REGENT COMPUTRONICS PVT. LTD.

BALJEET SINGH Appellant

V/S

STATE NCT OF DELHI Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SUJATA MUKHERJEE VS. PRASHANT KUMAR MUKHERJEE [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
STATE OF MADHYA PRADESH VS. SURESH KAUSHAL [REFERRED TO]
SUNITA KUMARI KASHYAP VS. STATE OF BIHAR [REFERRED TO]
C.P. SUBHASH VS. INSPECTOR OF POLICE CHENNAI [REFERRED TO]

JUDGEMENT

(1.) This is a petition filed by the petitioner under Article 226 of the Constitution of India read with Section 482 CrPC seeking quashing of FIR No.21/2013 under Section 498-A/406/34 IPC, PS Krishna Nagar, Delhi.

(2.) Notice.

(3.) Ms.Charu Dalal, Advocate, proxy for Mr.Saleem Ahmed, ASC accepts notice on behalf of State.

Click here to view full judgment.

BALJEET SINGH Vs. STATE NCT OF DELHI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address