REGENT COMPUTRONICS PVT. LTD.

ABHILASHA Appellant

V/S

Parkash And Others Respondents

Referred Judgements :-

NANAK CHAND VS. GHANDRA KISHOKE AGGARWAL ANDOTHERS [REFERRED TO]
ZOHARA KHATOON VS. MOHAMMAD IBRAHIM [REFERRED TO]
MOHAMMAD AHMED KHAN VS. SHAH BANG BEGUM [REFERRED TO]
YAMUNABAI ANANTRAO ADHAV VS. ANANTRAO SHIVRAM ADHAV [REFERRED TO]
KIRTIKANT D VADODARIA VS. STATE OF GUJARAT [REFERRED TO]
NOOR SABA KHATOON VS. MOHAMMAD QUASIM [REFERRED TO]
STATE OF HARYANA VS. SANTRA [REFERRED TO]
JAGDISH JUGTAWAT VS. MANJU LATA [REFERRED TO]
RAM SINGH VS. STATE [REFERRED TO]
NALINI RANJAN CHAKRAVARTY VS. KIRAN RANI CHAKRAVARTY [REFERRED TO]
MAHABIR AGARWALLA VS. GITA ROY [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by the appellant, daughter of respondent Nos. 1 and 2, challenging the order of the High Court of Punjab and Haryana at Chandigarh dated 16.08.2018 by which order the High Court dismissed the application under Section 482 Cr.P.C. filed by the appellant praying for setting aside the order of the Judicial Magistrate First Class, Rewari dated 16.02.2011 as well as the order dated 17.02.2014 passed by the Additional Sessions Judge, Rewari.

(3.) The brief facts necessary to be noticed for deciding this appeal are:-

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ABHILASHA Vs. PARKASH AND OTHERS

Referred Judgements :-

JUDGEMENT

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