REGENT COMPUTRONICS PVT. LTD.

SURAJ SINGH Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

RAMGOPAL AND OTHERS VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
UNION CARBIDE CORPORATION VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
MONICA KUMAR VS. STATE OF U P [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
PRASHANT BHARTI VS. STATE OF NCT OF DELHI [REFERRED TO]
JITENDRA RAGHUVANSHI VS. BABITA RAGHUVANSHI [REFERRED TO]
MANOHAR LAL SHARMA VS. PRINCIPAL SECRETARY [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
GOLD QUEST INTERNATIONAL PRIVATE LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]
AHMAD ALI QURAISHI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for opposite party no.2, learned A.G.A. for the State and perused the material available on record.

(2.) This application has been filed for the following main relief(s):-

(3.) Indisputably, the dispute between the parties is matrimonial in nature as an FIR registered as FIR No.0629 of 2023, under Ss. 498-A, 323, 504, 506 I.P.C. and 3/4 of Dowry Prohibition Act was lodged by opposite party no.2. The matter has been settled, as appears from Annexure -E to the report of Mediation & Conciliation Centre of this Court in Form 5. The relevant portion of settlement between the parties reads as under :

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SURAJ SINGH Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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