REGENT COMPUTRONICS PVT. LTD.

Vimal Mahajan Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
MADAN MOHAN ABBOT VS. STATE OF PUNJAB [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
JAYRAJSINH DIGVIJAYSINH RANA VS. STATE OF GUJARAT [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. JAGJIT SINGH [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
GOLD QUEST INTERNATIONAL PRIVATE LIMITED VS. STATE OF TAMIL NADU [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. 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 aggrieved person.

(2.) During the pendency of the petition, accused Vimal Mahajan has expired and the other accused and the aggrieved person 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, impleading the aggrieved person as respondent.

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VIMAL MAHAJAN Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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