REGENT COMPUTRONICS PVT. LTD.

Dhanabhai Narsinhbhai Mithapara Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
GOPALAKRISHNA MENON VS. D RAJA REDDY [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF PUNJAB VS. RAJ SINGH [REFERRED TO]
M NARAYANDAS VS. STATE OF KARNATAKA [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
PRATIBHA VS. RAMESHWARI DEVI [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]
STATE OF GUJARAT VS. MOTIBHAI JETHABHAI MAKWANA [REFERRED TO]
KAILASH GOVINDRAM RATHI VS. STATE OF GUJARAT [REFERRED TO]
STATE REPRESENTED BY INSPECTOR VS. N.S. GNANESWARAN [REFERRED TO]
DOLATRAM TEKCHAND HARJANI VS. STATE OF GUJARAT [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
STATE OF GUJARAT VS. GIRISH RADHAKRISHNAN VARDE [REFERRED TO]
VISHAL AGRAWAL VS. CHHATTISGARH STATE ELECTRICITY BOARD [REFERRED TO]
SUBRAMANIAN SWAMY VS. DIRECTOR, CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF TELANGANA VS. HABIB ABDULLAH JEELANI & ORS. [REFERRED TO]
DINESHBHAI CHANDUBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
SHEILA SEBASTIAN VS. R. JAWAHARAJ & ANR. ETC. [REFERRED TO]

JUDGEMENT

(1.) The present application has been filed seeking quashing of the FIR registered at City 'A' Division Police Station, District Surendranagar, being C.R.No.I-89 of 2016 for the offence punishable under Sections 193, 197, 198 and 114 of the Indian Penal Code, 1860 (for short 'the IPC').

(2.) Brief facts of the case leading to filing of the present application are as under:

(3.) At the outset, learned advocate Mr.Virat Popat appearing for the applicants has submitted that no FIR could have been filed as the offence alleged are noncognizable. He has submitted that as per the mandate of Section 154 of the Criminal Procedure Code, 1973 (for short 'the Cr.P.C.), the registration of FIR is permissible only in case of commission of cognizable offence. He has invited the attention of this Court to the provision of Sections 2(c) and 2 (r) of the Cr.P.C.

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DHANABHAI NARSINHBHAI MITHAPARA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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