REGENT COMPUTRONICS PVT. LTD.

Saraswati Vishwakarma Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

MAHMOOD ALI AND OTHERS V. STATE OF U.P. [REFERRED TO]
STATE OF HARYANA AND OTHERS V. CH. BHAJAN LAL [REFERRED TO]
STATE OF HARYANA V. BHAJAN LAL [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
RAM JAS VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
SUNDAR BABU VS. STATE OF TAMIL NADU [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
DINESHBHAI CHANDUBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
XYZ VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The petitioner (in WPCr No. 823/2021) has prayed for the following reliefs:

(2.) The petitioner (in Cr.M.P. No. 245/2022) has prayed for quashing of the FIR bearing Crime No. 912/2020 registered at Police Station Kotwali, Raigarh, and all the proceedings in connection with the said crime.

(3.) Since both the petitions i.e. WPCr No. 823/2021 and Cr.M.P. No. 245/2022 arise out of same crime number i.e. 912/2020 registered at Police Station, Kotwali, Raigarh, they are being considered and decided by this common order.

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SARASWATI VISHWAKARMA Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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