REGENT COMPUTRONICS PVT. LTD.

Dharmesh Sureshbhai Kotecha Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

KING EMPEROR V. CHUNNIBHAI DAYABHAI [REFERRED TO]
NEEHARIKA INFRASTRUCTURE PVT. LTD. VS. STATE OF MAHARASHTRA [REFERRED TO]
ABHISHEK SAXENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
JOSEPH SALVARAJ A VS. STATE OF GUJARAT [REFERRED TO]
UMESH KUMAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
VESA HOLDINGS P. LTD. AND ORS. VS. STATE OF KERALA AND ORS. [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]
MOHAMMAD WAJID VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned advocate Mr. Pratik Jasani waives service of rule for respondent No.2 and learned APP waives service of notice of rule for the respondent State.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioners have prayed for quashing and setting aside FIR being C.R.No.I " 4 of 2015 registered with Rajkot City DCB Police Station, for the offences punishable under Ss. 387, 504, 506(2), 114 of the IPC as well as all other consequential proceedings arising out of the aforesaid FIR qua the petitioner herein.

(3.) Brief facts of the case as observed from the pleadings are as under:-

Click here to view full judgment.

DHARMESH SURESHBHAI KOTECHA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address