REGENT COMPUTRONICS PVT. LTD.

ANKIT Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF HARYANA AND OTHERS,VS. BHAJANLAL [REFERRED TO]
DHRUVARAM MURLIDHAR SONAR VS. STATE OF MAHARASHTRA [REFERRED TO]
NAIM AHMED VS. STATE (NCT) OF DELHI [REFERRED TO]
DHRUVARAM MURLIDHAR SONAR (DR) VS. STATE OF MAHARASHTRA [REFERRED TO]
UDAY VS. STATE OF KARNATAKA [REFERRED TO]
DEELIP SINGH VS. STATE OF BIHAR [REFERRED TO]
PRADEEP KUMAR ALIAS PRADEEP KUMAR VERMA VS. STATE OF BIHAR [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARYANA [REFERRED TO]
PRAMOD SURYABHAN PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
KAPIL AGARWAL VS. SANJAY SHARMA [REFERRED TO]
SONU VS. STATE OF UTTAR PRADESH AND ORS. [REFERRED TO]
SHAMBHU KHARWAR VS. STATE OF UTTAR PRADESH [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 quashment of the FIR being CR. No.I- 73 of 2016, registered with Naranpura Police Station, Ahmedabad, for the offences punishable under Ss. 376 , 406 , 294B and Sec. 3(i) (w) (i) and (ii) of the Scheduled Castes and the Scheduled Tribes (Prevention) of Atrocities Act ,1989.

(2.) The case of the prosecution may be summarized as under:

(3.) This Court has heard Mr. Shakeel Qureshi, learned counsel appearing for and on behalf of the applicant herein and Mr. L.B. Dabhi, learned Additional Public Prosecutor for the respondent State. The notice has been served upon the respondent no. 2, however, she has chosen to remain absent from the proceedings.

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ANKIT Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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