REGENT COMPUTRONICS PVT. LTD.

Chandresh Vasantbhai Malani Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ACKROYDS AIR TRAVEL V. DIRECTOR OF POLICE PROSECUTIONS [REFERRED TO]
AMALENDU PAL @ JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
KANCHAN SHARMA V. STATE OF UTTARPRADESH [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [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]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF BIHAR VS. RANEN NATH [REFERRED TO]
STATE OF WEST BENGAL VS. INDRAJIT KUNDU [REFERRED TO]
GEO VARGHESE VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Since the relief prayed for in both the petitions is to quash a selfsame FIR, those were heard analogously and are being disposed of by this common judgment and order.

(2.) By way of preferring these applications 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-12 of 2016 registered with Puna Police Station, Surat for the offence punishable under Ss. 306 and 114 of the Indian Penal Code and consequential proceedings arising out of the said FIR.

(3.) The case made out by the respondent No.2 -original complainant in the First Information Report may be summarized as under:

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CHANDRESH VASANTBHAI MALANI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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