REGENT COMPUTRONICS PVT. LTD.

RAVINDER KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

GEETA MEHROTRA VS. STATE OF U.P.,2012 [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]
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]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
NRIPENDRA BHUSAN RAY VS. GOBINDA BANDHU MAJUMDAR [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
MANOJ KUMAR SHARMA & ORS. VS. STATE OF CHHATTISGARH & ANR. [REFERRED TO]
VARALA BHARATH KUMAR AND ORS. VS. STATE OF TELANGANA AND ORS. [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
KHAJA OBEDULLAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) The Accused, after compromising the entire matter with the injured, has come up before this Court under Section 482 Cr.P.C, by invoking inherent powers, seeking quashing of FIR No.47/2018 dated 10.4.2018, under Sections 498-A, 406 read with 34 of IPC, in the file of Police Station, Barsar, District Hamirpur, Himachal Pradesh, and all subsequent proceedings.

(2.) The present F.I.R. stands registered on the basis of information given by Smt. Shanvli Sharma, who has been arrayed as respondent No.2 in the present petition, and Mr. Sunny Dhatwalia, Advocate duly represents her.

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

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RAVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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