REGENT COMPUTRONICS PVT. LTD.

Imtionenla Walling Appellant

V/S

STATE OF NAGALAND Respondents

Referred Judgements :-

RANDHIR SINGH RANA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
HASANBHAI VALIBHAI QURESHI VS. STATE OF GUJARAT [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
YOGESH ALIAS SACHIN JAGDISH JOSHI VS. STATE OF MAHARASHTRA [REFERRED TO]
REETA NAG VS. STATE OF WEST BENGAL [REFERRED TO]
SAMAJ PARIVARTAN SAMUDAYA VS. STATE OF KARNATAKA [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
AMRUTBHAI SHAMBHUBHAI PATEL VS. SUMANBHAI KANTIBHAI PATEL & ORS. [REFERRED TO]
ATHUL RAO VS. STATE OF KARNATAKA [REFERRED TO]
BIKASH RANJAN ROUT VS. STATE THROUGH THE SECRETARY (HOME), GOVERNMENT OF NCT OF DELHI, NEW DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. D. Gogoi, learned counsel for the petitioner. Also heard Mr. K. Angami, learned Public Prosecutor for the State of Nagaland.

(2.) This application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner, Ms. Imtionenla Walling impugning the charge-sheet dtd. 22/7/2019 filed in G.R. Case No. 689/2018 arising out of Women P.S. Case No. 65/2018 which was filed against the petitioner under Sec. 506/509 of the Indian Penal Code read with Sec. 67A of the Information Technology Act, 2000.

(3.) The petitioner has prayed for quashing the impugned charge- sheet No. 28/2019 dtd. 22/7/2019 and also prayed for setting aside the order dtd. 4/2/2021 passed in G.R. Case No. 689/2018, whereby learned Judicial Magistrate First Class, Dimapur had directed further investigation in the said case.

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IMTIONENLA WALLING Vs. STATE OF NAGALAND

Referred Judgements :-

JUDGEMENT

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