REGENT COMPUTRONICS PVT. LTD.

ANISH Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

HARYANA VS. BHAJAN LAL [REFERRED TO]
SANJAY SINGHAL AND ANOTHER VS. STATE, [REFERRED TO]
RAM SIA RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
GANANATH PATTNAIK VS. STATE OF ORISSA [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
DIDIGAM BIKSHAPATHI VS. STATE OF A P [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]
ROOP KISHORE MADAN VS. STATE [REFERRED TO]
VIJAY KUMAR DIGHE VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) BY means of filing this petition u/s 482 Cr.P.C., the prayer has been made to quash the chargesheet no.208/05 and the order of cognizance dated 28.4.2006, passed thereupon by learned Chief Judicial Magistrate, Haridwar.

(2.) THE said chargesheet is the result of investigation on the basis of FIR No.285 of 2005 (Crime No.258/05), pertaining to P.S. Ranipur, Haridwar.

(3.) ON 7.10.2005, Sri Ambrish Singh (respondent no.3) got information that his brother Anurag Singh has committed suicide. He immediately rushed up to Haridwar from his native place Aligarh and came to know that some suicide note has also been left by his brother which the police has taken away.

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ANISH Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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