REGENT COMPUTRONICS PVT. LTD.

ARUN KUMAR Appellant

V/S

STATE OF NCT OF DELHI Respondents

Referred Judgements :-

HIRA LAL HARI LAL BHAGWATI VS. C B I NEW DELHI [REFERRED TO]
NARENDER SINGH VS. RAJINDER KUMAR LAMBA [REFERRED TO]
ANIL MAHAJAN VS. BHOR INDUSTRIES LTD [REFERRED TO]
VESA HOLDINGS P. LTD. AND ORS. VS. STATE OF KERALA AND ORS. [REFERRED TO]
PROF R K VIJAYASARATHY & ANR VS. SUDHA SEETHARAM & ANR [REFERRED TO]
ARCHANA RANA VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The present petitions have been filed by the petitioners seeking quashing of FIR No. 147/2020, dtd. 5/10/2020 under Sec. 406/420/120B IPC, registered at P.S. Economic Offences Wing.

(2.) The petitioners in CRL. M.C 1757/2021and W.P. (CRL) 1593/2021 areMr. Arun Kumar and Mr. Amit Mavi respectively.The respondents are the same in both the petitions.

(3.) Brief facts of the case are-

Click here to view full judgment.

ARUN KUMAR Vs. STATE OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address