REGENT COMPUTRONICS PVT. LTD.

RAKESH KUMAR VERMA Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

ASHOK CHATURVEDI??VS. SHITUL H. CHANCHANI [REFERRED TO]
R.P. KAPUR??VS. STATE OF PUNJAB [REFERRED TO]
GIAN SINGH??VS. STATE OF PUNJAB [REFERRED TO]
IN RE: SHRIPAD G. CHANDAVARKAR [REFERRED TO]
MADHAVRAO JIWAJI RAO SCINDIA??VS. SAMBHAJIRAO CHANDROJIRAO ANGRE [REFERRED TO]
RAMANATHAN CHETTIYAR??VS. SIVARAMA SUBRAMANIA [REFERRED TO]
DR. SHANKAR SINGH??VS. STATE OF PUNJAB [REFERRED TO]
SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]

JUDGEMENT

(1.) The present petition is under Section 482 Cr.P.C. for quashing of F.I.R. No. 365/2018, dated 21.12.2018, registered at Police Station, Boileauganj District Shimla (H.P.) under Sections 279, 337 and 338 of Indian Penal Code and for quashing of all consequent Criminal proceedings.

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

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

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RAKESH KUMAR VERMA Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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