REGENT COMPUTRONICS PVT. LTD.

VIKRAM SINGH Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

STATE OF HARYANA VS. CHAUDHARY BHAJAN LAL [REFERRED TO]
RAJIV THAPAR AND OTHERS VERSUS MADAN LAL KAPOOR,2013 3 SCC [REFERRED TO]
RAGHUBIR SARAN VS. STATE OF BIHAR [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
S W PALANIKAR VS. STATE OF BIHAR [REFERRED TO]
UDAY VS. STATE OF KARNATAKA [REFERRED TO]
GAJRAJ VS. STATE NCT OF DELHI [REFERRED TO]
PRASHANT BHARTI VS. STATE OF NCT OF DELHI [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARYANA [REFERRED TO]
CHILAKAMARTHI VENKATESWARLU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PRAMOD SURYABHAN PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SHAMBHU KHARWAR VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Petitioner Vikram Singh has filed the present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.'), for quashing of FIR No.143, dtd. 12/9/2019, (hereinafter referred to as the FIR, in question) registered, under Ss. 376 and 506 of the Indian Penal Code (hereinafter referred to as the IPC') and Sec. 3(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the SCST Act'), with Police Station Manali, District Kullu, H.P., as well as, the proceedings resultant thereto.

(2.) According to the petiti ner, he is permanent resident of the address, as men ioned in the petition and presently, residing in Aust alia.

(3.) It is the case of the petitioner that in hope of better future, he has migrated to Australia, where, he was running a taxi, as a part time job, so that he could raise funds for his education in Australia.

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VIKRAM SINGH Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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