REGENT COMPUTRONICS PVT. LTD.

N.SURIYAKALA Appellant

V/S

A.MOHANDOSS Respondents

Referred Judgements :-

PRITAM SINGH VS. STATE [REFERRED TO]
BENGAL CHEMICAL AND PHARMACEUTICAL WORKS LIMITED VS. THEIR EMPLOYEES [REFERRED TO]
STATE OF BOMBAY VS. RUSY MISTRY [REFERRED TO]
RAM SARAN DAS BROS VS. COMMERCIAL TAX OFFICER CALCUTTA [REFERRED TO]
MUNICIPAL BOARD PRATABGARH VS. MAHENDRA SINGH CHAWLA [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
ASHOK NAGAR WELFARE ASSOCIATION VS. R K SHARMA [REFERRED TO]
NARPAT SINGH VS. JAIPUR DEVELOPMENT AUTHORITY [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
CHANDRA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
JAMSHED HORMUSHJI WADIA VS. BOARD OF TRUSTEES PORT OF MUMBAI [REFERRED TO]
TRIPATI BALAJI DEVELOPERS PRIVATE LIMITED VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against the impugned judgment of the Madras High Court dated 1.8.2003 in Cr.O.P. No.24782 of 2003. Heard learned counsel for the parties and perused the record. The special leave petition was filed 978 days after the delivery of the impugned judgment i.e. after a delay of 888 days. We are not satisfied about the explanation given in the delay condonation application and hence in our opinion the appeal is liable to be dismissed on this ground alone.

(3.) Apart from that, we may note that this appeal has been filed against the impugned judgment of the Madras High Court dated 1.8.2003 by which it quashed the criminal case instituted by the appellant against her husband who is respondent in this case being Crime No.35 of 2000 under Sections 498A and 406 Indian Penal Code, 1860 read with Section 4 of the Dowry Prohibition Act, 1961.

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N SURIYAKALA Vs. A MOHANDOSS

Referred Judgements :-

JUDGEMENT

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