REGENT COMPUTRONICS PVT. LTD.

PREET SINGH Appellant

V/S

STATE (NCT OF DELHI) Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
JUGESH SEHGAL VS. SHAMSHER SINGH GOGI [REFERRED TO]
KAPTAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAHENDRA K. C. VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) The present petition has been filed by the petitioner seeking quashing of FIR No. 378/2022 (Impugned FIR) registered under Ss. 376/377/323/34 of the Indian Penal Code, 1860 (IPC), at P.S. Begumpur, on merits.

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PREET SINGH Vs. STATE (NCT OF DELHI)

Referred Judgements :-

JUDGEMENT

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