REGENT COMPUTRONICS PVT. LTD.

ARUN KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

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]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [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]

JUDGEMENT

(1.) Anoop Chitkara, Judge 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.190/2012 dated 26.11.2012, under Sections 498-A read with 34 of IPC, in the file of Police Station, Nagrota Bagwan, District Kangra, Himachal Pradesh, and all subsequent proceedings.

(2.) The present F.I.R. stands registered on the basis of information given by Smt. Rama Walia, mother of the victim Ruchi, both of whom have been arrayed as respondents No. 2 and 3 in the present petition, and Mr. Vivek Sharma, Advocate duly represents them.

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

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ARUN KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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