REGENT COMPUTRONICS PVT. LTD.

Brijesh Kumar Anand Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

APEX COURT WHILE CONSIDERING STATE OF HARYANA AND OTHERS VS. BHAJAN LAL [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
TRISUNS CHEMICAL INDUSTRY VS. RAJESH AGARWAL [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
JOSEPH SALVARAJ A VS. STATE OF GUJARAT [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
ARUN BHANDARI VS. STATE OF U.P. [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]
MD. ALLAUDDIN KHAN VS. THE STATE OF BIHAR AND OTHERS [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for the opposite party No.2 as well as learned AGA and perused the record.

(2.) The present applicant has invoked the inherent power of this Court under Sec. 482 CrPC beseeching the quashing of charge sheet dtd. 28/7/2022, cognizance order dtd. 31/1/2023 as well as entire proceedings of Case No.52 of 2023 (State Vs. Brijesh Kumar Anand), arising out of Case Crime No.151 of 2021, under Ss. 363, 323, 376, 377, 506 IPC, Police Station Phaphamau, District Prayagraj, pending in the court of Additional Civil Judge (J.D.), Room No.21, Allahabad.

(3.) As per FIR version, present applicant (accused) has kidnapped and raped the prosecutrix (first informant). She was subjected to unnatural sex as well and she has been thrashed.

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BRIJESH KUMAR ANAND Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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