REGENT COMPUTRONICS PVT. LTD.

Joginder Singh Dhiman Appellant

V/S

STATE OF HIMACHAL PRADESH. Respondents

Referred Judgements :-

ASHOK CHATURVEDI??VS. SHITUL H. CHANCHANI [REFERRED TO]
IN RE:??SHRIPAD G. CHANDAVARKAR [REFERRED TO]
DR. SHANKAR SINGH??VS. STATE OF PUNJAB [REFERRED TO]
GIAN SINGH??VS. STATE OF PUNJAB [REFERRED TO]
R.P. KAPUR??VS. STATE OF PUNJAB [REFERRED TO]
SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
HIMACHAL PRADESH CRICKET ASSOCIATION & ANR VS. STATE OF HIMACHAL PRADESH & ORS [REFERRED TO]

JUDGEMENT

(1.) The present petition is under Section 482 Cr. P.C. for quashing of F.I.R. No. 0124/2019, dated 31.05.2019, registered at Police Station, Shimla West (H.P.) under Sections 279 and 337 IPC, 1860 and for quashing of all consequent Criminal proceedings.

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

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

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JOGINDER SINGH DHIMAN Vs. STATE OF HIMACHAL PRADESH.

Referred Judgements :-

JUDGEMENT

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