REGENT COMPUTRONICS PVT. LTD.

HASUBHAI BHURABHAI THAKKAR And 1 Appellant

V/S

State Of Gujarat And 1 Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJANLAL AND OTHERS [REFERRED TO]
THAKARSI LALLUBHAI VS. STATE OF GUJARAT [REFERRED TO]
MOHANLAL YADRAM KHANDELVAL VS. KANTIBHAI [REFERRED TO]
SUMITRABEN VS. STATE OF GUJARAT [REFERRED TO]
NARENDRAKUMAR JAYNTI VS. STATE OF GUJARAT [REFERRED TO]
KUMAR DEBASHISH VS. STATE OF ORRISSA [REFERRED TO]
JITENDRA LALJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
GEORGE ZACHARIA ALIAS RAJU KARUVAMPLAKKA VS. T K VARGHESE [REFERRED TO]
JAGDISH CHANDRA NIJHAWAN VS. S K SARAF [REFERRED TO]
ALPIC FINANCE LIMITED VS. P SADASIVAN [REFERRED TO]
FAHIM KHAN VS. STATE OF BIHAR [REFERRED TO]
NILESH MANSUKHLAL TOLIYA VS. STATE OF GUJARAT [REFERRED TO]
S P GODREJ VS. HASMUKHLAL CHIMANLAL SHAH [REFERRED TO]
PARAMJEET BATRA VS. STATE OF UTTARAKHAND [REFERRED TO]
ANIL MAHAJAN VS. BHOR INDUSTRIES LTD [REFERRED TO]
APURVA NAVNITLAL THAKERSY VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Section 482 Of The Code Of Criminal Procedure Is invoked by the applicants praying that the First Information Report being C.R. NoI30/2010 registered at 'A' Division Police Station, Bhavnagar, against the applicants be quashed.

(2.) Respondent No.2 Ushaben Ratibhai Bhurabhai, has filed the aforesaid complaint against the present applicants on 03.02.2010. According to the complaint, the applicants have by their acts, committed offences under Sections 341, 452, 427 and 114 of the Indian Penal Code. The complaint is annexed as Annexure'A' to the present application.

(3.) On reading of the complaint, the following factual scenario emerges:

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HASUBHAI BHURABHAI THAKKAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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