REGENT COMPUTRONICS PVT. LTD.

Rohan Raj Savara Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

SARABJIT KAUR VS. STATE OF PUNJAB AND ANR. [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
TRISUNS CHEMICAL INDUSTRY VS. RAJESH AGARWAL [REFERRED TO]
LALMUNI DEVI VS. STATE OF BIHAR [REFERRED TO]
KAMALADEVI AGARWAL VS. STATE OF WEST BENGAL [REFERRED TO]
S W PALANIKAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF ORISSA VS. UJJAL KUMAR BURDHAN [REFERRED TO]
ANIL MAHAJAN VS. BHOR INDUSTRIES LTD [REFERRED TO]
PRITI SARAF VS. STATE OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has sought for quashment of FIR No.73/2023 dtd. 17/2/2023 registered with Police Station Malviya Nagar for offences under Ss. 420, 406, 504, 506 and 120-B of IPC.

(3.) Mr. Rajendra Prasad, learned senior counsel for the petitioner contends that a contractual dispute between the parties, which may be redressed by a civil proceeding has been ventured to be given a colour of criminal prosecution with ulterior motive, hence the impugned FIR and consequential proceedings would amount to abuse of the process of law.

Click here to view full judgment.

ROHAN RAJ SAVARA Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address