REGENT COMPUTRONICS PVT. LTD.

VINOD KUMAR Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

MADHAVRAO JIWAJI RAO SCINDIA??VS. SAMBHAJIRAO CHANDROJIRAO ANGRE [REFERRED TO]
ASHOK CHATURVEDI??VS. SHITUL H. CHANCHANI [REFERRED TO]
GIAN SINGH??VS. STATE OF PUNJAB [REFERRED TO]
KUNSTOCOM ELECTRONICS (I) PVT. LTD.??VS. GILT PACK LTD. [REFERRED TO]
NRIPENDRA BHUSAN ROY??VS. GOBINA BANDHU MAJUMDAR [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR??VS. STATE OF GUJARAT [REFERRED TO]
IN RE: SHRIPAD G. CHANDAVARKAR [REFERRED TO]
R.P. KAPUR??VS. STATE OF PUNJAB [REFERRED TO]
SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
KHAJA OBEDULLAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) The Accused, after compromising the entire matter with the complainant, has come up before this Court under Section 482 CrPC, by invoking inherent powers, seeking quashing of FIR No. 213, dated 7.5.2018, under Sections 452, 504 and 506, in the file of Police Station Una Sadar, Distt. Una, Himachal Pradesh, and all subsequent proceedings.

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

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

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VINOD KUMAR Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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