REGENT COMPUTRONICS PVT. LTD.

Mohd. Altaf Appellant

V/S

STATE OF JAMMU AND KASHMIR Respondents

Referred Judgements :-

HAZARI LAL GUPTA VS. RAMESHWAR PRASAD [REFERRED TO]
JEHAN SINGH VS. DELHI ADMINISTRATION [REFERRED TO]
STATE OF BIHAR VS. J A C SALDANHA:J A C SALDANHA [REFERRED TO]
STATE OF BIHAR VS. MURAD ALI KHAN [REFERRED TO]
SOM MITTAL VS. GOVT OF KARNATAKA [REFERRED TO]
K L E SOCIETY VS. SIDDALINGESH [REFERRED TO]
RESHMA BANO VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. BAJJOORI KANTHAIAH [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This petition under Section 561-A Cr. P. C, has been filed by the petitioners seeking quashment of FIR No. 06/2018 under Sections, 498-A/109 RPC registered with Police Station, Women Rajouri and all consequential proceedings.

(2.) There is no appearance on behalf the petitioners. The same is case on the previous date of hearing.

(3.) Needless to mention here that in terms of order passed on 22nd May, 2019, this Court while vacating the interim order dated 07.09.2018, has given liberty to the Police to submit the final report before the competent Court of law.

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MOHD. ALTAF Vs. STATE OF JAMMU AND KASHMIR

Referred Judgements :-

JUDGEMENT

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