REGENT COMPUTRONICS PVT. LTD.

Ankit Bansal Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

MAHESH CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB AND ANOTHER [REFERRED TO]
SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
RAM PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
Y SURESH BABU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
DIMPEY GUJRAL W/O.VIVEK GUJRAL VS. UNION TERRITORY THROUGH ADMINISTRATATOR, U.T. CHANDIGARH [REFERRED TO]
STATE OF RAJASTHAN VS. SHAMBHU KEWAT [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKRAM ANANTRAI DOSHI [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
KHAJA OBEDULLAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. DHRUV GURJAR AND ANOTHER [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The petitioners, arraigned as accused in the above captioned FIR, have come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the victims

(2.) During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition.

(3.) After that, the petitioners came up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondents

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ANKIT BANSAL Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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