REGENT COMPUTRONICS PVT. LTD.

Poonam Nagar Appellant

V/S

State Of Haryana And Ors. Respondents

Referred Judgements :-

MADAN LAL AND OTHERS V/S. STATE OF PUNJAB (PANDH) [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
SUSHIL KUMAR SHARMA VS. UNION OF INDIA [REFERRED TO]
MANJULA SINHA VS. STATE OF U P [REFERRED TO]
SUNDAR BABU VS. STATE OF TAMIL NADU [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]

JUDGEMENT

(1.) Petitioner, by way of instant petition under Section 482 of the Code of Criminal Procedure ('Cr.P.C.' for short), seeks quashing of impugned FIR No.484 dated 24.09.2013 (Annexure P-1) under Sections 498-A, 406, 506 of Indian Penal Code ('IPC' for short), registered at Police Station Sector-5 Gurgaon, District Gurgaon and the consequential criminal proceedings arising therefrom.

(2.) Notice of motion was issued. Reply by way of affidavit was filed on behalf of the respondent-State. Thereafter, since in the meantime, challan had been presented to the learned Court of competent jurisdiction, fresh reply by way of affidavit dated 20.04.2015 was filed on behalf of the respondentState, in compliance of the order dated 25.03.2015 passed by this Court.

(3.) However, none has put appearance on behalf of complainant-respondent No.2, despite service.

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POONAM NAGAR Vs. STATE OF HARYANA AND ORS.

Referred Judgements :-

JUDGEMENT

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