REGENT COMPUTRONICS PVT. LTD.

Julfikar Ali Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

RAMANATHAN CHETTIYAR V. SIVARAMA SUBRAMANIA [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]
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]

JUDGEMENT

(1.) The present petition is under Section 482 Cr. P.C. for quashing of F.I.R. No. 55/2019, dated 13.2.2019, registered at Police Station, Paonta Sahib, District -Sirmour (H.P.) under Sections 279 and 337 IPC and for quashing of all consequent Criminal proceedings.

(2.) The present F.I.R. stands registered on the basis of information given by Ravi Kumar.

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

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JULFIKAR ALI Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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