REGENT COMPUTRONICS PVT. LTD.

Mukesh Kher Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

STATE OF W.B. V. ORILAL JAISWAL [REFERRED TO]
RAMESH KUMAR V. STATE OF CHHATTISGARH [REFERRED TO]
AMALENDU PAL @ JHANTU V. STATE OF WEST BENGAL [REFERRED TO]
CHITRESH KUMAR CHOPRA V. STATE (GOVT. OF NCT OF DELHI [REFERRED TO]
P. SREENIVASULU V. STATE OF A.P. [REFERRED TO]
RANDHIR SINGH V. STATE OF PUNJAB [REFERRED TO]
GURCHARAN SINGH V. STATE OF PUNJAB [REFERRED TO]
RAJESH V. STATE OF HARYANA [REFERRED TO]
S.S. CHHEENA V. VIJAY KUMAR MAHAJAN [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]

JUDGEMENT

(1.) This is a petition under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No.15 dtd. 17/1/2016 registered at Police Station DLF Phase-I, Gurgaon, Haryana and all the consequent/subsequent proceedings qua the petitioner.

(2.) The petitioner is a senior citizen and is a lawyer by profession having more than 44 years standing at the bar.

(3.) Deceased-Keshav was working as a domestic servant with Shri Deepak Malhotra. He found that said deceased Keshav was cleaning the car of its owner at about 1:00 p.m. on the ill-fated day. After cleaning the car, he put it in reverse gear and after taking turn, the car hit the flower pots, which were kept in front of the house of the petitioner and those were broken.

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MUKESH KHER Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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