REGENT COMPUTRONICS PVT. LTD.

Nitu Sharma Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

SWAPNIL VS. STATE OF MADHYA PRADESH [REFERRED TO]
DR DHRUVARAM MURLIDHAR SONAR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
UNION OF INDIA VS. GARWARE NYLONS LIMITED [REFERRED TO]
CHEMICAL AND FIBRES OF INDIA LIMITED COLLECTOR OF CENTRAL EXCISE R K AUDIM ASSTT COLLECTOR VS. UNION OF INDIA [REFERRED TO]
APPASAHEB VS. STATE OF MAHARASHTRA [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]
K SUBBA RAO & ORS VS. STATE OF TELANGANA [REFERRED TO]
GOOGLE INDIA PRIVATE LIMITED VS. VISAKHA INDUSTRIES AND ANOTHER [REFERRED TO]
AHMAD ALI QURAISHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr.Rajat Agrawal, learned counsel for the petitioners. Also heard Ms.Madhunisha Singh, learned Deputy Advocate General for respondent No.1/State and Ms.Pragya Pandey, learned counsel for respondent No.2.

(2.) The petitioners have filed this petition under Sec. 482 of the CrPC with the following prayers:-

(3.) The present petitioners namely Neetu Sharma is sister-in-law (Nanad), Smt.Janki Sharma is mother-in-law (Mousi Sas), Ramavtar is father-in-law (Dada Sasur) and Bhanchand Sharma is father-in-law (Mousa Sasur) of the complainant / respondent No.2-Sonali Joshi (Sharma).

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NITU SHARMA Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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