REGENT COMPUTRONICS PVT. LTD.

VIJAY Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLCONDA LINGASWAMI [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) By this application, the applicants invokes the extra-ordinary jurisdiction of the Court under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.) for quashing the First Information Report (FIR) No. 429/2019 registered at Police Station, Nandanwan, Nagpur for the offences punishable under Ss. 306 and 506 read with Sec. 34 of the Indian Penal Code (IPC).

Click here to view full judgment.

VIJAY Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address