REGENT COMPUTRONICS PVT. LTD.

Greik Xavier Appellant

V/S

SUB INSPECTOR OF POLICE Respondents

Referred Judgements :-

MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
MANIK TANEJA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The petitioner, the accused in FIR No.865 of 2011 of Angamaly Police Station, seeks to quash all further proceedings pursuant to the registration of the crime.

(2.) The petitioner is alleged to have committed an offence punishable under Sec. 498-A r/w Sec. 34 of the Indian Penal Code.

(3.) Heard both sides.

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GREIK XAVIER Vs. SUB INSPECTOR OF POLICE

Referred Judgements :-

JUDGEMENT

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