REGENT COMPUTRONICS PVT. LTD.

KAILASHI BAI Appellant

V/S

Aarti Arya And Anr Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
RAGHUBIR SARAN VS. STATE OF BIHAR [REFERRED TO]
DHANALAKSHMI VS. R PRASANNA KUMAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. O P SHARMA [REFERRED TO]
STATE OF UTTAR PRADESH VS. O P SHARMA [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
STATE OF KARNATAKA VS. M DEVENDRAPPA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by the learned Single Judge of Madhya Pradesh High Court allowing the petition filed in terms of Section 482 of the Code of Criminal Procedure, 1973 (in short 'the Code').

(3.) Background facts, in nutshell, are as follows: The present respondent No. 1 was married to Mukesh Arya (hereinafter referred to as 'deceased') in the year 2003. According to the prosecution, the deceased was working as Civil Judge and was posted at the relevant time at Itarsi. Respondent No. 1's in laws did not approve of the marriage as the respondent No. 1 belonged to an upper caste while the deceased belonged to the Scheduled Caste. A child was born to them. The deceased consumed some poisonous substance and lost his life on 18/3/2007.

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KAILASHI BAI Vs. AARTI ARYA

Referred Judgements :-

JUDGEMENT

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