(1.) The aforesaid two Writ Petitions have been filed on behalf of the Petitioners, who are father-in- law and mother-in-law of the Complainant/Respondent No. 2 Neha Khatri, under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. to quash the Charge-Sheet filed against them in FIR No. 154/2015 under Sec. 498A/323/504/506 of Indian Penal Code, 1860 and Sec. 3 & 4 Dowry Prohibition Act, 1961 Police Station Gautam Budh Nagar, U.P. as well as the Complaint Case No. 1430/2016 under Ss. 18/19/20/21/22 of Protection of Women against Domestic Violence Act, 2005 pending before the Court of learned M.M, Delhi.
(2.) The brief facts are that the Petitioner No. 1 Brig. Dinesh Khatri, aged 67 years is an alumni of National Defence Academy, Pune. He is the second generation Army Officer and has served the Indian Army for about 35 years and got retired in February, 2007 from the prestigious rank of Brigadier. He is a Mechanical Engineer with Post graduation in Armament Engineering.
(3.) Petitioner No. 2 Anita Khatri, aged 61 years is the wife of Petitioner No. 1 Brig. Dinesh Khatri. She is a first Class M.Sc. in Home Science in Foods and Nutrition from M.S. University, Baroda, but chose to be a homemaker despite her academic credentials and qualifications. She is exemplary in performing her duties as wife, mother and a grandmother. Both the Petitioners are residing in Pune, Maharashtra.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN