. VS. STATE OF JHARKHAND [LAWS(JHAR)-2015-2-229] [REFERRED TO]
VINAY JAIN VS. STATE AND ORS. [LAWS(DLH)-2015-2-181] [REFERRED TO]
A P CIVIL LIBERTIES COMMITTEE VS. GOVERNMENT OF A P [LAWS(APH)-2009-2-90] [REFERRED TO]
P KUMAR VS. PUBLIC PROSECUTOR HIGH COURT OF A P HYD [LAWS(APH)-2002-3-109] [REFERRED TO]
SUBIR KR DAS S/O BHUPENDRA DAS VS. STATE OF ASSAM AND ANR [LAWS(GAU)-2019-1-7] [REFERRED TO]
SUBHAMOY GUPTA VS. STATE OF ASSAM [LAWS(GAU)-2013-6-1] [REFERRED TO]
VISHNU KHANDELWAL VS. STATE OF UTTARAKHAND AND ANOTHER [LAWS(UTN)-2013-12-72] [REFERRED]
SUBRAMANIAN VS. STATE [LAWS(MAD)-1995-2-101] [REFERRED TO]
RANJIT LAL BHAIYA S/O KISHAN LAL BHAIYA VS. STATE OF BIHAR [LAWS(PAT)-2009-3-149] [REFERRED TO]
MALAYA KUMAR LENKA VS. STATE OF ODISHA [LAWS(ORI)-2022-1-168] [REFERRED TO]
HARDEO SINGH @ HARDEO SINGH MARWAH VS. STATE OF JHARKHAND [LAWS(JHAR)-2009-11-43] [REFERRED TO]
A.S. PATEL AND ORS. VS. THE STATE OF KERALA AND ORS. [LAWS(KER)-2015-4-86] [REFERRED TO]
SUNAMANI ROUL VS. STATE OF ORISSA [LAWS(ORI)-2018-4-33] [REFERRED TO]
S. MOHAMMED ISPAHANI VS. YOGENDRA CHANDAK [LAWS(SC)-2017-10-66] [REFERRED TO]
DAMODAR MISHRA VS. STATE OF ORISSA [LAWS(ORI)-1999-2-14] [REFERRED TO]
SARWAN KUMAR VS. STATE OF HARYANA [LAWS(P&H)-1989-8-120] [REFERRED TO]
ATAULLA VS. STATE OF U.P. [LAWS(ALL)-2020-2-21] [REFERRED TO]
J SUMANA VS. ENDLURI ASEERWADAMMA [LAWS(APH)-2002-11-24] [REFERRED TO]
PHILIPPE GELIE VS. B N BANERJEE [LAWS(HPH)-1995-11-4] [REFERRED TO]
INDER PRATAP SINGH VS. STATE OF H P [LAWS(HPH)-2002-6-7] [REFERRED TO]
CHAMAN LAL BINDRA VS. STATE OF J AND K [LAWS(J&K)-2009-2-7] [REFERRED TO]
SURYA MANI BHARTIYA; RAJ MANI BHARTIYA; CHANDRA BA VS. STATE OF U P AND SATYA DEV MISHRA SON OF LATE RAJN [LAWS(ALL)-2008-4-322] [REFERRED TO]
VIJAI KUMAR MISHRA AND OTHERS VS. STATE OF U.P. AND ANOTHER [LAWS(ALL)-2012-11-182] [REFERRED TO]
DILIP KUMAR ROY VS. STATE [LAWS(CAL)-1994-7-17] [REFERRED TO]
ALOK RANJAN AND ORS. VS. CBI AND ORS. [LAWS(DLH)-2016-3-53] [REFERRED TO]
GURVINDER SINGH VS. STATE OF NCT OF DELHI AND ANOTHER [LAWS(DLH)-2016-8-114] [REFERRED TO]
BHAGWAN DAS AGRAWAL VS. STATE OF UTTAR PRADESH [LAWS(ALL)-1989-12-61] [REFERRED TO]
RAM MILAN VS. STATE OF U P [LAWS(ALL)-1990-3-61] [REFERRED TO]
GORELAL SINGH @ DEEPAK KUMAR S/O RAJ KUMAR SHARMA VS. STATE OF BIHAR AND ORS [LAWS(PAT)-2013-8-126] [REFERRED TO]
ZUNAID VS. STATE OF U.P. [LAWS(SC)-2023-8-88] [REFERRED TO]
SHARIF AHMED VS. STATE OF UTTAR PRADESH [LAWS(SC)-2024-5-3] [REFERRED TO]
K.S. SUDARSHAN REDDY VS. STATE OF A.P. AND ORS. [LAWS(TLNG)-2018-11-64] [REFERRED TO]
UMASHANKAR AGRAWAL ALIAS UMASHANKAR VS. STATE OF ORISSA [LAWS(ORI)-2006-4-28] [REFERRED TO]
SRINIBAS BALABANTARAY VS. ADDL. SESSIONS JUDGE AND ANR. [LAWS(ORI)-1989-11-33] [REFERRED TO]
VINUBHAI HARIBHAI MALAVIYA VS. STATE OF GUJARAT [LAWS(SC)-2019-10-51] [REFERRED TO]
SMT. SARLA DEVI VS. STATE OF RAJASTHAN & ANR. [LAWS(RAJ)-2012-4-268] [REFERRED TO]
P. AYYAPPAN VS. INSPECTOR OF POLICE [LAWS(MAD)-2015-10-110] [REFERRED TO]
KEDAR NARAYAN PARIDA VS. STATE OF ORISSA [LAWS(SC)-2009-9-62] [REFERRED TO]
GOPAL JI SINGH VS. STATE OF M P [LAWS(MPH)-2012-9-246] [REFERRED TO]
ASHOK VS. STATE OF UTTAR PRADESH [LAWS(ALL)-1993-12-12] [REFERRED TO]
THAKUR SINGH VS. STATE OF H P & OTHERS [LAWS(HPH)-2018-3-231] [REFERRED TO]
RAJ KISHORE PRASAD VS. STATE OF JHARKHAND [LAWS(JHAR)-2016-1-245] [REFERRED TO]
BIGAN MIAN @ SIRAJ MIAN VS. STATE OF JHARKHAND [LAWS(JHAR)-2014-1-63] [REFERRED TO]
AKASH GARG VS. STATE OF U P [LAWS(ALL)-2011-8-143] [REFERRED TO]
JAGAT MOHAN TEWARI VS. STATE OF ASSAM [LAWS(GAU)-2006-1-16] [REFERRED TO]
RITA KALITA VS. STATE OF ASSAM [LAWS(GAU)-2001-4-25] [REFERRED TO]
M K THOMAS VS. STATE OF KERALA [LAWS(KER)-2006-5-42] [REFERRED TO]
K V BENNY VS. STATE OF KERALA [LAWS(KER)-2010-5-9] [REFERRED TO]
SUKHA RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2006-11-50] [REFERRED TO]
FRADEEP JAISWAL VS. JAISWAL PACKAGING PRIVATE LIMITED [LAWS(DLH)-1995-3-13] [REFERRED]
K.L.POLY VS. STATE OF KERALA [LAWS(KER)-2013-10-114] [REFERRED TO]
RAMA CHANDRA RATH VS. STATE OF ORISSA [LAWS(ORI)-2014-7-56] [REFERRED TO]
JAYARAMAKRISHNAN VS. MOOKAN PATTAM KETTIYAR [LAWS(MAD)-2004-6-82] [REFERRED TO]
GANESH DASS VS. STATE OF KERALA [LAWS(P&H)-1995-8-46] [REFERRED TO]
KISHORI SINGH VS. STATE OF BIHAR [LAWS(SC)-2000-1-193] [REFERRED]
PHOOLCHAND MISHRA VS. STATE OF M P [LAWS(MPH)-2002-5-56] [REFERRED TO]
PAWAN KUMAR VS. STATE OF M P [LAWS(MPH)-2012-4-138] [REFERRED TO]
MOHAMMAD JAKAULLAH VS. NOOR MOHAMMAD KHAN [LAWS(ORI)-1992-7-22] [REFERRED TO]
CHHOTAN PRASAD VS. STATE OF BIHAR [LAWS(PAT)-2011-1-133] [REFERRED TO]
NUPUR TALWAR VS. CENTRAL BUREAU [LAWS(SC)-2012-7-77] [REFERRED TO]
RAMESH THAKUR VS. STATE (NCT OF DELHI) [LAWS(DLH)-2013-5-289] [REFERRED TO]
SANJAY TRIPATHI VS. CBI [LAWS(DLH)-2012-1-202] [REFERRED TO]
MEHRUNNISA KADIR SHAIKH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2023-3-231] [REFERRED TO]
RAJ PAL SINGH VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(HPH)-2015-5-112] [REFERRED TO]
SOMULA VENKATASUBBA REDDY VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-10-101] [REFERRED TO]
AMARDIP SINGH VS. STATE OF JHARKHAND [LAWS(JHAR)-2014-1-46] [REFERRED TO]
RAVI VS. STATE OF U.P. [LAWS(ALL)-2021-12-115] [REFERRED TO]
SUNIL GUPTA VS. CENTRAL BUREAU OF INVESTIGATION, LUCKNOW AND ANR [LAWS(ALL)-2018-2-331] [REFERRED TO]
MANORAMA PATEL VS. SUBHASH SONI [LAWS(MPH)-1999-4-17] [REFERRED TO]
RAM GOPAL VS. STATE [LAWS(RAJ)-2006-8-17] [REFERRED TO]
KISHAN LAL MEENA VS. JOGA RAM [LAWS(RAJ)-2013-12-64] [REFERRED TO]
IN RE: SR. ABHAYAS CASE VS. STATE [LAWS(KER)-2006-5-51] [REFERRED TO]
SUOMOTO PROCEEDINGS IN FLESH TRADE VS. STATE [LAWS(J&K)-2007-10-23] [REFERRED TO]
ADAPUR, DISTRICT-EAST CHAMPARAN VS. STATE OF BIHAR [LAWS(PAT)-2009-5-39] [REFERRED TO]
S/O SHIVJI KUNWAR VS. STATE OF BIHAR [LAWS(PAT)-2008-10-48] [REFERRED TO]
SANJAY BANSAL VS. JAWAHARLAL VATS [LAWS(SC)-2007-10-98] [REFERRED TO]
MINU KUMARI VS. STATE OF BIHAR [LAWS(SC)-2006-4-98] [REFERRED TO]
GANGADHAR JANARDAN MHATRE VS. STATE OF MAHARASHTRA [LAWS(SC)-2004-9-124] [REFERRED TO]
CHITTARANJAN MIRDHA VS. DULAL GHOSH [LAWS(SC)-2009-5-47] [RELIED ON]
SHALU RAWAL VS. STATE OF NCT OF DELHI [LAWS(DLH)-2003-4-34] [REFERRED]
ZAKIA AHSAN JAFRI VS. SPECIAL INVESTIGATION TEAM - SIT [LAWS(GJH)-2017-10-47] [REFERRED TO]
BALWINDER KAUR AND OTHERS VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2013-8-1048] [REFERRED]
GOVINDANKUTTY VS. STATE OF KERALA [LAWS(KER)-2014-8-551] [REFERRED TO]
V P SHYAD S/O PAREED KHAN VS. V P RASHEED S/O PAREEDKHAN [LAWS(KER)-2012-1-217] [REFERRED]
B G MANDANAIK VS. CBI JAMMU [LAWS(J&K)-2019-7-6] [REFERRED TO]
RAMESH KUMAR CHAUBEY VS. STATE OF CHHATTISGARH [LAWS(CHH)-2019-7-89] [REFERRED TO]
ALBERT DAVID LTD. VS. STATE OF U. P. [LAWS(ALL)-2024-2-84] [REFERRED TO]
DINESH KUMAR SHARMA VS. STATE OF U P AND 2 ORS [LAWS(ALL)-2018-2-333] [REFERRED TO]
ASHOK KUMAR GARG VS. STATE OF DELHI AND ORS. [LAWS(DLH)-2010-4-203] [REFERRED TO]
MAHENDRA KANHAIYYALAL JAIN VS. VIVEK MANOHAR JAGTAP [LAWS(BOM)-2010-1-103] [REFERRED TO]
PAKHANDU VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2001-9-2] [REFERRED TO]
HARKESH VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2001-8-64] [REFERRED TO]
JAI RAM VS. STATE OF U P [LAWS(ALL)-1994-1-91] [REFERRED TO]
BHAGWAN PRASAD TRIVEDI VS. STATE OF UP [LAWS(ALL)-1994-9-49] [REFERRED TO]
GANPAT MEHTA @ GANPAT PRASAD MEHTA VS. STATE OF BIHAR & ANR [LAWS(PAT)-2018-11-17] [REFERRED TO]
SURESH CHANDRA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2001-8-117] [REFERRED TO]
NARAYAN PRASAD VS. STATE OF RAJASTHAN [LAWS(RAJ)-2004-2-47] [REFERRED TO]
SHARVAN KUMAR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2011-10-25] [REFERRED TO]
CH.RAGHUNANDAN RAO VS. STATE OF TELANGANA [LAWS(TLNG)-2022-7-9] [REFERRED TO]
NALLAKANNU @ MUTHU VS. STATE REP.BYINSPECTOR OF POLICE,PALAYAMKOTTAI POLICE STATION, PALAYAMKOTTAI [LAWS(MAD)-2002-4-134] [REFERRED TO]
HABIB RAHMAN VS. MEERA SAHIB [LAWS(MAD)-2012-2-590] [REFERRED TO]
ACHUTHANANDAN V S VS. STATE OF KERALA [LAWS(KER)-2013-8-125] [REFERRED TO]
K VENUGOPALAN VS. STATE OF KERALA [LAWS(KER)-2002-9-30] [REFERRED TO]
MOHIDCEN VS. INSPECTOR OF POLICE L AND O PATTUKOTTAI [LAWS(MAD)-1993-7-50] [REFERRED TO]
DEEPAK AGRAWAL VS. STATE OF M.P. [LAWS(MPH)-2012-12-15] [REFERRED TO]
OM PARKASH VS. HARYANA STATE [LAWS(P&H)-1998-8-104] [REFERRED TO]
NUPUR TALWAR VS. C B I [LAWS(SC)-2012-1-14] [REFERRED TO]
DHARAM PAL VS. STATE OF HARYANA [LAWS(SC)-2013-7-107] [REFERRED TO]
MEHTAB SINGH AND OTHERS VS. STATE OF PUNJAB [LAWS(P&H)-2018-3-310] [REFERRED TO]
RAJARAM SINGH VS. RAGHUVEER SINGH [LAWS(MPH)-1996-3-85] [REFERRED TO]
RAMESHWAR SINGH VS. STATE OF BIHAR [LAWS(PAT)-2006-8-45] [REFERRED TO]
SEEMA DEVI, W/O ASHOK KUMAR VS. STATE OF BIHAR [LAWS(PAT)-2008-10-43] [REFERRED TO]
MUNNA SINGH, SON OF SHAIIESHWAR SINGH VS. STATE OF BIHAR [LAWS(PAT)-2008-11-159] [REFERRED TO]
PERLA GOPINATH REDDY VS. STATE OF A.P. [LAWS(APH)-2022-7-105] [REFERRED TO]
K. RATNA PRABHA VS. STATE OF TELANGANA [LAWS(APH)-2017-6-42] [REFERRED TO]
RAM AYODHYA VS. STATE OF U P [LAWS(ALL)-2011-9-83] [REFERRED TO]
SHYAM SINGH VS. STATE OF U.P. & ANOTHER [LAWS(ALL)-2012-1-429] [REFERRED TO]
GOVINDA KRISHNA MURARI VS. STATE OF UP [LAWS(ALL)-2008-1-178] [REFERRED TO]
AJIT KUMAR YADAV VS. STATE OF NCT DELHI [LAWS(DLH)-2019-12-82] [REFERRED TO]
SATYENDRA YADAV AND BINAY YADAV VS. STATE OF JHARKHAND [LAWS(JHAR)-2014-1-111] [REFERRED TO]
M N GUPTA VS. UNIVERSITY OF DELHI [LAWS(DLH)-1992-1-29] [REFERRED]
SHAMSHER BAHADUR VS. STATE OF U. P. [LAWS(ALL)-2024-3-167] [REFERRED TO]
SHEKHAR RAMAMURTHY VS. STATE OF U.P. [LAWS(ALL)-2023-5-26] [REFERRED TO]
SHREE OM VS. STATE OF U. P. [LAWS(ALL)-2023-12-107] [REFERRED TO]
MADAN PAL SINGH VS. STATE OF U.P. [LAWS(ALL)-2022-12-3] [REFERRED TO]
AMITABH SHARMA VS. STATE OF U P AND 2 ORS [LAWS(ALL)-2018-2-104] [REFERRED TO]
JABARUDDEEN VS. STATE OF UTTAR PRADESH [LAWS(ALL)-1999-5-39] [REFERRED TO]


JUDGEMENT

Natarajan, J. - (1.)Special Leave granted.
(2.)This appeal by special leave is directed against an order of the High Court of Karnataka under Sec. 482 Criminal Procedure Code (for short the Code) setting aside the order of the Second Additional Chief Metropolitan Magistrate, Bangalore directing the registration of a calendar case against the second respondent under Sections 408 and 420 of the Indian Penal Code and the issue of summons to him under Section 204 of the Code.
(3.)So far as the facts are concerned, they are as follows. The appellant gave a report to the Commissioner of Police, Bangalore on 20-2-1980 against the second respondent alleging that he had committed the offences of cheating and criminal breach of trust. It was averred that the second respondent, was its Divisional Manager (Export-Import) and had negotiated on its behalf with an Italian firm in July 1979 for supply of quality granite stones and had obtained a letter of credit. Availing the credit facility, he had drawn a sum of Rs. 13,69,750/- but failed to supply granite stones to the Italian firm and instead had misappropriated the amount.


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