REGENT COMPUTRONICS PVT. LTD.

Aseem Mowar Appellant

V/S

STATE Respondents

Referred Judgements :-

MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA AGRAWALLA [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC') essentially seeking quashing of FIR No. 478/2015 dtd. 28/11/2015, registered at Police Station Sector 23 Dwarka, for offences under Ss. 354/509/506 of the Indian Penal Code, 1860 ('IPC') and all consequential proceedings arising therefrom.

(2.) The petitioner has also challenged the order and 14/7/2016, passed by the learned Trial Court, in the proceedings emanating from the aforesaid FIR, to the extent that charges were framed against him for offences under Ss. 341/509/352 of the IPC. By the same order the petitioner was discharged for the offences 506 IPC and Sec. 11 of the Prevention of Cruelty of Animals Act, 1960.

(3.) The brief facts of the case are as follows:

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ASEEM MOWAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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