REGENT COMPUTRONICS PVT. LTD.

ANITA DEVI Appellant

V/S

STATE OF H.P. 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]
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 accused (petitioner herein), after compromising the entire matter with the complainant (respondent No. 2 herein), has come up before this Court under Section 482 CrPC, by invoking inherent powers, seeking quashing of FIR No. 63 of 2018, dated 01.09.2018, under Sections 452, 323 and 506 Indian Penal Code, in Whether reporters of Local Papers may be allowed to see the judgment? the file of Police Station Sangrah, District Sirmour, Himachal Pradesh, and all subsequent proceedings.

(2.) The present F.I.R. stands registered on the basis of information given by Bimla Devi, who has been arrayed as respondent No. 2 in the present petition and Mr. Gambhir Singh Chauhan, Advocate, duly represents her

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

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ANITA DEVI Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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