REGENT COMPUTRONICS PVT. LTD.

Shavez Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

STATE OF HARYANA V. BHAJAN LAL [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
VADIALA PANCHAL VS. DATTATRAYA DULAJI GHADIGAONKER [REFERRED TO]
CHANDRU DEO SINGH VS. PROKASH CHANDRA BOSE ALIAS CHABI BOSE [REFERRED TO]
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet dtd. 22/5/2019 as well as the entire proceedings of Case No. 1181 of 2019 arising out of Case Crime No. 163 of 2018, u/s 147, 148, 149, 308, 323, 325, 336, 452, 504, 506 I.P.C., P.S.- Jarcha, District-Gautam Budh Nagar, pending in the Court of A.C.J.M., Ist, Gautam Budh Nagar.

(2.) Heard applicants' counsel and learned AGA.

(3.) Entire record has been perused.

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SHAVEZ Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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