REGENT COMPUTRONICS PVT. LTD.

Lalaji Udaji Rathod Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
RANDHIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]
MOHIT SINGHAL VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) By way of preferring this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants seek to invoke the inherent powers of this Court praying for quashing of the FIR being C.R.No.I-24 of 2017 registered with Modasa Rural Police Station for the offence punishable under Ss. 306, 504, 506(2) and 114 of the Indian Penal Code and consequential proceedings arising out of the said FIR.

(2.) The brief facts leading to filing of the present application are as under:

(3.) Heard learned advocate Mr. Daifraz Havewalla for the applicants, learned APP Mr. L. B. Dabhi for the respondent State. It is found out from the record that the notice issued by this Court is duly served to respondent No.2 - original complainant but he has chosen not to appear and contest the present application.

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LALAJI UDAJI RATHOD Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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