REGENT COMPUTRONICS PVT. LTD.

TANVEER KHAN Appellant

V/S

State And Anr. Respondents

Referred Judgements :-

M. KRISHNAN V. VIJAY SINGH [REFERRED TO]
UNION OF INDIA V. PRAKASH P. HINDUJA [REFERRED TO]
SAVITA V. STATE OF RAJ. [REFERRED TO]
UNION OF INDIA V. B.R. BAJAJ [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
VITOORI PRADEEP KUMAR VS. KAISULA DHARMAIAH [REFERRED TO]
KAMALADEVI AGARWAL VS. STATE OF WEST BENGAL [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present criminal misc. petition under Section 482 of the Code of Criminal Procedure is filed by the petitioner for quashment of FIR No. 761/2007 registered at Police Station-Jhotwara, Jaipur against the petitioner for the offences under Sections 420, 467, 468, 471 and 120B of IPC.

(3.) Brief facts of the case are that the petitioner being an officer bearer and convener of the 'Baba R.N. Gaur Grah Nirman Sahakari Samiti Ltd. Housing Cooperative Society, Jaipur is taking vital role in allotment of plots situated at Officer Enclave, Kalwar Road, Jhotwara Jaipur.

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TANVEER KHAN Vs. STATE & ANR.

Referred Judgements :-

JUDGEMENT

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