REGENT COMPUTRONICS PVT. LTD.

Arsh Vikram Singh. Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

RAJ KUMAR V. STATE OF PUNJAB [REFERRED TO]
DEEPAK V. STATE OF M.P. [REFERRED TO]
KULWINDER SINGH AND OTHERS VS STATE OF PUNJAB [REFERRED TO]
MUNNALAL JAIN VS. STATE OF M.P. [REFERRED TO]
STATE OF HARYANA V. BABU RAM [REFERRED TO]
STATE OF PUNJAB VS. KAMALJIT KAUR ALIAS BHOLI [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
WAZIR CHAND STATE OF HARYANA VS. STATE OF HARYANA:WAZIR CHAND [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]

JUDGEMENT

(1.) This common order will dispose of two petitions filed under Sec. 482 Cr.P.C. for quashing of FIR no.365 dtd. 25/12/2020 registered under Ss. 306, 34 IPC at Police Station Salem Tabri, District Ludhiana and all other consequential proceedings arising therefrom on the basis of compromise.

(2.) The first petition, i.e. CRM-M-29142-2021 has been filed by Arsh Vikram Singh and the second petition, i.e. CRM-M-29582-2021 has been filed by Kushal Singh. With the consent of all the parties, the petition, i.e. CRM-M-29142-2021 is being taken up as the lead case and the facts are being taken up from the said petition.

(3.) The parties are directed to appear before the Illaqa Magistrate/trial Court for recording their statements qua compromise within a period of 15 days.

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ARSH VIKRAM SINGH. Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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