REGENT COMPUTRONICS PVT. LTD.

Manoj Kannaujiya Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [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]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for applicant, is taken on record.

(2.) Heard learned counsel for the applicant, learned A.G.A. for State and perused the record.

(3.) The present applicant has invoked the inherent power of this Court under Sec. 482 Cr.P.C., beseeching the quashing of entire proceeding of Complaint Case No. 48796 of 2023 (Manisha Kannaujiya Vs. Manoj Kannaujiya and others), under Ss. 323, 494, 504, 506 IPC, P.S.- Saidur, District- Ghazipur pending in the court of Judicial Magistrate, Court No. 4, Ghazipur as well as summoning order dtd. 24/11/2023 in the aforesaid case.

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MANOJ KANNAUJIYA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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