REGENT COMPUTRONICS PVT. LTD.

Abhay Gupta Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
UNION OF INDIA VS. W N CHADHA [REFERRED TO]
RANDHIR SINGH RANA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
K CHANDRASEKHAR MARIAM RASHEEDA S K SHARMA S NAMBI NARAYANAN D SASI KUMARAN 1 THE DIRECTOR CENTRAL BUREAU OF INVESTIGATION VS. STATE OF KERALA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
STATE REP VS. V JAYAPAUL [REFERRED TO]
HASANBHAI VALIBHAI QURESHI VS. STATE OF GUJARAT [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
RAMACHANDRAN VS. UDHAYAKUMAR [REFERRED TO]
NOOR AGA VS. STATE OF PUNJAB [REFERRED TO]
HARDIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
PRABHA MATHUR VS. PRAMOD AGGARWAL [REFERRED TO]
BHASKAR RAMAPPA MADAR VS. STATE OF KARNATAKA [REFERRED TO]
NARENDRA G GOEL VS. STATE OF MAHARASHTRA [REFERRED TO]
KISHAN LAL VS. DHARMENDRA BAFNA [REFERRED TO]
REETA NAG VS. STATE OF WEST BENGAL [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
SAMAJ PARIVARTAN SAMUDAYA VS. STATE OF KARNATAKA [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
AMRUTBHAI SHAMBHUBHAI PATEL VS. SUMANBHAI KANTIBHAI PATEL & ORS. [REFERRED TO]
ATHUL RAO VS. STATE OF KARNATAKA [REFERRED TO]
MOHAN LAL VS. STATE OF PUNJAB [REFERRED TO]
VARINDER KUMAR VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
BIKASH RANJAN ROUT VS. STATE THROUGH THE SECRETARY (HOME), GOVERNMENT OF NCT OF DELHI, NEW DELHI [REFERRED TO]
VINUBHAI HARIBHAI MALAVIYA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Sanjay Vikram Singh, learned counsel for the petitioner and learned AGA for the State.

(2.) This petition stems from the impugned FIR bearing Case Crime No. 0079 of 2022, under Ss. 498A, 304B and 120B IPC read with Sec. 3/4 of D.P. Act, 1961 registered at P.S. Kurawali, District Mainpuri. Following the completion of the investigation, the police filed a charge sheet against the petitioner and aggrieved by the filing of the charge sheet, the petitioner-husband preferred the instant petition for fair investigation under Article 226 of the Constitution of India, seeking a direction for a fair investigation in the impugned FIR. For clarity, the relief sought before this Court is delineated as follows:

(3.) The petitioner, Abhay Gupta, entered into a matrimonial alliance with Harshita Gupta on 1/12/2020 in accordance with Hindu rites and rituals, and during the marriage, the complainant's family spent approximately Rs.20.00 lakhs, and dowry items were also presented to the petitioner's family within their means. Subsequently, the petitioner and his family subjected Harshita Gupta (deceased-wife) to both mental and physical cruelty. No child was born out of the said wedlock, although the wife was five months pregnant at the time of the death; however, the insufficient dowry made the in-laws unsatisfied, and following this, the complainant's sister was murdered by the in-law's family, in which Satish Chandra (father-in-law); Shri Abhay Kumar and Gaurav Gupta (brothers-in-law -Jeth), Ajay Gupta (brother-in-law- Devar); Smt Stuti Nidhi- wife of Gaurav Gupta (sister-in-law-Jethani); Manju wife of Satish Chandra (mother-in-law); and sister-in-law (Nanad) and brother-in-law (Nandoi) are arrayed as accused/suspect in the FIR.

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ABHAY GUPTA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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