REGENT COMPUTRONICS PVT. LTD.

Hemant Gautam 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]
NRIPENDRA BHUSAN RAY VS. GOBINDA BANDHU MAJUMDAR [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
KHAJA OBEDULLAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) The complainant (petitioner herein), after compromising the entire matter with the accused (respondent No. 3 herein), has come up before this Court under Section 482 CrPC, by invoking inherent powers, seeking quashing of FIR No. 180 of 2019, dated 5.12.2019, under Sections 279, 337of the Indian Penal Code and under Section 187 of the Motor Vehicles Act, in the file of Police Station Rampur Bushehar, Distt. Shimla, Himachal Pradesh, and all subsequent proceedings.

(2.) The present F.I.R. stands registered on the basis of information given by complainant, Hemant Kumar, who has been arrayed as respondent No. 3.

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

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HEMANT GAUTAM Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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