REGENT COMPUTRONICS PVT. LTD.

Upmanyu Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

PODAN V. STATE OF KERALA [REFERRED TO]
JAGANNATH SAH V. EMPEROR [REFERRED TO]
ATMA SINGH V. THE STATE [REFERRED TO]
MAHANT KAUSBALYA DAS VS. STATE OF MADRAS [REFERRED TO]
C SUBBARAYUDU VS. STATE OF A P [REFERRED TO]
THE CROWN VS. ATMA SINGH AND ANR [REFERRED TO]
SOHAN LAL AND ORS VS. DHARI MAL-ISHAR DAS AND ANR [REFERRED TO]

JUDGEMENT

(1.) This order shall dispose of two criminal miscellaneous petitions i.e. CRM-M-43646-2021 and CRM-M-41238-2023 as they arise out of the same FIR.

(2.) For the sake of convenience, the facts are being taken from the petition bearing No. CRM-M-43646-2021.

(3.) The prayer in the present petitions under Sec. 482 Cr.P.C. is for quashing of FIR No.0200 dtd. 13/9/2020 under Sec. 160 IPC registered at Police Station B.P.T.P. District Faridabad, Haryana and all subsequent proceedings arising therefrom qua the petitioners.

Click here to view full judgment.

UPMANYU Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address