REGENT COMPUTRONICS PVT. LTD.

SIMRAN AHLUWALIA Appellant

V/S

STATE Respondents

Referred Judgements :-

M/S.SKIPPER BEVERAGES PVT LTD. V. STATE [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
RANDHIR SINGH RANA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
RADHA VS. STATE [REFERRED TO]
AJAI MALVIYA VS. STATE OF UTTAR PRADESH [REFERRED TO]
GULAB CHAND UPADHYAYA VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Instant petition is being filed by the petitioner while assailing the impugned order dated 03.03.2010 passed by learned Metropolitan Magistrate, Patiala House Courts, New Delhi in C.C.No.86/2010 titled as 'Simran Ahluwalia v. Sudharshan Walia'.

(2.) The petitioner has sought direction to the respondent No.1 to lodge the FIR under Section 420/466/467/471/471A/120B Indian Penal Code, 1860 on the basis of the complaint dated 30.12.2009 filed by petitioner.

(3.) Learned counsel for petitioner has submitted that in the complaint mentioned above, petitioner has averred in para No.4 as under:-

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SIMRAN AHLUWALIA Vs. STATE

Referred Judgements :-

JUDGEMENT

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