REGENT COMPUTRONICS PVT. LTD.

Mohammad Rizwan Qureshi Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

UNION OF INDIA OTHERS VS. KANUNGA INDUSTRIES [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
BOBBILI RAMAKRISHNA RAJU YADAV & ORS. VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAJESH SHARMA & ORS VS. STATE OF U.P. & ANR. [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]
IQBAL @ BALA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the learned counsel for the parties, the matter is taken for final disposal.

(2.) By this application, applicants are seeking to quash and set aside First Information Report No. 365 of 2020 dtd. 26/9/2020 registered with Police Station Ramnagar Akola and charge-sheet no. 50 of 2024 dtd. 15/5/2024 for the offence punishable under Ss. 498-A, 420, 406, 201 read with Sec. 34 of Indian Panel Code and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(3.) In short, the case of prosecution is that the marriage of informant was solemnized on 1/7/2019 with applicant no. 1 at Kohinoor Marriage Hall, Akola. The family members of the informant paid huge amount as well as ornaments and articles to the applicants in the marriage.

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MOHAMMAD RIZWAN QURESHI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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