REGENT COMPUTRONICS PVT. LTD.

MANPREET SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

BISHUNDAYAL MAHTON AND OTHERS VS. EMPEROR [REFERRED TO]
SHOKAT ALI VS. STATE OF HARYNA [REFERRED TO]
DILBAGH SINGH VS. STATE OF PUNJAB (P&H ) [REFERRED TO]
ASHOK KUMAR VS. STATE OF HARYANA AND ANOTHER [REFERRED TO]
ROHIT KUMAR VS. STATE OF DELHI [REFERRED TO]
DEVENDRA SINGH NEGI ALIAS DEBU VS. STATE OF UTTAR PRADESH [REFERRED TO]
PAL SINGH SANTA SINGH VS. STATE [REFERRED TO]
BIRAD DAN VS. STATE [REFERRED TO]
GURAPPA GUGAL VS. STATE OF MYSORE [REFERRED TO]
PAWAN KUMAR GUPTA VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) Feeling aggrieved from the above-said order the petitioner has filed the present petition for quashing of the above said FIR along with all consequential proceedings.

(2.) Pursuant to advance notice, Mr. Rana Harjasdeep Singh, DAG, Punjab has appeared and opposed the petition. However, no reply has been filed by respondent-State.

(3.) I have heard learned Counsel for the petitioner and learned State Counsel and have gone through the record.

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MANPREET SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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