REGENT COMPUTRONICS PVT. LTD.

Ramesh Sitaldas Dalal Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
JAMUNA CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
MAHMOOD VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF MAHARASHTRA VS. TAPAS D NEOGY [REFERRED TO]
MANJU RAM KALITA VS. STATE OF ASSAM [REFERRED TO]
NEELU CHOPRA VS. BHARTI [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
M T ENRICA LEXIE VS. DORAMMA [REFERRED TO]
NEVADA PROPERTIES PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) With consent, heard finally at the stage of admission.

(2.) The petitioners aged 80 and 75 years respectively, who are the parents-in-law of respondent No.2 have filed this petition under Article 226 of the Constitution of India to quash the First Information Report No.152 of 2020 registered with Malabar Hill Police Station, for offences under Ss. 498-A, 420, 406, 323, 506(ii) r/w 34 of the Indian Penal Code.

(3.) The brief facts necessary to decide this petition are as under:-

Click here to view full judgment.

RAMESH SITALDAS DALAL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address