REGENT COMPUTRONICS PVT. LTD.

Pravinsinh Harisinh Chavda Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF PUNJAB VS. IQBAL SINGH [REFERRED TO]
SURENDER VS. STATE OF HARYANA [REFERRED TO]
KISHORI LAL VS. STATE OF M P [REFERRED TO]
SONTI RAMA KRISHNA VS. SONTI SHANTI SREE [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
PRAVEEN PRADHAN VS. STATE OF UTTRANCHAL [REFERRED TO]
MANGAT RAM VS. STATE OF HARYANA [REFERRED TO]
VAIJNATH KONDIBA KHANDKE VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
UDE SINGH VS. STATE OF HARYANA [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHENDRA K. C. VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused seeks to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R.No.11206038210259 of 2021 filed before the Laghnaj Police Station, District-Mehsana, for the offence punishable under Ss. -306, 498A and 114 of the I.P.C.

(2.) Brief facts of the present case are as under:-

(3.) Rule returnable forthwith. Mr. Soaham Joshi, the learned APP waives service of notice of rule for and on behalf of the respondent No.1- State of Gujarat. Mr. H.M. Shah, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2- original first informant.

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PRAVINSINH HARISINH CHAVDA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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