REGENT COMPUTRONICS PVT. LTD.

DEVENDRA SINGH Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

SURAJPAL SINGH V. STATE [REFERRED TO]
WILAYAT KHAN VS. STATE OF U.P [REFERRED TO]
TARA SINGH AND OTHERS VS. STATE OF PUNJAB [REFERRED TO]
JAFARUDHEEN AND ORS. VS. STATE OF KERALA [REFERRED TO]
ATLEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
UMEDBHAI JADAVBHAT VS. STATE OF GUJARAT [REFERRED TO]
K GOPALREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAJINDER KUMAR KINDRA VS. DELHI ADMINISTRATION [REFERRED TO]
TOTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
H B GANDHI EXCISE AND TAXATION OFFICER CUM ASSESSING AUTHORITY KARNAL VS. GOPINATH AND SONS [REFERRED TO]
TRIVENI RUBBER AND PLASTICS TIRUVALLA KERALA VS. COLLECTOR OF CENTRAL EXCISE COCHIN [REFERRED TO]
RAMESH BABULAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
SAMBASIVAN VS. STATE OF KERALA [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GHUREY LAL VS. STATE OF U P [REFERRED TO]
GAMINI BALA KOTESWARA RAO VS. STATE OF A P [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
BABU VS. STATE OF KERALA [REFERRED TO]
GANPAT VS. STATE OF HARYANA [REFERRED TO]
SUNIL KUMAR SAMBHUDAYAL GUPTA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF U P VS. NARESH [REFERRED TO]
STATE OF M P VS. RAMESH [REFERRED TO]
MURUGESAN VS. STATE [REFERRED TO]
HAKEEM KHAN AND OTHERS VS. STATE OF M.P. [REFERRED TO]
JAYASWAMY VS. STATE OF KARNATAKA [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]
N.VIJAYAKUMAR VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) This appeal under Sec. 372 of Criminal Procedure Code, 1973 (in short 'Cr.P.C.'), instituted by the appellant informant seeking to challenge the judgment and order dtd. 14/12/2018 passed by Additional District and Sessions Judge, (Faminine) Fast Tract Court-1, Mathura in Sessions Trial No.40 of 2012 (State Vs. Tejveer and others) in Case Crime No.218 of 2010, under Ss. 498A, 201, 302, 304 IPC, P.S. Mant, District Mathura acquitting the accused opposite parties No. 2 to 8.

(2.) The factual matrix of the case as worded in the present appeal are that the appellant-informant being Devendra Singh son of Deshraj had submitted a written report in Police Station Mant, District Mathura with an allegation that the sister of the appellant-informant being Shreemati solemnised marriage with Tejveer son of Vijendra Singh being accused opposite party no.2 in the year 2000.

(3.) As per the written report the opposite party no.2 being Tejveer son of Vijendra Singh husband opposite party and the in-laws of the sister of the informant demanded dowry and harassed his sister pursuant whereof a first information report was lodged against the accused herein under being FIR No. 3 of 2006, under Ss. 498A, 322 IPC and also Criminal Case No.141 of 2007, under Ss. 498A and 323 IPC. It has further been alleged that proceedings under Sec. 125 Cr.P.C. was also lodged by the sister of the informant which got registered as Case No.502 of 2007 before the Police Station Raya. However, thereafter compromise/settlement was entered into between the parties and thereafter the informant sister being Shreemati started residing in her in-laws place. Allegation was also made to the effect that consequent to the staying of the sister of the informant in-laws place the attitude of the accused husband and the in-laws did not change and they acted in a manner which was unbecoming of husband and in-laws and the position which existed prior to lodging of the above mentioned proceedings continued.

Click here to view full judgment.

DEVENDRA SINGH Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address