REGENT COMPUTRONICS PVT. LTD.

Ram Prit Sharma Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
S W PALANIKAR VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. PRAKASH P HINDUJA [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
BINOD KUMAR VS. STATE OF BIHAR [REFERRED TO]
VESA HOLDINGS P. LTD. AND ORS. VS. STATE OF KERALA AND ORS. [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]
VINOD NATESAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) In these criminal miscellaneous petitions filed under Sec. 482 of the Code of Criminal Procedure, petitioners have prayed for quashing the entire criminal proceeding in Sonari Police Station Case No. 156 of 2015 registered under Ss. 406/420 of the Indian Penal Code and Sec. 66D of the Information Technology Act.

(2.) Quashing of the entire criminal proceeding means, in this case, quashing of the First Information Report.

(3.) I have heard the counsel for the petitioners in both the cases and counsel for the State assisted by the counsel for the opposite party No.2- informant. Petitioners are the accused in the Sonari P.S. Case 156/2015.

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RAM PRIT SHARMA Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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