REGENT COMPUTRONICS PVT. LTD.

Dinesh Kumar Mathur Appellant

V/S

STATE OF M.P Respondents

Referred Judgements :-

MAJOR E G BARSAY VS. STATE OF BOMBAY:HARNAM SINGH RAM SINGH KOCHHAR [REFERRED TO]
B SAHA VS. M S KOCHAR [REFERRED TO]
MANOHAR NATH KAUL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SHAMBHOO NATH MISRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
V Y JOSE VS. STATE OF GUJARAT [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
BILAL HAJAR @ ABDUL HAMEED VS. STATE REP BY INSPECTOR OF POLICE [REFERRED TO]
VIJAY KUMAR GHAI VS. STATE OF WEST BENGAL [REFERRED TO]
A. SREENIVASA REDDY VS. RAKESH SHARMA [REFERRED TO]

JUDGEMENT

(1.) Impugned in this appeal is the judgment and order dtd. 28/4/2017 of the High Court of Madhya Pradesh, Jabalpur (Bench at Indore) passed in Misc. Criminal Case No.12383 of 2016, whereby a petition under Sec. 482 of the Code of Criminal Procedure, 1973(For short, Cr.P.C.) seeking quashing of the First Information Report dtd. 14/5/2016 and subsequent proceedings in Crime No.241 of 2016, was refused.

(2.) The facts, as emanating from the record, are that: -

(3.) The appellant, aggrieved by the above action, preferred the petition for quashing before the High Court. The reasoning for the High Court refusing such prayer is found in paragraph 7 of the impugned judgment and order. For ease of reference, the same is extracted hereinbelow :-

Click here to view full judgment.

DINESH KUMAR MATHUR Vs. STATE OF M.P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address