REGENT COMPUTRONICS PVT. LTD.

ANUPAM SHARMA Appellant

V/S

NCT OF DELHI Respondents

Referred Judgements :-

BIMAN CHATTERJEE VS. SANCHITA CHATTERJEE AND ANR [REFERRED TO]
MOHD. SHAMIM VS. NAHID BEGUM [REFERRED TO]
K.VENKATACHALA BHAT VS. KRISHNA NAYAK [REFERRED TO]
BYRAM PESTONJI GARIWALA VS. UNION BANK OF INDIA [REFERRED TO]
SUDHA NANGIA VS. IBRAHIM [REFERRED TO]
MOLLA SIRAJUL HAQUE VS. GORACHAND MULLICK [REFERRED TO]

JUDGEMENT

(1.) Vide Crl.M.C. No.3920/2003 Anupam Sharma, husband of Anu Gautam prays that FIR No.323/2002 under Section 498- A/406/34 IPC, PS Vikas Puri be quashed.

(2.) Vide Crl.M.C. No.2111/2004 Anu Gautam prays that the orders dated 25.1.2003 and 5.2.2003 passed by the learned Additional Sessions Judge be quashed.

(3.) Order dated 25.1.2003 passed by the learned Additional Sessions Judge reads as under-

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ANUPAM SHARMA Vs. NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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