REGENT COMPUTRONICS PVT. LTD.

Neeraj Goswami Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SUJATA MUKHERJEE (SMT.) V. PRASHANT KUMAR MUKHERJEE [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA AND OTHERS VERSUS SAMBHAJIRAO CHANDROJIRAO ANGRE AND OTHERS [REFERRED TO]
BHURA RAM AND OTHERS VERSUS STATE OF RAJASTHAN AND ANOTHER [REFERRED TO]
Y.ABRAHAM AJITH AND OTHERS VERSUS INSPECTOR OF POLICE,CHENNAI AND ANOTHER [REFERRED TO]
MANISH RATAN AND OTHERS VERSUS STATE OF M.P. AND ANOTHER [REFERRED TO]
RAJIV MODI VERSUS SANJAY JAIN AND OTHERS [REFERRED TO]
SUNITA KUMARI KASHYAP VERSUS STATE OF BIHAR AND ANOTHER [REFERRED TO]
STATE OF BIHAR VS. DEOKARAN NENSHI [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
DEEPAK JOSHI ALIAS DIPPU VS. STATE OF U P [REFERRED TO]
MANISH SHUKLA VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard Mr.Girish Chandra, learned counsel for the petitioner as well as Mr.Suresh Chandra Shukla, learned counsel for the respondents in both the cases.

(2.) Since both the cases are based on common facts, they are decided by the following common order.

(3.) Through the instant application the applicants have prayed to quash the entire proceedings of case No.11032 of 2010:State of U.P. Vs. Neeraj Goswami and others, pending before the court of Additional Chief Judicial Magistrate, Court No.27, Lucknow, under Sections 498-A, 313, 323, 406, 506 IPC and Dowry Prohibition Act, Police Station Mahila Thana, Lucknow as also to set aside the judgment and order dated 16th of January, 2012, passed by the learned Additional Chief Judicial Magistrate, Lucknow.

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NEERAJ GOSWAMI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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