REGENT COMPUTRONICS PVT. LTD.

Umang Singhar Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
RANDHIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
NETAI DUTTA VS. STATE OF WEST BENGAL [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) With the consent of learned counsel for the parties, this petition is heard finally.

(2.) By this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioner is seeking following relief (s):-

(3.) Since, the basic relief as claimed by the petitioner in this petition is for quashing the FIR dtd. 17/5/2021 registered against him vide Crime No.375/2021 for the offence punishable under Sec. 306 of the Indian Penal Code at Police Station Shahpura, District Bhopal, therefore, to resolve the controversy involved in the case so also to answer the question as to whether the offence registered against the petitioner on the basis of material collected by the prosecution is proper or the material so collected is not sufficient to constitute an offence and on that basis the FIR can be quashed, the facts of the case in nutshell are that:-

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UMANG SINGHAR Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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