REGENT COMPUTRONICS PVT. LTD.

Shaukat Mohammad Rahman Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

ABHISHEK VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
S P GUPTA VS. ASHUTOSH GUPTA [REFERRED TO]
PARAMJEET BATRA VS. STATE OF UTTARAKHAND [REFERRED TO]
VESA HOLDINGS P. LTD. AND ORS. VS. STATE OF KERALA AND ORS. [REFERRED TO]
ARCHANA RANA VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAPTAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RANDHEER SINGH VS. STATE OF U.P. [REFERRED TO]
VIJAY KUMAR GHAI VS. STATE OF WEST BENGAL [REFERRED TO]
SARABJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The Petitioners, by instituting this petition under Article 226 of the Constitution of India r/w Sec. 482 of Cr.P.C., seek quashing of the order dtd. 24/3/2023 made by the J.M.F.C. Mapusa and the impugned FIR registered by the Porvorim Police Station under such order.

Click here to view full judgment.

SHAUKAT MOHAMMAD RAHMAN Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address