REGENT COMPUTRONICS PVT. LTD.

Durgesh Nandlal Rao Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
RAJNIKANT AMBALAL PATEL VS. STATE OF GUJARAT [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
PRAVEEN PRADHAN VS. STATE OF UTTRANCHAL [REFERRED TO]
MUNSHIRAM VS. STATE OF RAJASTHAN AND ANR ETC [REFERRED TO]
SATISHCHANDRA RATANLAL SHAH VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
R. NAGENDER YADAV VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short) for quashing the FIR being I-C.R.No.271 of 2017 registered with Katargam Police Station, District Surat for the offences punishable under Ss. 406 and 420 of the Indian Penal Code.

(2.) With the consent of learned advocates for the parties, this application is heard and finally disposed of.

(3.) Rule. Learned APP Mr.Joshi waives service of notice of rule for respondent no.1-State. Learned advocate Mr.Daiya waives service of notice of rule for respondent no.2-original complainant.

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DURGESH NANDLAL RAO Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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