REGENT COMPUTRONICS PVT. LTD.

RAJBIR SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

RAJ KUMAR V. STATE OF PUNJAB [REFERRED TO]
DEEPAK VS. STATE OF M.P. [REFERRED TO]
STATE OF HARYANA V. BABU RAM [REFERRED TO]
WAZIR CHAND STATE OF HARYANA VS. STATE OF HARYANA:WAZIR CHAND [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. KAMLJIT KAUR ALIAS BHOLI [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
KULWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. praying for quashing of FIR no.201 dtd. 3/9/2017 registered under Sec. 306 IPC at Police Station Derabassi, SAS Nagar, Punjab and all other consequential proceedings arising therefrom on the basis of compromise dtd. 27/8/2021 (Annexure P-2).

(2.) The Illaqa Magistrate/trial Court is directed to submit a report on or before the next date of hearing containing the following information:-

(3.) It is further respectfully submitted that now the present case is fixed for 21/12/2021 for evidence of the prosecution.

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RAJBIR SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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