REGENT COMPUTRONICS PVT. LTD.

Rajeev Mohan Saxena Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF BIHAR VS. P.P. SHARMA [REFERRED TO]
STATE OF HARYANA VS. BHAJANLAL [REFERRED TO]
B.S. JOSHI VS. STATE OF HARYANA AND OTHERS [REFERRED TO]
DIMPEY GUJRAL AND OTHERS VS. UNION TERRITORY THROUGH ADMINISTRATOR [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD. VS. MOHD. SARAFUL HAQ AND ANOTHER,(PARA-10) [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
YOGENDRA YADAV VS. STATE OF JHARKHAND [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Raghubir Singh, learned counsel for the applicants, Sri Ashutosh Pandey, learned counsel for the opposite party no. 2 as well as learned A.G.A. for the State and perused the record.

(2.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings in Complaint Case No.11639 of 2019 (Smt. Sweta Agrawal vs J.R. Associate and others), under Section 138 Negotiable Instrument Act P.S. Shahganj District Agra pending in the court of Additional Judicial Magistrate, Court No.3, Agra.

(3.) Learned AGA has also no objection if the parties enter into a settlement and matter is finally decided by this Court.

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RAJEEV MOHAN SAXENA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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