REGENT COMPUTRONICS PVT. LTD.

Rameshbhai Parshottambhai Donga Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MANIK V. VS. KADAPALA SREYES REDDY [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
KESHUB MAHINDRA VS. STATE OF MADHYA PRADESH [REFERRED TO]
DINESH DUTT JOSHI VS. STATE OF RAJASTHAN [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
ASMATHUNNISA VS. STATE OF A P [REFERRED TO]
GIRISHBHAI MAGANLAL PANDYA VS. STATE OF GUJARAT [REFERRED TO]
DHARMENDRABHAI VS. STATE OF GUJARAT [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. ARYAN SINGH ETC. [REFERRED TO]
IMTIAZ YUSUFBHAI SHAIKH VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants have prayed to quash and set aside the FIR being C.R.No.I-11213015201170 of 2020 registered with Gondal City Police Station, District Rajkot Rural for the offences under Ss. 304 and 114 of Indian Penal Code and all the consequential proceedings arising therefrom qua the present applicants.

(2.) Relief claimed in the application reads as under :-

(3.) Factual narration in brief leading to filing of petition are as under :-

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RAMESHBHAI PARSHOTTAMBHAI DONGA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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