REGENT COMPUTRONICS PVT. LTD.

Dharaben Prashantbhai Parmar Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SURENDRA NATH MOHANTY VS. STATE OF ORISSA [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
GOLD QUEST INTERNATIONAL PRIVATE LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) The draft amendment is allowed. The same shall be carried out forthwith.

(2.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused persons seeks to invoke the inherent powers of this Court, praying for quashing of the First Information Report being IC. R. No.62 of 2015 registered with the Umra Police Station, Surat for the offence punishable under Sections 465, 468, 471, 474, 406, 420, 120B and 506(2) of the Indian Penal Code.

(3.) The case of the prosecution may be summarised as under:

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DHARABEN PRASHANTBHAI PARMAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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