REGENT COMPUTRONICS PVT. LTD.

Shashikantbhai Haribhai Babhanva Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. RAVI SHANKAR SRIVASTAVA IAS [REFERRED TO]
MADAN MOHAN ABBOT VS. STATE OF PUNJAB [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
SARABJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) RULE. Learned advocates waive service of notice of rule on behalf of the respective respondents.

(2.) Heard learned advocates for the respective parties.

(3.) By way of this application, the applicant has invoked extraordinary jurisdiction of this Court under Sec. 482 of the Code and has prayed to quash and set aside the FIR registered against the applicant accused being CR.No. I-0041 of 2014 registered before Limbdi Police Station, Dist: Surendranagar, for the offences under Sec. 366, 506 and 507 of the IPC.

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SHASHIKANTBHAI HARIBHAI BABHANVA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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