REGENT COMPUTRONICS PVT. LTD.

Anshu Goel Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI AND ORS. [REFERRED TO]
SHARSDA PRASAD SINHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MOHAN MEAKINS LIMITED [REFERRED TO]
DEPUTY CHIEF CONTROLLER OF IMPORTS AND EXPORTS VS. ROSHANLAL AGARWAL [REFERRED TO]
RAMESH VS. STATE OF TAMIL NADU [REFERRED TO]
SOM MITTAL VS. GOVT OF KARNATAKA [REFERRED TO]
U SUVETHA VS. STATE [REFERRED TO]
JEFFREY J DIERMEIER VS. STATE OF WEST BENGAL [REFERRED TO]
M A A ANNAMALAI VS. STATE OF KARNATAKA [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
SAVITRY DEVI VS. RAMESH CHAND [REFERRED TO]
RANI VS. STATE OF UP [REFERRED TO]
LAKHWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
KHUMAN CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
SUNIL KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]
SONU GUPTA VS. DEEPAK GUPTA [REFERRED TO]
RAKHI MISHRA VS. STATE OF BIHAR & ORS. [REFERRED TO]
MD. ALLAUDDIN KHAN VS. THE STATE OF BIHAR AND OTHERS [REFERRED TO]
RASHMI CHOPRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHILAKAMARTHI VENKATESWARLU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
LAKSHMAN VS. STATE OF KARNATAKA [REFERRED TO]
GOOGLE INDIA PRIVATE LIMITED VS. VISAKHA INDUSTRIES AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) This is an application under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") filed by two applicants Smt. Anshu Goel and Sri Ambhuj Goel, both are huband and wife, with a prayer to quash charge-sheet no.38 of 2010 dated 31.03.2010 in Case Crime No.51 of 2010 dated 17.02.2010 and to quash order dated 22.04.2010 passed by Additional Chief Judicial Magistrate IIIrd, Lucknow taking cognizance, issuing process and registering as Case No.1908 of 2010, under Sections 498-A, 427, 506 IPC read with Sections 3/4 of Dowry Prohibition Act, 1961 (hereinafter referred to as "Act, 1961") and the entire criminal proceedings therein.

(2.) The First Information Report (hereinafter referred to as "FIR") was lodged by OP-2 (hereinafter referred to as "OP-2") Smt. Garima Goel, who is wife of Rohit Agarwal and daughter of Gopal Krishna Goel, against accused Rohit Agarwal (husband), Dinesh Chandra Agarwal (father-in-law), Smt. Manjul Agarwal (mother-in-law), Smt. Anshu Goel (sister-in-law i.e. Nanand) and Sri Ambhuj Goel (brother-in-law i.e. Nandoi) at Police Station Vikas Nagar, Lucknow registering as Case Crime No.51 of 2010 dated 17.02.2010, under Sections 498-A, 427, 506 IPC read with Sections 3/4 of Act, 1961. FIR version actually contained is a copy of complaint made by OP-2 to Director General of Police, U.P. Lucknow (hereinafter referred to as "D.G.P., U.P.") and the allegations contained therein are as under:-

(3.) Police after making investigation, submitted charge-sheet no.38 of 2010 dated 31.03.2010. Thereupon Magistrate took cognizance and issued process by summoning applicants and other three accused as named above vide order dated 22.07.2010.

Click here to view full judgment.

ANSHU GOEL Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address