REGENT COMPUTRONICS PVT. LTD.

Lakhinandan Gogoi Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

PRAMOD SURYABHAN PAWAR VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF KERALA VS. O C KUTTAN :STATE OF KERALA [REFERRED TO]
SATVINDER KAUR VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. MANGO RAM [REFERRED TO]
UDAY VS. STATE OF KARNATAKA [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
SANAPAREDDY MAHEEDHAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAJEEV KOURAV VS. BAISAHAB [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. K. N. Choudury, learned senior counsel, assisted by Mr. S. Barthakur, learned counsel for the petitioner and also heard Mr. D. Das, learned Additional Public Prosecutor Assam for the respondent No. 1 and Mr. A. K. Bhuyan, learned counsel for the respondent No. 2.

(2.) This application, under Sec. 482 of the Criminal Procedure Code, is preferred by the petitioner- Shri Lakhinandan Gogoi for quashing the F.I.R of Dispur P.S. Case No. 3821/2021, under Ss. 376/417 IPC and the Charge-Sheet dtd. 30/11/2021, filed under Ss. 417/376/493 IPC against the petitioner.

(3.) The factual background leading to filing of this petition is briefly stated as under: -

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LAKHINANDAN GOGOI Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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