REGENT COMPUTRONICS PVT. LTD.

Taring Tamuk Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

BIPUL MEDHI V STATE OF ASSAM [REFERRED TO]
UDAY VS. STATE OF KARNATAKA [REFERRED TO]
DEELIP SINGH VS. STATE OF BIHAR [REFERRED TO]
PRADEEP KUMAR ALIAS PRADEEP KUMAR VERMA VS. STATE OF BIHAR [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
PRAMOD SURYABHAN PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. R. Sonar, learned counsel for the petitioner. Also heard Mr. J. Tsering, learned Public Prosecutor, Arunachal Pradesh, for the State respondent No. 1 and Mr. J. Techi, learned counsel for the private respondent No. 2.

(2.) By filing this petition under Section 482 of the Cr.P.C., the petitioner has prayed for quashing of the F.I.R. dated 18.02.2019, pertaining to Itanagar Women P.S. Case No. 24/2019, registered under Sections 376/417 of the Indian Penal Code.

(3.) The brief facts of the case can be put in nutshell as follows.

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TARING TAMUK Vs. STATE OF AP

Referred Judgements :-

JUDGEMENT

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