REGENT COMPUTRONICS PVT. LTD.

Ashok Pratap Rai Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SUNIL MEHTA V. STATE OF GUJARAT [REFERRED TO]
HARDEEP SINGH V. STATE OF PUNJAB [REFERRED TO]
RAMNARAYAN MOR VS. STATE OF MAHARASHTRA [REFERRED TO]
PEDDA NARAYANA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SAT PAUL VS. DELHI ADMINISTRATION [REFERRED TO]
STATE DELHI ADMINISTRATION INDIAN FEDERATION OF WOMEN LAWYERS VS. LAXMAN KUMAR:SHAKUNTALA [REFERRED TO]
MAHALAKSHMI OIL MILLS MAHALAKSHMI TRADERS RAMALINGESWARA OIL MILL JAVA KRISHNA OIL MILLS VS. STATE OF ANDHRA PRADESH:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER:STATE OF ANDHRA PRADESH [REFERRED TO]
P KASILINGAM VS. P S G COLLEGE OF TECHNOLOGY [REFERRED TO]
FEROZE N DOTIVALA VS. P M WADHWANI [REFERRED TO]
AMEER TRADING CORPORATION LIMITED VS. SHAPOORJI DATA PROCESSING LIMITED [REFERRED TO]
RAM SWAROOP VS. STATE OF RAJASTHAN [REFERRED TO]
LOK RAM VS. NIHAL SINGH [REFERRED TO]
HAMDARD WAKF LABORATORIES VS. DEPUTY LABOUR COMMR [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
GURIYA ALIAS TABASSUM TAUQUIR VS. STATE OF BIHAR [REFERRED TO]
UTTAR HARYANA BIJLI VITRAN NIGAM LTD VS. SURJI DEVI [REFERRED TO]
KALYAN KUMAR GOGOI VS. ASHUTOSH AGNIHOTRI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Samit Gopal, learned counsel for the petitioner, Sri J.K. Upadhyay, learned AGA and Smt. Manju Thakur, brief holder for the State. None appears on behalf of the respondent No. 4.

(2.) Despite time being granted none of the respondents have filed any counter affidavit. With the consent of the learned counsel for the parties present, this writ petition is being disposed of finally at the admission stage itself.

(3.) This writ petition has been filed by the petitioner Ashok Pratap Rai with a prayer to issue a writ order or direction in the nature of certiorari quashing the impugned FIR dated 07.10.2015 lodged by respondent No. 4 at P.S. Sahibabad, District Ghaziabad and registered as case crime No. 1339 of 2015 under Sections 195, 500, 501 and 120-B IPC. (Annexure No.-1 to the writ petition)

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ASHOK PRATAP RAI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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