REGENT COMPUTRONICS PVT. LTD.

Mohammad Wajid Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

KING EMPEROR V. CHUNNIBHAI DAYABHAI [REFERRED TO]
KARUPPA GOUNDEN V. EMPEROR [REFERRED TO]
BISHAMBHAR NATH V. EMPEROR [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
THAKUR RAM VS. STATE OF BIHAR [REFERRED TO]
P V JAGANNATH RAO VS. STATE OF ORISSA [REFERRED TO]
KRISHNA BALLABH SAHAY VS. COMMISSION OF INQUIRY [REFERRED TO]
SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
DHANALAKSHMI VS. R PRASANNA KUMAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
DIRECTORATE OF REVENUE VS. MOHAMMED NISAR HOLIA [REFERRED TO]
MONICA KUMAR VS. STATE OF U P [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is at the instance of the original accused Nos. 1 and 2 resply of the First Information Report (FIR) being the Crime Registration No. 224 of 2022 dtd. 19/9/2022 registered with the Mirzapur Police Station, District Saharanpur, State of U.P. for the offences punishable under Ss. 395, 504, 506 and 323 of the Indian Penal Code (IPC) and is directed against the order passed by the High Court of Judicature at Allahabad dtd. 17/10/2022 in the Criminal Miscellaneous Writ Petition No. 15174 of 2022 by which the High Court rejected the Writ Petition filed by appellants herein thereby declining to quash the aforesaid FIR.

(3.) The respondent No. 4 herein namely Ram Kumar lodged FIR No. 224 of 2022 for the offences enumerated above at the police station also referred to above. The FIR reads thus:-

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MOHAMMAD WAJID Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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