REGENT COMPUTRONICS PVT. LTD.

RITESH KUMAR Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The instant petition has been moved under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No.162/2020, dtd. 24/12/2020, under Ss. 279 and 337 of the Indian Penal Code, registered at Police Station Majra, District Sirmaur, H.P.

(2.) I have heard learned counsel for the parties.

(3.) Facts are that :-

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RITESH KUMAR Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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