REGENT COMPUTRONICS PVT. LTD.

PRAMOD KUMAR SHUKLA Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

PRITAM SINGH AND ANOTHER V. STATE OF PUNJAB. [REFERRED TO]
BHAGAT RAM STATE OF RAJASTHAN VS. STATE OF RAJASTHAN:RAM SWAROOP [REFERRED TO]
STATE OF RAJASTHAN VS. TARACHAND JAIN [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
JAYANT VITAMINS LIMITED VS. CHAITANYAKUMAR [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
DEVENDRA VS. STATE OF U P [REFERRED TO]
SHIV SHANKAR SINGH VS. STATE OF BIHAR [REFERRED TO]
ANJU CHAUDHARY VS. STATE OF U.P. [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
V RAVI KUMAR VS. STATE DISTRICT CRIME BRANCH [REFERRED TO]
VINUBHAI HARIBHAI MALAVIYA VS. STATE OF GUJARAT [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present Appeal lays challenge to the impugned order dtd. 5/6/2025 in Criminal Misc. Writ Petition No.11886/2025 passed by the High Court of Judicature at Allahabad, rejecting the appellant 's petition seeking quashment of proceedings emanating from F.I.R No.405/2024.

(3.) Bereft of unnecessary details, the facts lie thus: On 24/12/2024, the complainant/respondent No.4 filed a complaint alleging that the present appellant had represented that he possessed influence in the Directorate of Education, Prayagraj, and could secure appointments for the complainant's son, Akhilesh Pratap Singh, and grandson, Kaushik Pratap Singh, to the post of Clerk upon payment of a sum of Rs.20,00,000.00. It was further alleged that, when the complainant visited the residence of the appellant, the latter's father assured him that the appellant had secured employment for several persons and that, in the event the appointments could not be secured, the amount paid would be returned.

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PRAMOD KUMAR SHUKLA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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