REGENT COMPUTRONICS PVT. LTD.

GHANSHYAM SHARMA Appellant

V/S

STATE OF M.P Respondents

Referred Judgements :-

MADAN MOHAN ABBOT VS. STATE OF PUNJAB [REFERRED TO]
JAGDISH CHANANA VS. STATE OF HARYANA [REFERRED TO]
SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
ANITA MARIA DIAS & ANR. VS. STATE OF MAHARASHTRA AND ANR. [REFERRED TO]

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) This petition has been filed, under section 482 of the Cr.P.C., seeking quashment of FIR registered as Crime No.235/2018 at Police Station- Badarwas, District- Shivpuri for the offences punishable under Sections 153A, 124-A of IPC and Section 66 of Information Technology Act, on the basis of compromise.

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GHANSHYAM SHARMA Vs. STATE OF M.P

Referred Judgements :-

JUDGEMENT

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