REGENT COMPUTRONICS PVT. LTD.

U. SUVETHA Appellant

V/S

STATE Respondents

Referred Judgements :-

JOHN IDICULLA V. STATE OF KERALA [OVERRULED]
P N KRISHNA LAL VS. GOVERNMENT OF KERALA [REFERRED TO]
SHIVCHARAN LAL VERMA VS. STATE OF MADHYA PRADESH [REFERRED TO]
REEMA AGGARWAL VS. ANUPAM [REFERRED TO]
T ASHOK PAI VS. COMMISSIONER OF INCOME TAX BANGALORE [REFERRED TO]
NOOR AGA VS. STATE OF PUNJAB [REFERRED TO]
VUNGARALA YEDUKONDALU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAJETI LAXMI VS. STATE OF A P [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Whether the term "relative of husband of a woman" within the meaning of Section 498A of the Indian Penal Code should be given an extended meaning is the question involved herein.

(3.) Respondent No. 2 was married to one Tutus Gunaraj on 18th May, 2005. Allegedly, he had some connection with the appellant. On coming to know about the same the first informant asked her husband thereabout. She was allegedly ill-treated. She was left by her husband to live with her mother-in-law at Cuddalore while he went to his place of work at Sivagangai.

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U SUVETHA Vs. STATE

Referred Judgements :-

JUDGEMENT

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