REGENT COMPUTRONICS PVT. LTD.

Ashok Kumar Tandon Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

RAMANATHAN CHETTIYAR V. SIVARAMA SUBRAMANIA [REFERRED TO]
RE: SHRIPAD G. CHANDAVARKAR [REFERRED TO]
DR. SHANKAR SINGH V. STATE OF PUNJAB [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
ASHOK CHATURVEDI VS. SHITUL H CHANCHANI [REFERRED TO]
KUNSTOCOM ELECTRONICS I PVT LIMITED VS. GILT PACK LIMITED [REFERRED TO]
NRIPENDRA BHUSAN RAY VS. GOBINDA BANDHU MAJUMDAR [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [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, have come up before this Court under Section 482 Cr.P.C., by invoking inherent powers, seeking quashing of FIR No.108/2018 dated 16.6.2018, under Sections 354, 451, 323 and 506 read with 34 of IPC, in the file of Police Station, Dhalli, District Shimla, Himachal Pradesh, and all subsequent proceedings.

(2.) The present F.I.R. stands registered on the basis of information given by complainant, Smt. Anita Sood, who has been arrayed as respondent No.2 in the present petition, and Mr. Jeet Singh, Advocate duly represents her.

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

Click here to view full judgment.

ASHOK KUMAR TANDON Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address