REGENT COMPUTRONICS PVT. LTD.

Saroj Saharan Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

KRAN SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF PUNJAB VS. SARWAN SINGH [REFERRED TO]
BHAGIRATH KANORIA BAHADUR SINGH RAJA BAHADUR SINGH VS. STATE OF MADHYA PRADESH :PROVIDENT FUND INSPECTOR:PROVIDENT FUND INSPECTOR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
VANKA RADHAMANOHARI VS. VANKA VENKATA REDDY [REFERRED TO]
ARUN VYAS VS. ANITA VYAS [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. TARA DUTT [REFERRED TO]
BAIRO PRASAD VS. LAXMIBAI PATERIA [REFERRED TO]
NARENDRA KUMAR SHARMA ALIAS NARENDRA SHARMA VS. STATE OF WEST BENGAL [REFERRED TO]
RENU VS. STATE OF HARYANA [REFERRED TO]
DEBASISH DEY VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Through the instant petition, the petitioners are seeking quashing of case FIR No.80 dtd. 17/12/2016, registered under Ss. 323, 342, 406, 498-A and 506 IPC, at Women Police Station, Panchkula and all the consequential proceedings arising out of it including the report under Sec. 173 Cr.P.C. dtd. 9/3/2018 and order of framing of charge dtd. 24/4/2018.

(2.) The quashing of the FIR has been sought on the following grounds:-

(3.) On the other hand, learned State counsel as well as learned counsel for respondent No.2 have vehemently contended that the offences under Ss. 406 and 498-A IPC are continuing offences as the last demand was raised on 27/8/2016 i.e. few months prior to the registration of FIR.

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SAROJ SAHARAN Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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