REGENT COMPUTRONICS PVT. LTD.

Pawan Kumar Narwal Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

ASHOK CHATURVEDI??VS. SHITUL H. CHANCHANI [REFERRED TO]
NRIPENDRA BHUSAN ROY??VS. GOBINA BANDHU MAJUMDAR [REFERRED TO]
R.P. KAPUR??VS. STATE OF PUNJAB [REFERRED TO]
RAMANATHAN CHETTIYAR??VS. SIVARAMA SUBRAMANIA [REFERRED TO]
SHAKUNTALA SAWHNEY VS. KAUSHALYA SAWHNEY [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
KUNSTOCOM ELECTRONICS I PVT LIMITED VS. GILT PACK LIMITED [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The complainant (petitioner herein), after compromising the entire matter with the accused (respondent No. 2 herein), has come up before this Court under Section 482 CrPC, by invoking inherent powers, seeking quashing of FIR No. 163 of 2017, dated 30.8.2017, under Sections 353 Indian Penal Code, in the file of Police Station Sadar Shimla, Distt. Shimla, Himachal Pradesh, and all subsequent proceedings.

(2.) The present F.I.R. stands registered on the basis of information given by complainant, Pawan Kumar Narwal, who has filed the present petition against the accused, who has been arrayed as respondent No. 2.

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

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PAWAN KUMAR NARWAL Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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