REGENT COMPUTRONICS PVT. LTD.

JAGDEV SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
RAM PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) ***

(2.) During the pendency of the petition, the accused and the victim(s) have compromised the matter, and its copy is annexed with this petition as annexure P-2.

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

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JAGDEV SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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