REGENT COMPUTRONICS PVT. LTD.

Gurdawar Singh Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

MAHESH CHAND V STATE OF RAJASTHAN [REFERRED TO]
GIAN SINGH V. STATE OF PUNJAB AND ANOTHER [REFERRED TO]
GIAN SINGH V. STATE OF PUNJAB [REFERRED TO]
STATE OF M.P. V. RAJVEER SINGH [REFERRED TO]
KAILASH CHAND V. STATE OF RAJASTHAN [REFERRED TO]
Y SURESH BABU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
GULAB DAS VS. STATE OF M P [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]
STATE OF MADHYA PRADESH VS. KALYAN SINGH [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 petitioner, 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 a compromise with the aggrieved person.

(2.) During the pendency of the petition, the 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 petitioner came up before this Court to quash the FIR, and in the quashing petition, the aggrieved person has been impleaded as respondent.

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GURDAWAR SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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