REGENT COMPUTRONICS PVT. LTD.

HARDEEP SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

MAHESH CHAND V STATE OF RAJASTHAN [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]
GULAB DAS VS. STATE OF M P [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]
STATE OF M.P. & ANR. VS. RAJVEER SINGH & ORS. [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
KAILASH CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
KHAJA OBEDULLAH VS. STATE OF ANDHRA PRADESH [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 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 a compromise with the aggrieved persons.

(2.) During the pendency of the petition, the accused and the aggrieved persons 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 aggrieved persons have been impleaded as respondents.

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HARDEEP SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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