REGENT COMPUTRONICS PVT. LTD.

Mulakala Malleshwara Rao Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

NEEHARIKA INFRASTRUCTURE V. STATE OF MAHARASHTRA [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
KISHAN SINGH VS. GURPAL SINGH [REFERRED TO]
BOBBILI RAMAKRISHNA RAJU YADAV & ORS. VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PROF R K VIJAYASARATHY & ANR VS. SUDHA SEETHARAM & ANR [REFERRED TO]
ROHTAS VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal is directed against an order of the High Court for the State of Telangana at Hyderabad dtd. 22/12/2022 passed in Criminal Petition No.11528 of 2022, whereby the High Court refused to quash proceedings arising out of C.C.No.1369 of 2022 on the file of XXVIth Metropolitan Magistrate, Cyberabad at Hayathnagar, under Sec. 406 of the Indian Penal Code, 1860 ['IPC' for brevity] and Sec. 6 of the Dowry Prohibition Act, 1961.

(3.) Brief facts giving rise to the present appeal are as follows :

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MULAKALA MALLESHWARA RAO Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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