REGENT COMPUTRONICS PVT. LTD.

Pranab Kr. Baruah Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
KURUKSHETRA UNIVERSITY VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
SANAPAREDDY MAHEEDHAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. BAJJOORI KANTHAIAH [REFERRED TO]
STATE OF MAHARASHTRA VS. ARUN GULAB GAWALI [REFERRED TO]
LALITA KUMARI VS. GOVERNMENT OF U P [REFERRED TO]
STATE OF ORISSA VS. UJJAL KUMAR BURDHAN [REFERRED TO]

JUDGEMENT

(1.) By filing this petition under Section 482 read with Section 401 of the Cr.P.C., the two petitioners sought for quashing of the FIR, in connection with the Latasil P.S. Case No. 18/2013, registered under Section 341/325/294/506/34 of the IPC.

(2.) Heard Mr. A.M. Bora, learned senior counsel appearing for the petitioners. Also heard Mr. B.M. Choudhury, learned counsel for the respondent No. 2 and Mr. P.S. Lahkar, learned Addl. P.P., Assam, representing the State respondent.

(3.) The petitioner No. 1 is the brother-in-law of the informant and the petitioner No. 2 is the daughter of the petitioner No. 1. The informant works as Superintendant of Police, CID at Ulubari, Guwahati.

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PRANAB KR. BARUAH Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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