REGENT COMPUTRONICS PVT. LTD.

Aslam Shekh Appellant

V/S

STATE OF C.G. Respondents

Referred Judgements :-

SWAPNIL V. STATE OF MADHYA PRADESH [REFERRED TO]
DR DHRUVARAM MURLIDHAR SONAR V. 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]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [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.Samrath Singh Marhas, learned counsel holding the brief of Mr.D.L.Dewangan, learned counsel for the petitioners. Also heard Mr.Gurudev I. Shran, learned Government Advocate appearing for respondents No.1 and 2/State.

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

(3.) The petitioners herein, are brother-in-law and sister-in-law of respondent No.3-complainant and they are residing at Anuppur (MP) far away from the matrimonial house of the complainant i.e. at Jhagrakhand, District Koriya (CG) and they are only come to Jhagrakhand to attend the marriage and immediately after completion of marriage, they returned back to their home Anuppur (MP).

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ASLAM SHEKH Vs. STATE OF C.G.

Referred Judgements :-

JUDGEMENT

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