REGENT COMPUTRONICS PVT. LTD.

MOHD ASHRAF Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

KING EMPEROR V. CHUNNIBHAI DAYABHAI [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
RAJESH SHARMA & ORS VS. STATE OF U.P. & ANR. [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Applicant no.1 before this Court is husband of opposite party no.2 whereas applicants no. 2 to 8 are his close relative including some women family members.

(2.) Opposite party No.2 got married with applicant no.1 on 30/3/2017 and it appears that there were some matrimonial dispute between them and thereafter in the year 2022, she left her matrimonial house allegedly either on her own will or by force and went to her parental house alone without her 2 sons.

(3.) In aforesaid circumstances, opposite party no.2/complainant has lodged an FIR on 25/2/2023 bearing FIR No. 0045/2023 against all applicants alleging that they have committed offence under Ss. 498-A, 323, 504, 506 IPC and Sec. 3/4 of D.P. Act and for reference relevant part of FIR is quoted below :-

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MOHD ASHRAF Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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