REGENT COMPUTRONICS PVT. LTD.

Reeta Parihar Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

SUSHIL KUMAR SHARMA VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]
CHANDRALEKHA VS. STATE OF RAJASTHAN [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
STATE OF ORISSA VS. SAROJ KUMAR SAHOO [REFERRED TO]
DEPOT MANAGER A P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD YOUSUF MIYA [REFERRED TO]

JUDGEMENT

(1.) This petition under sec. 482 of Cr.P.C. has been filed by the petitioner seeking quashment of FIR pertaining to Crime No.237 of 2019 registered at Police Station Mahila Thana Padav, District Gwalior and the consequential proceedings in RCT No.4957 of 2019 pending before Ms. Shivangi Shrivastava, JMFC, Gwalior.

(2.) The petition inter alia states that:-

(3.) The impugned FIR is assailed mainly on the following grounds:-

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REETA PARIHAR Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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