REGENT COMPUTRONICS PVT. LTD.

Chander Mohan Thakur 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]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
KHAJA OBEDULLAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) The present petition is under Sec. 482 Cr. P.C. for quashing of F.I.R. No. 231/18, dated 3-11-2018, registered at Police Station Dhalli, District -Shimla (H.P.) under Sections 279 and 337 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 Dharuv Kumar, who has been arrayed as respondent No. 2 in the present petition. FACTS:

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

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CHANDER MOHAN THAKUR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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