REGENT COMPUTRONICS PVT. LTD.

NADEEM S/O MR.RAHIS Appellant

V/S

STATE (NATIONAL CAPITAL TERRITORY OF DELHI) Respondents

Referred Judgements :-

DHANANJAY @ DHANANJAY KUMAR SINGH VS. STATE OF BIHAR AND ANR. [REFERRED TO]
SMT. SATNAM KAUR AND ORS. V. STATE [REFERRED TO]
RAM PUJAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
Y SURESH BABU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
Y SURESH BABU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MAHESH CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
RAM LAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SURENDRA NATH MOHANTY VS. STATE OF ORISSA [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
BANKAT VS. STATE OF MAHARASHTRA [REFERRED TO]
BADRILAL VS. STATE OF M P [REFERRED TO]
KRISHAN KUMAR VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) The present petition has been filed under Section 482 CrPC seeking quashing of FIR No.314/2004, registered under Section 307/324/341/34 IPC, P.S.Jahangir Puri and for compounding of the offence.

(2.) The present case was registered against the petitioners and now when the trial has been concluded and case is fixed for final arguments, the present petition has been filed stating that due to intervention of the well wishers all the disputes between the parties have been fully and amicably settled and as such permission be granted to compound the matter between the petitioners and the respondents and the FIR in question should be quashed.

(3.) Notice was issued to the respondents.

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NADEEM Vs. STATE NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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