REGENT COMPUTRONICS PVT. LTD.

KALLU Appellant

V/S

The State of U.P. And Anr. Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
POPULAR MUTHIAH VS. STATE [REFERRED TO]
HAMIDA VS. RASHID ALIAS RASHEED [REFERRED TO]
MONICA KUMAR VS. STATE OF U P [REFERRED TO]
LAL KAMLENDRA PRATAP SINGH VS. STATE OF U P [REFERRED TO]
M N OJHA VS. ALOK KUMAR SRIVASTAV [REFERRED TO]
STATE OF AP VS. GOURISHETTY MAHESH [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INCORPORATED [REFERRED TO]
LEE KUN HEE VS. STATE OF UTTAR PRADESH [REFERRED TO]
AMARAWATI VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned AGA and perused the record.

(2.) This petition has been filed with the prayer to quash the impugned Charge-Sheet no.03 of 2016 arising out of case crime no.21 of 2016 under sections 323, 504 IPC and section 3(1)(X) SC ST Act, P.S. Mahmudabad District Sitapur as well as the summoning order dated 20.05.2016.

(3.) Learned counsel for the petitioner has submitted that the First Information Report has been lodged on the basis of false and fabricated story against the petitioner and the petitioner has falsely been implicated in this case. Lastly, learned counsel for the petitioner has submitted that petitioner is ready to surrender before the court below and some protection may be granted to him.

Click here to view full judgment.

KALLU Vs. THE STATE OF U.P. & ANR.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address