REGENT COMPUTRONICS PVT. LTD.

SUBHASH CHAND Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

MAHESH CHAND V. STATE OF RAJASTHAN [REFERRED TO]
RAMANATHAN CHETTIYAR V. SIVARAMA SUBRAMANIA [REFERRED TO]
IN RE: SHRIPAD G. CHANDAVARKAR [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
ASHOK CHATURVEDI VS. SHITUL H CHANCHANI [REFERRED TO]
KUNSTOCOM ELECTRONICS I PVT LIMITED VS. GILT PACK LIMITED [REFERRED TO]
SHANKAR SINGH GANDA SINGH VS. STATE OF PUNJAB [REFERRED TO]
NRIPENDRA BHUSAN RAY VS. GOBINDA BANDHU MAJUMDAR [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The Accused, after compromising the entire matter with the complainant, has come up before this Court under Section 482 CrPC., by invoking inherent powers, seeking quashing of FIR No.29/2018 dated 11.2.2018 under Section 354-D of IPC, in the file of Police Station, Gagret, District Una, Himachal Pradesh, and all subsequent proceedings.

(2.) The present F.I.R. stands registered on the basis of information given by Smt. K., aged 44 years, who has been arrayed as respondent No.4 in the present petition and Ms. Suchitra Sen Advocate, duly represents her.

(3.) Facts: The gist of the entire case is as follows:

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SUBHASH CHAND Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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