REGENT COMPUTRONICS PVT. LTD.

HARINDER SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

MANOJ SHARMA V. STATE [REFERRED TO]
SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [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]

JUDGEMENT

(1.) The petitioners, who are three out of total four 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, 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 petitioner came up before this Court to quash the FIR, and in the quashing petition, impleading the aggrieved person as respondent(s).

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HARINDER SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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